On Friday, a Mumbai Court granted bail to Lawyer Gunratan Sadavarte & 109 others for being at the forefront of the Maharashtra State Road Transport Corporation (MSRTC) employees’ agitation outside Nationalist Congress Party (NCP) chief Sharad Pawar’s residence. The Court granted bail to Sadavarte on a bond of ₹50,000 & bail to others on a bond of ₹10,000 each.
The Court on April 9 had remanded Advocate Sadavarte in police custody & 109 others in judicial custody.
Special public prosecutor Pradeep Gharat had argued that several policemen were injured in the protests & sought to determine the mastermind behind the conspiracy.
The accused were booked under Sections 142 (being member of unlawful assembly), 145 (joining or continuing in unlawful assembly, knowing it has been commanded to disperse), 149 (every member of unlawful assembly guilty of offence committed in prosecution of common object), 353 (assault or criminal force to deter public servant from discharge of his duty), 332 (voluntarily causing hurt to deter public servant from his duty), 333 (voluntarily causing grievous hurt to deter public servant from his duty) & 334 (voluntarily causing hurt on provocation) of IPC.
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