DYANESHWAR VITTHALRAO KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail by husband, Applicant, who is arrested in connection with C.R.No.480 of 2010 for the offence punishable under Sections 498-A, 323, 504, 328 read with Section 34 of the Indian Penal Code registered with Hadapsar Police Station, Pune, who is alleged to have administered some poison to his wife, seeks bail. Fortunately the wife was treated in nick of time and is cured. Investigation is complete and charge sheet has been filed.

(2.) ' The learned APP submits that applicant's being at large would pose danger to the life of the victim. This can be taken care of by imposing suitable conditions asking the applicant to keep away himself from the wife and their ten years old child. Since applicant is husband, his being away from the wife and child would expose them to starvation. The learned Counsel for the applicant on instructions states that applicant would make arrangement to pay Rs.5000/- per month during the pendency of the trial to the first informant. The amount shall be deposited in the trial Court every month, which shall be permitted to be received by the said wife-Anita from the trial Court subject to any orders that may be passed by the competent Court.