RAHUL RAJINDRANATH KHANNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicants are seeking pre-arrest bail in Crime No.14 of 2021 registered with CBD Belapur Police Station, Navi Mumbai for the offence punishable under Sections 120B, 498-A, 302, 304, 304-B, 327, 328, 329, 406, 420, 354-A, 354-B, 323, 509, 504, 506, 511 r/w Section 34 of the Indian Penal Code.

(2.) Applicant No.1 is husband of deceased whereas Applicant No.2 is real sister of Applicant No.1.

(3.) Applicant No.1 alleged to have married deceased Sonal on 29th June, 2006.