SOMNATH SHANKAR NAGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and A.P.P. for the State.

(2.) BY this application, the applicants seek pre-arrest bail under section 438 of the Cr.P.C. in respect of the offence registered with Lasalgaon Police Station, Nashik under C.R. No.106/2007 punishable under sections 143, 147, 148, 149, 324, 323, 504 and 506 of the Indian Penal Code.

(3.) SINCE all persons of the complainant party have been granted bail and some of the members of the applicants' party have also been granted bail and no specific reasons have been given for rejection of bail to the present applicants, on the ground of parity the applicants are also entitled to pre-arrest bail. Hence, I pass the following order:-