DNYANESH MADHAVRAO NARHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for pre-arrest bail in connection with C.R. No. 363 of 2023, registered with Wanwadi police station, initially for the offences punishable under Ss. 498-A, 377, 323, 504 and 506 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The prosecution claims that the applicant has also been arraigned for the offences punishable under Ss. 420 and 406 of the Penal Code.