KRISHNA BAPU SHINGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) THE applicants seek pre-arrest bail in connection with the crime registered with Shahapur Police Station under C.R. No.I-186/2007 for the offence punishable under section 306 and 498-A read with 34 of the Indian Penal Code.

(3.) BOTH the applicants are government servants and are employed in the Central Railway. If any of the applicants is arrested and detained in custody, he would be likely to be suspended from service. Harm done by arrest may not be undone even if the applicants are subsequently acquitted after trial. The applicants have permanent place of residence and it is unlikely that they would not be available for trial. Taking into consideration all these facts, in my view, the applicants are entitled to pre-arrest bail. Hence, I pass the following order.