SHUBHAM GANPATI @ GANESH RATHOD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the judgment and final order dated 22.08.2024 passed by the High Court of Judicature at Bombay in Criminal Bail Application No. 2678 of 2024, whereby the High Court rejected the application filed by the appellant under Section 439 of the Cr.P.C. seeking regular bail in Crime No. 262 of 2021 registered at Pimpri Road Police Station, District Pune.

(3.) The appellant stands accused of offences punishable under Sections 302, 307, 504 and 506 read with Section 34 of the I.P.C., Sections 4 and 25 of the Arms Act, 1959, Sections 3 and 7 of the Criminal Law Amendment Act, 2013, and Section 37(1)(3) read with Section 135 of the Maharashtra Police Act, 1951, arising out of an incident dated 10.04.2021, in which the victim Akash @ Bala Shivaji Sargar sustained grievous injuries and later succumbed during treatment on 25.04.2021.