DEEPAK DEVENDRA GAVALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking regular bail in connection with Crime No.382 of 2019 registered with M.I.D.C. Police Station, Latur, District Latur for the offences punishable under sections 302 , 120(B) of the Indian Penal Code. His application Exh.49 with similar prayer in Sessions Case No.54 of 2020 came to be rejected by the learned Sessions Judge-4, Latur vide order dated

(2.) 7.2020. 2. Learned counsel for the applicant submits that investigation is over and charge-sheet has been submitted. The applicant is a young boy, 18 years of age, student by occupation having no criminal history. The applicant is in jail since 10.11.2019.

(3.) Learned counsel for the applicant submits that in the complaint itself reference has been given to one earlier incident, wherein allegedly real brother of the informant was murdered by his uncle Vilas Govind Sathe and others. Consequently, crime no.14 of 2019 under sections 302 , 143 , 144 , 147 , 148 , 149 , 324 of the IPC came to be registered against seven persons and all those seven persons are still in jail in connection with the same crime. Learned counsel submits that it has been alleged in the complaint that those persons detained in jail in connection with the crime no.14 of 2019 hatched conspiracy in jail and in prosecution of the said conspiracy, contract was given to kill the deceased.