KALAWANTIBAI NARAYAN TIDKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for grant of bail. The applicant is arrested in connection with Crime No. 47/2007 registered at Police Station, Daithana (Taluka & District : Parbhani), for offence punishable under Section302 read with Section34 of the Indian Penal Code.

(2.) Heard learned counsel for the applicants and the learned Additional Public Prosecutor for the respondent.

(3.) All the applicants are ladies. There is no role attributed to them in administering poison to the deceased. Only role attributed to them is that they had prevented the complainant from going to the deceased. In that view of the matter, I am inclined to allow the application.