RAMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking regular bail in connection with Crime No.31 of 2019 registered with Barad Police Station, District Nanded for the offences punishable under Sections302, 323, 324 read with Section 34 of the IPC. His application with similar prayer came to be rejected by the Additional Sessions Judge-2, Nanded, vide order dated 25.11.2019 in Misc. Criminal (Bail) Application No.928 of 2019.

(2.) The learned counsel for the applicant submits that name of the applicant is not mentioned in the FIR. It has simply described in the FIR that one tall person and one short person sat on a bridge and there was a quarrel between the deceased and those two persons and in consequence thereof the short person has inflicted the blows on the ribs and below arms of the deceased with the help of the knife. The informant was not knowing those persons. The learned counsel submits that though the incident had taken place on 23.05.2019 the present applicant came to be arrested on 28.06.2019 when he happened to be arrested in Crime No.150 of 2019 registered with Police Station Bhokar.

(3.) The learned APP has strongly resisted the application on the ground that the applicant was duly identified by the informant and two eye witnesses. The learned APP submits that prima facie there is a strong case against the applicant. He may not be released on bail.