SATISH DINKAR WATHORE Vs. STATE

JUDGEMENT

(1.) By this application under Sec. 438 of the Code of Criminal Procedure, applicants seek their pre-arrest bail since they are apprehending their arrest in connection with Crime No.235/2021 registered with Lonar Police Station, District Buldhana for offences punishable under Sections 326, 323, 504, and 506, read with Sec. 34 of the Indian Penal Code.

(2.) Heard learned counsel Shri S.V.Sirpurkar for applicants and learned Additional Public Prosecutor Shri V.A.Thakare for the State.

(3.) Learned Additional Public Prosecutor for the State has made available to this Court papers of investigation conducted by Investigating Officer.