ROHIT DATTATRAYA SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are the applications filed by the accused No.3 and accused No.4 under Sec. 439 of the Criminal Procedure Code, 1973, in connection with C.R. No.434 of 2020, dtd. 5/10/2020, registered with Shivajinagar Police Station, Pune City, for offences punishable under Sec. 302, 364, 365, 201, 120(B) of the Indian Penal Code, 1860 seeking their release on bail.

(2.) The prosecution case, in short, is as under:

(3.) The applicant in Criminal Bail Application No.1283 of 2021 is accused No.3, and the applicant in Criminal Bail Application No.2442 of 2021 is accused No.4. Broadly, according to the prosecution, accused Nos.1 and 2 are the assailants and accused Nos.3 and 4 are the conspirators of the murder of the deceased.