BALKRISHNA TUKARAM ANGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-Balkrishna Tukaram Angre is facing trial for the offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code. His application for enlargement on bail has been rejected by the High Court.

(3.) The entire case of the prosecution rests on circumstantial evidence. The appellant has been in custody for fifteen months. Chargesheet has already been filed in the case. Having heard learned counsel for the parties, we are of the view that it is just and proper to release the appellant on bail.