BHAUSAHEB NAGU DHAVARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted. The appellant is involved in an offence under Section 307 of the Indian Penal Code. He was arrested on 18-6-2000. The High Court rejected his application for baill as per the impugned order.

(2.) When we perused the details of the injury sustained by the victim we too felt, initially, that High Court was justified in rejecting bail for the appellant. Nonetheless we take into account the fact that the victim survived and as on today there is no prospect of the offence being escalated to higher counts. We also take into account the fact that the appellant has been in jail for nearly eight months by now. Learned counsel for the State of Maharashtra submitted that in case this Court is inclined to release the appellant on bail he must be subjected to some stringent conditions, one of them being that the appellant shall not enter within the limits of village Kiwale. We, therefore, order the appellant to be released on bail on his executing a bond with two solvent sureties for such amount as may be fixed by the Trial Court. He shall not enter within the boundaries of the village Kiwale without permission from the Trial court until disposal of the case. This appeal is disposed of. Appeal disposed of.