NARESH NETRAM NAGPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(2.) Arrestees in Crime No. 47/2022 take out the application for default bail. The order favours prosecution agency. Aggrieved arrestees make an unsucces sful attempt of availing revisional jurisdiction. By way of this writ petition, they challenge the orders.

(3.) The brief facts, which give rise to the present petition are as under: The petitioners are being prosecuted by Police Station, Ramnagar, Gondia in Crime No. 47/2022 registered for the offences punishable under Sec. 302, 307, 324, 143, 147, 148 read with sec. 149 of the Indian Penal Code, 1860 (I.P.C.) and sec. 135 of the Maharashtra Police Act, 1951. The petitioners were arrested in the said crime on 25/2/2022 and were produced before the Judicial Magistrate First Class, Court No. 3, Gondia. The petitioners initially were sent to Police Custody Remand (PCR) and thereafter to Magisterial Custody Remand (MCR).