SHIVDAS WAMANRAO TAROKAR Vs. STATE OF MAHARASHTRA.

JUDGEMENT

(1.) Not on board. Filed in Court.

(2.) Heard.

(3.) This is an application for grant of regular bail under Section 439 of the Code of Criminal Procedure relating to offence punishable under Section 304 read with Section 34 of Indian Penal Code. Applicants were arrested by concerned Mangrulpir Police Station in Crime No. 189/2020 on 26.03.2020.