MOHAN SOPAN SORATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the learned Advocate for the Applicant, on instructions, seeks permission to withdraw the anticipatory bail application as against the applicant No.2 with a direction to the Trial Court to decide the regular bail application expeditiously.

(2.) The application as against the Applicant No.2 stands dismissed as withdrawn with a direction to the Trial Court to decide the regular bail application as expeditiously as possible.

(3.) Apprehending arrest in connection with C.R. No.209 of 2023 registered with the Vadgaon Nimbalkar Police Station, Taluka Baramati, Pune Rural for offences punishable under Ss. 143, 147, 148, 149, 326, 324, 504 and 506 of the Indian Penal Code 1860, the applicants are seeking relief under Sec. 438 of the Criminal Procedure Code, 1973.