PAVAN SHAMRAO SALUNKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail in CR No.384 of 2018 registered with Umbraj Police Station, Taluka Karad, District Satara, for offences under Sections 302, 201 r/w 34 of Indian Penal Code .

(2.) The prosecution case is that the deceased Vaibhav Kharge was missing from 25th November 2018. Missing complaint was filed on 30th November 2018. It was stated that attempts were made to search the deceased but he was not found. Thereafter FIR was registered by Police Head Constable attached to Umbraj Police Station on 1st December 2018. It was alleged that investigation was conducted in respect to the missing person. Inquiries were made with relatives of the deceased. During investigation it was revealed that on 25th November 2018, at about 9 pm, Raju Masugade and the deceased had left together on Activa Scooter. Subsequently search was conducted. It was revealed that Activa Scooter was belonging to the applicant. Secret information was received that the applicant and the co-accused Rajendra Masugade had strangulated the deceased and the body was thrown near the dam at Krishna River. Further investigation was carried out. The information is in the nature of hearsay. The applicant and the co-accused were arrested. Statements of several witnesses were recorded. On completing investigation charge sheet was filed.

(3.) The applicant preferred application for bail before the Sessions Court, which was rejected by order dated 25th April 2019.