RAJENDRA SHRAWAN RAJPUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) BOTH these applications can be disposed of by a common order.

(3.) IT is alleged that the applicants are carrying business of making illicit liquor. They were caught red-handed by the police. It is submitted that there is no material on record to show that the offence punishable under section 328 is committed by the applicants. It is submitted that so far as the other offences are concerned, they are bailable offences.