RAMDAS MADHAV VALTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking bail in connection with Crime No.88/2020, registered with Kopargaon Taluka Police Station, Kopargaon, District Ahmednagar, for the ofences punishable under Sections 302 , 452 , 143 , 147 , 149 , 120-B and 75 of the Indian Penal Code and under Sections 3 / 25 , 4 / 25 , 7 / 25 and 27 of the Indian Arms Act.

(2.) Heard both sides.

(3.) On the basis of the complaint lodged by the father of deceased, namely, Shamrao Bhimrao Gire, the aforesaid crime came to be registered with the concerned Police Station. It is alleged in the complaint that there was a previous enmity between co-accused Ravi Shete and deceased Suresh on the count that co-accused Ravi was suspecting that deceased Suresh used to provide information to the police and Tahsildar about his illegal excavation of sand from the river bed and its transportation, since 2010. Even they have fled complaints against each other on that count.