MANGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking regular bail in connection with Crime No. 266 of 2020 registered with Gandhi Chowk Police Station, Latur for the offences punishable under Sections 302, 452 read with Section 34 of the Indian Penal Code. His Criminal Bail Application No. 466 of 2020 with similar prayer came to be rejected by the learned Additional Sessions Judge, Latur vide order dated 12.11.2020.

(2.) Heard both sides.

(3.) The learned Counsel for the applicants submits that the investigation is over and charge-sheet has been submitted. Both the applicants are real brother interse and they are college going students. Bonafde certifcates to that effect are annexed with the application. Learned Counsel submits that both the applicants are in jail in connection with the present crime since 03.08.2020. Learned Counsel submits that as alleged in the complaint, deceased Khandu was suffering from some mental illness, and therefore, the informant alongwith her younger son Balaji started residing in the feld. It has further alleged in the complaint that on 01.08.2020 father of the present applicants namely Somnath Swami has complained to the informant that deceased Khandu had caused damage to their motorbike by pelting stones on it and thus requested them to give understanding to deceased Khandu and also compensate him.