RAYAPPA BHIMRAO SOMUTTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for pre-arrest bail in connection with CR No.603 of 2023, registered with Mangalvedha Police Station, District Solapur, for the offences punishable under Ss. 326, 324, 327, 504 and 506 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant is the brother of applicant No.1. Applicant No.2 is the son of applicant No.1 and applicant No.3 is the wife of applicant No.1.