NITESH NARAYAN RANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications, seeking anticipatory bail, arise out of Crime No. 387/2021 Police Station Kankavali, District Sindhudurga under Sec. 307, 120-B r/w Sec. 34 of Indian Penal Code (IPC). As such they are being disposed of by this common order.

(2.) Brief facts necessary for the disposal of the applications may be stated thus:

(3.) On 23/12/2021, there was an incident of 'catcall lampooning', during a protest by the opposition outside Assembly during the Assembly Session involving the Applicant , which according to the Applicants did not go well with Shiv Sena, the Ruling coalition Party in the State.