DIPALI DILIP PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this application under Sec. 439 of the Code of Criminal Procedure, the applicant is seeking bail in Crime No. 52 of 2018 registered with Khopoli Police Station, for the offences punishable under Ss. 302 and 120-B read with Sec. 34 of the Indian Penal Code, 1860.

(3.) In the present matter, the applicant was arrested on 17/4/2018 and, thereafter, on humanitarian ground, she was released on bail by the trial Court on 22/10/2019, initially for six months and it was extended time to time. Lastly on a request of the prosecution, the applicant surrendered on 10/1/2024.