MACHCHINDRA TUKARAM KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned APP for the State.

(2.) Perused the application and material available on record.

(3.) The above application is strongly opposed by the learned A. P. P. contending that the involvement of the applicants in a heinous crime of liquidating the deceased because of previous enmity is apparent on the face of record. She further submits that sufficient material is available on record to connect the present applicants with the offence alleged against them. She further submits that the applicants are influential persons in the locality and that the possibility of tampering with the prosecution evidence cannot be ruled out.