SANTOSH S/O PRAKASH SASNEKAR Vs. STATE

JUDGEMENT

(1.) PETITIONER who is ranked as accused no.3 in S.C.No.110/2012 facing charge for the offences punishable under sections 143, 147, 109, 302 r/w section 149 of IPC along with other accused in judicial custody.

(2.) THE State opposed.

(3.) PETITIONER seeks bail on the ground that there is no direct attribution of any overt-act to him in causing any injury resulting in death of the victim. Sri Nandkishore would submit petitioner is innocent. He has not indulged in any act as alleged. He is a businessman. He submits that prosecution allegations itself is accused nos. 4 and 5 Harish and Shivanand have caused injury, the trial court admitted them on bail. He submits that petitioner has been unjustifiably denied with bail. The second ground urged is he has a infant daughter aged just one year suffering from serious epilepsy (fits) and requires medical treatment. Because of petitioner's confinement in prison, his wife is unable to do the needful and also due to want of money the treatment is being denied to the child.