LATIFKHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Original complainant impugns bail order dated 12th December, 2007 rendered by learned Additional Sessions Judge, Jalgaon, on bail application (Criminal BA No. 1112 of 2007).

(2.) By the impugned order, learned Additional Sessions Judge granted bail application of respondents No. 2 and 3 and directed them to be released on furnishing bail bonds in sum of Rs. 25,000/- each with one surety and on the certain conditions.

(3.) Undisputedly, deceased Jarinabi was married to respondent No. 2 - Shaikh Nasiroddin on 23rd April, 2006 as per the tenets of the Mohammedan law. After the marriage, Jarinabi started living with the respondents No. 2 and 3 at their residence. Respondent No. 2 Nasiroddin is a Police Constable attached to Constabulary at Jalgaon. Jalgaon is about 28 kilometres from Bhusawal. It is about 30 minutes journey from Bhusawal to Jalgaon.