VINOD CHANDRAKANT KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Ramrao Adik, learned Senior Advocate for the applicants and Mr.Adsule, learned A.P.P. for the State.

(2.) BY this application, the applicants seek anticipatory bail in C.R. No.133/2005 registered with the Baramati City Police Station, Baramati, on 31/10/2005 against the applicants for the offences punishable under section 366(A), 378, 315, 504, 327 347 read with section 34 of the I.P.C.

(3.) AS per the complaint lodged by Kum.Rupali Agarkar (prosecutrix), which is registered as C.R.No.133/2005, the applicants committed rape on her continously. In spite of the rejection of the bail applications filed by the applicants from time to time, the applicants evaded arrest all these years.