(1.) HEARD Mr. S.V. Sirpurkar, learned counsel for the applicant and Mr. Ahirkar, learned A.P.P. for non-applicant State.
(2.) THIS is an application for bail under Section 439 of the Code of Criminal Procedure. The applicants are arrested for the offence punishable under Sections 307 and 498-A in Crime No.87/2006. It is stated that the charge sheet has been filed and the offences alleged against the applicants are the same.
(3.) AS regards the material allegations against the applicant, it may be seen that it is alleged that applicant No.2 & 3 had tried to administer the poison to the wife of applicant No.1 - Manisha on 5.5.2006. It also appears from the record that in Dying Declaration (now rendered as statement) which is recorded at about 5.16 hours in the evening on