DATTU THAKYE PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail under section 439 of the Code of Criminal Procedure, 1973.

(2.) By way of preliminary objection, the State contends that there being reasonable grounds to believe that the accused have been guilty of the offence punishable with death or imprisonment for life, neither the High Court nor the Sessions Court has jurisdiction to grant bail particularly at the investigation and/or pre-trial state. In support, the following authorities are relied upon :

(3.) In Naranji Premjis case supra a Division Bench of this Court observed thus :