PRAMOD RAMANAND JANGRA 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 respect of the offence punishable under Ss. 302, 34 of the Indian Penal Code, 1860 (hereafter 'IPC' for short) registered vide C.R. No.272 of 2021 with APMC Police Station, Navi Mumbai.

(3.) The FIR was registered on 29/7/2021. The applicant is the accused no.4. The applicant was arrested on 29/11/2021. The accused Nos.1 and 2 are released on bail. The accused No.2-Sarvesh Nandlal Chaubey is enlarged on bail by this Court by an order dtd. 21/2/2023 passed in Bail Application No.939 of 2022. A reference to paragraph 3 of the order dtd. 21/2/2023 in Bail Application No.939 of 2022 while releasing the accused No.2-Sarvesh Nandlal Chaubey on bail will suffice. Paragraph 3 of the order dtd. 21/2/2023 reads thus :-