SAJID Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) These are applications for bail in respect of the offence punishable under Ss. 307, 143, 147, 148, 149, 452 , 504, 506 of the Indian Penal Code (hereafter ' IPC ' for short) and under Ss. 37(1)(3) read with Sec. 135 of Maharashtra Police Act and under Sec. 4 read with Sec. 25 of Arms Act registered vide C.R. No.249 of 2022 with Pawarwadi Police Station, Taluka Malegaon, District Nashik.

(3.) In so far as co-accused - Abu Talha Israil is concerned, this Court by an order dtd. 24/7/2023 enlarged the co-accused on bail in Bail Application No.1819 of 2023. The order reads thus :-