MEGHANA MANGESH LANJEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two applications can be conveniently disposed of by this common order.

(2.) The applicant in both these applications is the widow of one Mangesh Lanjekar who was murdered on 15th August 2013. On the basis of the First Information Report lodged by Arvind Lanjekar brother of the deceased, a case in respect of offences punishable under section 341 IPC, 364 IPC, 427 IPC and 109 of the IPC was registered, and investigation commenced. Ravindra Gunjal (respondent no.2 in Cr. Appln No.675/14) Ganesh Gunjal and Sachin Dhotre (respondent no.3 in Cr.Appln No.400/19) were arrested in the early hours of 16th August 2013. Ishwar Gunjal (respondent no.2 in Criminal Application No.400/14) was, however, arrested on 22th October 2013.

(3.) All the accused applied for bail before the Court of Sessions. The Court of Sessions granted bail to the accused Ishwar Gunjal (respondent no.2 in Criminal Application No.400/14) on 8th January 2014 and to Sachin Dhotre on 7th May 2014. Ganesh Gunjal and Ravindra Gunjal were not granted bail by the Court of Sessions. Ravindra Gunjal (respondent no.2 in Cr.Appln. No.675/14) was, however, released on bail by this Court by an order dated 18th January 2014, primarily by observing that his case was almost on par with Ishwar Gunjal who had been released on bail by the Court of Sessions. The applicant being aggrieved by the orders granting bail to the respondents, has approached this Court for cancellation of the bail granted to them by making these two applications.