CHANDRABHAN JANARDHAN YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Bail Application No.2254 of 2024 is filed by Accused No.6. Criminal Bail Application No.262 of 2025 is filed by Accused No.4. Criminal Bail Application No.266 of 2025 is filed by Accused No.5. Criminal Bail Application No.4709 of 2024 is filed by Accused No.2.

(2.) Mr. Khan, learned Advocate represent Accused Nos.4, 5 and 6. Mr. Karmarkar, learned Advocate represent Accused No.2. Since all above four Bail Applications arise out of the same crime, they are heard together and disposed by this common order, though by order dtd. 12/2/2025, applications of Accused Nos.4, 5 and 6 were tagged together.

(3.) For convenience, Applicants shall be referred to by their respective nomenclature as Accused in the charge-sheet.