NIJAR RAJABALI PUNJWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Angal for the Petitioners and Mr.Galeria, APP, for Respondent no.1/State.

(2.) THIS is an application for bail preferred by original accused nos.1 and

(3.) IN the course of investigation, number of witnesses were examined and two witnesses who are neighbours of accused stated that in the evening of 18/4/1996 the deceased had come to the house of accused in order to see he child. The complaint of the father states that pursuant to the call given by the accused the deceased had gone to Nehru Gardan and she was called there to see her daughter who was brought there by the accused no.1.