SHRIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) There are two rival versions of one incident. The police after completing the investigation charge-sheeted both cases. Appellants are accused in the case involving offences under section 302 read with Section 149 of the indian Penal Code whereas the informant and others are the accused in the counter case involving offences under Section 307 read with section 149 1pc etc. As the charge-sheet has been laid in both the cases we think that appellants can be released on bail during the pendency of the trial. We, therefore, order that appellants be released on bail on executing a bond each with two solvent sureties to the satisfaction of the trial Court. The appellants shall report to the Ansing Police Station, Distt. Washim, Maharashtra on all Mondays between 4 p. m. to 6 p. m. unless otherwise directed by the trial Court.

(3.) With these observations this Appeal is disposed of.