KARBHARI DHONDIBA RAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for regular bail. Applicants have been named as accused in Crime No. I-362/08 registered with sangamner police station for offences punishable under Sections 306, 498-A, 323, 504, 506 of I. P. C. , and Sections 3 and 4 for dowry Prohibition Act.

(2.) The version as found in the F. I. R. can be summarised as follows:

(3.) This Court heard the said criminal Application No. 335/09 and decided it by order dated 20/3/2009. This Court found, as is seen in paragraph no. l 1 at page 24 of the judgment as follows: