RAVINDRA SHESHERAO SALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Taken on board, as the matter was not listed though the circulation was granted.

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

(3.) The applicants are seeking bail in Crime No.112 of 2023 registered with Osmanpura Police Station, District Aurangabad for the offences punishable under Ss. 304-B, 498-A r/w 34 of the Indian Penal Code and Sec. 3 and 4 of Dowry Prohibition Act.