SMT. GITABAI UTTAMRAO WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel Shri A.V. Band for the petitioners and learned Additional Public Prosecutor Shri I.J. Damle for respondent No.1/State.

(2.) The present petitioners are accused in Crime No.257 of 2017 registered with Digras Police Station, District Yavatmal for the offence punishable under Section 498A read with Section 34 of the Indian Penal Code.

(3.) The present petitioners are in-laws of the first informant. After registration of crime, they approached before the Court of Sessions by moving an application vide Misc. Criminal Application No.61 of 2017 for grant of anticipatory bail. The said application was allowed. While allowing their application on 20.6.2017, learned Additional Sessions Judge at Darwha directed that the present petitioners should attend Digras Police Station once in a month on every third Sunday, till filing of the charge-sheet.