PRAVIN SUKHDEO GANGURDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) LEAVE to amend granted. Amendment to be carried out forthwith.

(2.) HEARD the learned advocate for the applicants and the learned A. P. P. for the State.

(3.) THE applicants are seeking bail in C. R. No. 81 of 2007 of Pimpalgaon Baswant Police Station, Tal. Niphad Dist. Nasik. The said case is mainly under Sections 324 and 326 R. W. 34 of IPC.