MAROTI HANMANTRAO TAMSHETE Vs. STATE OF MAHARAHTRA

JUDGEMENT

(1.) The application is fled for the relief of bail in C.R. No. 353 of 2019 registered with Mukhed Police Station for the ofences punishable under Sections 302, 498-A read with section 34 of the Indian Penal Code.

(2.) Both the sides are heard.

(3.) Deceased Jyoti was sister of the informant. The incident in question took place on 23.11.2019. On that day, present applicant Maroti, father-in-law of deceased Jyoti, informed on phone that Jyoti was sick. The informant and his relatives rushed to village Chandola Taluka Mukhed but after reaching the village they noticed that Jyoti was dead. A.D. was registered on 24.11.2019 in respect of her death. On 29.11.2019, son of Jyoti, namely, Shubham, informed the informant that on the date of the incident, present applicant and Gangadhar had held Jyoti and Balaji Chandapure had forcibly administered poison to Jyoti and after administering poison threat was given by these three persons to Shubham. Then Venkat Mendgule gave report to police on 01.12.2019 and he made allegations that it is case of the murder.