NAMRA @ SHIFA AKBARULLAH KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants, the learned APP appearing for the respondent-State as well as the learned counsel for the first informant.

(2.) In these three bail applications, accused Nos.1, 3, 4, 5 and 7 are before this Court seeking bail in connection with FIR No.0371 of 2023 dtd. 27/8/2023 registered at Chunabhatti Police Station, Mumbai for offences under Ss. 302, 307, 326, 324, 323 and 341 of the Indian Penal Code, 1860 (IPC) as also the provisions of the Arms Act, 1959.

(3.) By an order dtd. 21/6/2024 passed in Bail Application No.2244 of 2024 (Muzammil @ Jishan Waris Khan vs. State of Maharashtra), this Court granted bail to accused No.8. Although the aforesaid order was sought to be relied upon by the learned counsel for the applicants, the learned APP submitted that the role of the present applicants before this Court is distinguishable from that of accused No.8 and therefore, there is no question of parity.