BALAJI MANOHAR MUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are decided by this common order because they arise out of the same investigation and same incident. For the sake of convenience the applicants are referred to by their names in the following discussions.

(2.) All the applicants are serving in Army. They are seeking anticipatory bail in connection with C.R.No. 54 of 2020 registered at Murud Police Station, on 27/11/2020 under Sec. read with Sec. 302, 120-B of the Indian Penal Code read with sec. 34 of the Indian Penal Code.

(3.) Heard Mr. Gaurav M. Parkar, learned counsel for the applicant, Mr Naryan Pawar, learned Counsel for the Intervenor and Smt. A.A. Takalkar, learned APP for the State.