GANESH PANDURANG GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these 18 applicants are accused in Crime No.01 of 2020, registered at the Jamkhed Police Station, Jamkhed. Respondent No.2 is the informant who is the legally wedded wife of applicant No.1. Ofences alleged to have been committed by the applicants are punishable under Sections 489-A, 323, 504 and 506 read with Section 34 of the Indian Penal Code.

(2.) The applicants have put forth prayer clauses (B) and (C), which read as under :-

(3.) This Court has not granted any interim protection to the applicants.