SUNIL NAMDEVRAO THOMBRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel appearing for the appellants/accused at the outset submits that he wants to delete names of appellant Nos.4 and 5 from the array of the appellants/accused as they were not the applicants before the learned Special Judge, Satara in Criminal Miscellaneous Application No. 661/2018.

(2.) Leave to amend to that effect for deleting names of appellant Nos.4 and 4 is granted. Amendment be effected fourthwith.

(3.) By this appeal, the appellants/accused are challenging the Order dated 05.09.2018 passed by the learned Special Judge, Satara in Criminal Miscellaneous Application No.661/2018, thereby rejecting claim of the appellants/accused for anticipatory bail in Crime No.241/2018 registered with Police Station Lonand at the instance of respondent No.2 Manda Thombre @ Vankhede.