NANDU MARTAND JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are decided by this common order today because they arise out of the same investigation and the same registered offence.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No. 397 of 2021 registered at Chikhli Police Station, Pimpri-Chinchwad, on 11/08/2021, under sections 304, 306, 323, 498A, 504 and 506(1) r/w. 34 of the Indian Penal Code (for short 'IPC '). The applicant in A.B.A.No.2091 of 2021 is husband of the deceased Deepali. As far as, A.B.A.No.2044 of 2021 is concerned, the Aapplicant No.1 is father in law of the deceased, Applicant No.2 is sister in law of the deceased and applicant No.3 is husband of the Applicant No.2.

(3.) Heard Shri. Milind Deshmukh, learned counsel for the applicants in both applications, Shri. Ajay Patil, learned APP for the State and Shri. Abhishek Avachat for the Intervenor.