ABDUL HAMIT ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We know that this is a case under Section 302 of the Indian Penal Code read with Section 149. Though the police was not able to trace out the culprits at the first stage of the investigation, pursuant to the petition filed by the widow of the deceased further investigation was conducted and the names of the present appellants are also now included among the suspected persons. We came across the antecedents of the deceased which appellants described as 'dreaded'. Nontheless, we are not inclined to give a pre-arrest bail order to the appellants. At the same time considering all the pros and cons of this matter we are of the view that some relief must be granted to the appellants in view of the peculiar facts and circumstances of the case. We, therefore, dispose of this appeal with the following directions: