RAMESH DAJIBA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) These applications are for pre-arrest bail in connection with C.R. No.316 of 2023, registered with Khadakpada police station, Kalyan, for the offences punishable under Ss. 498-A and 306 read with Sec. 34 of Indian Penal Code, 1860.

(3.) The marriage of the daughter of the first informant (the deceased) was solemnized with applicant No. 2 - Rahul, on 21/5/2023. Applicant No. 1 - Ramesh in ABA No.2232 of 2023 is the father of applicant No. 2, and Sunanda, applicant in ABA No. 2237 of 2023, is the mother of Rahul.