VIVEKANAND SUDHIR PISE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Sec. 143, 147, 148, 149, 302, 323, 342, 364, 395, 511 read with 120B of the Indian Penal Code (hereafter ' IPC ' for short) registered vide C.R. No.129 of 2011 with Kurar Police Station. The incident is dtd. 04/06/2011. The FIR is dtd. 05/06/2011.

(3.) The application is filed by the original accused no. 14 and accused no. 15. Accused no. 14 was arrested on 09/08/2011 and the accused no. 15 was arrested on 17/08/2011. The applicants are incarcerated for more than 12 years.