MANGAL DINKAR MADAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicants and the learned APP for the State.

(2.) THE applicants are seeking anticipatory bail in C.R.No.55 of 2007 of Panhala Police Station. THE said case is under Sections 498-A, 306 read with 34 of IPC.

(3.) LOOKING to the vague allegations in the FIR made against the applicants and the above facts of this case, I am inclined to grant anticipatory bail to the applicants.