ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr. S. E. Shekade for the applicant in Criminal Application No.2160 of 2020. For the reasons stated in the application, Criminal Application is allowed in terms of prayer clause "A". Criminal application accordingly disposed off.

(2.) The applicant is seeking regular bail in connection with Crime No.232 of 2020 registered with Amalner Police Station, District Beed for the offences punishable under Sections 302, 201 read with Section 34 of IPC. His application with similar prayer bearing Misc. Criminal Application No.707 of 2020 came to be rejected by the learned Additional Sessions Judge, Beed.

(3.) The learned counsel for the applicant submits that the present applicant is the father-in-law of the deceased. As per the prosecution story, the co-accused Umesh, the husband of the deceased was suspecting about the character of his wife - deceased. The learned counsel submits that as per the report submitted by the Investigating Officer to the Magistrate, the allegations have been made mainly against the co-accused Umesh that co-accused Umesh has committed the murder of his wife by constricting her neck with the helf of saree and so far as the present applicant is concerned, it has been revealed during the course of investigation that he has suppressed the information with the intention of screening his son co-accused Umesh from the legal punishment. The learned counsel submits that the applicant is in jail in connection with the present crime since 03.10.2020. There is no question of tampering with the prosecution evidence. The applicant has his roots in the society. He is easily available for trial. The applicant may be released on bail.