IMRAN AMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) These applications for pre-arrest bail in connection with CR No.475 of 2022 registered with Koparkhairane Police Station, Navi Mumbai, for the offences punishable under Ss. 376, 376(1), 504, 506, 506(2) read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant's marriage was solemnized with the applicant "A" (applicant in ABA/116/2023) in the year 1996. They have been blessed with a son (24 years) and daughter (21 years). The first informant and "A" cohabited till the year 2009. On account of matrimonial discord, first informant started to reside separately alongwith her children. In the month of March, 2020, the first informant came to reside at Koparkhairne alongwith her children.