RAJU MONIKA YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in connection with C.R. No.I-336 of 2016 dtd. 19/07/2016 registered with Narpoli Police Station, Thane for the offence punishable under Ss. 302, 143, 147, 148, 149 of the Indian Penal Code, 1860 ("IPC", for short) read with Ss. 37(1)(A) and 135 of Maharashtra Police Act.

(3.) An earlier application for bail filed by the applicant was rejected on 09/03/2018 by the Sessions Court. The order dtd. 09/03/2018 reads thus :-