SANDEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks regular bail in connection with CR No.180/2019 dated 08.11.2019 registered with Murud Police Station, District Latur for the offences punishable under Sections 302, 201, 120-B read with 34 of Indian Penal Code . .

(2.) Heard learned Advocate and learned APP appearing for respective parties and perused the material placed on record.

(3.) It is vehemently submitted on behalf of the applicant that investigation in the crime has been completed and charge sheet is submitted. The case of the prosecution is based upon circumstantial evidence and there is no direct evidence in the instant case. Learned Advocate further submitted that except the confessional statement of co-accused Sachin, stated to have been made before the informant, who is stated to be a Police Officer, there is no evidence to connect the present applicant. .