NAMDEO JAGOJI BHOGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ali, learned counsel for applicant and Mr. Rode, learned A.P.P. for non applicant-State in extenso. Also perused in detail the entire charge-sheet, which is placed on record and the reply filed on behalf of prosecuting agency, who opposed this application for bail.

(2.) The applicant, who is a teacher by profession, is arrested on 21.07.2019 in connection with Crime No.350/2019, registered with Police Station, Gadchiroli, for an offence punishable under Sections 302 , 201 and 34 of the Indian Penal Code (IPC).

(3.) Dead body of a woman was found to be floating in river Pora by Kiran Kowase. He then gave an intimation of the same to one Tulshiram Kowase. They firstly tried to identify the dead body. However, in vain. They subsequently reported the said fact to Police Station, Gadchiroli. On receipt of such an information, Accidental Death No. 49/2019 was registered and the inquiry was entrusted to PSI Shivraj Kadam, who visited the spot of the incident. The police party also noticed presence of one two wheeler having registration No. MH-33/U-1607, an Activa scooty. The dead body was identified by Santosh Appalwar to be of his unmarried sister, Chandraprabha.