RAJARAM SAKHARAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicant, the learned A. P. P. for the State and the learned advocate for the complainant.

(2.) THE applicant is seeking anticipatory bail in C. R. No. I-198 of 2007 of Panvel Town Police Station. The said case is under Sections 498-A and 304-B of IPC.

(3.) THE applicant is father in law of deceased Leena. It is an admitted fact that since about July, 2006, Leena was residing separately with her husband and at that time, the applicant and his wife and another son were residing separately.