MAHESH RAJARAM KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned APP for the State.

(2.) These are the applications for bail in respect of the offence punishable under Ss. 302, 341, 506, 212, 201, 120-B read with 34 of the Indian Penal Code (hereafter 'IPC' for short) registered vide First Information Report (FIR) No.326/2016 with Akluj Police Station.

(3.) These applications are strenuously objected by learned APP and learned counsel appearing on behalf of the respondent no.2-complainant.