MIHIR RAJESH SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant seeks his release on bail in connection with C.R. No. 378 of 2024 dtd. 7/7/2024 registered with the Worli Police Station, Mumbai for the offences punishable under Ss. 134(A), 134(B), 184, 187 of the Motor Vehicles Act, 1988 and Ss. 105, 125(b), 238, 281 and 324(4) of the Bharatiya Nyaya Sanhita, 2023 ('BNS').

(2.) The First Informant is one Pradeep Nakhwa, husband of the deceased and the Intervenor in the present Application. The facts of the case, as discerned from the FIR, are as under :-

(3.) Mr. Ashok Mundargi, learned Senior Counsel appeared for the Applicant and Ms. Mankuwar Deshmukh, the learned Public Prosecutor represented the State. Mr. Dilip Satale, learned Counsel represented the First Informant/Intervenor.