SUSHILA SHANTARAM JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This application is preferred seeking pre-arrest bail in connection with C.R. No. 256 of 2023 registered at Shahpur police station for the offences punishable under Sec. 306, 498-A, 323, 504, 506 read with 34 of Indian penal Code, 1860.

(3.) At the outset, Mr. Gole, learned counsel for the applicants, on instructions, submits that the application qua applicant No. 1 Sushila Jadhav, the mother in law of the daughter of the first informant, is not pressed. However, having regard to the age of the applicant No. 1 Sushila Jadhav, Mr. Gole seeks time to surrender.