RANJANA BABASAHEB KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.2335 of 2021 moved for assist to APP stands allowed and disposed of.

(2.) The applicants in Anticipatory Bail Application are apprehending their arrest in connection with Crime No. 626 of 2021 registered with CIDCO Police Station, Aurangabad for the offence punishable under Ss. 143, 147, 149, 452, 324, 323, 504, 506 of the Indian Penal Code.

(3.) Heard learned Advocate for the applicants and learned APP for the respondent - State well assisted by learned Advocate Mr. Rajebhosale for the informant.