AJINKYA TANAJI SUPEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking bail in connection with C. R. No. 233 of 2018, registered with Deccan Police Station, Pune, for offences punishable under Ss. 302, 201 read with 34 of the Indian Penal Code (for short "IPC").

(2.) The First Information Report (for short "FIR") was lodged on 26/11/2018, by Police Naik attached to Deccan Police Station, Pune, stating that dead body was found. The identity of the dead body was subsequently disclosed as that of Sunil Padwal. The prosecution case is that, the accused and the deceased had consumed liquor on the day of incident. There was quarrel between them. The deceased was assaulted with a stone on his head. As a result of which he died. There is no eye witness to the incident of assault. The prosecution is relying on the theory of last seen together and extra judicial confession purported to have been made by the applicant. During the course of investigation, three persons including applicant were arrested. On completing investigation charge sheet was fled.

(3.) The co-accused Akshay Tanaji Supekar and Kalidas @ Vasudev Rambhaji Dhumal were granted Bail by the Sessions Court.