DEEPA SANJEEV PAWASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application under section 438 of the Code of Criminal Procedure, 1908. The applicants herein are apprehending their arrest in Crime No. 71 of 2018 registered with Ratnagiri City Police Station for offence punishable under section 304 read with section 34 of Indian Penal Code.

(3.) The applicant No. 1 happens to be the wife of applicant No. 2. The applicants are medical practitioners. The qualification of the applicants is M.D. (Gynecology).