MAHADEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant No.2 - SHANTANU @ DEVA S/O MAHADEV DHOKE. Leave granted. Application to the extent of applicant No.2 Shantanu is disposed off as withdrawn.

(2.) The applicant No.1-MAHADEV S/O SONAJI DHOKE is seeking regular bail in connection with Crime No.242 of 2020 registered with M.I.D.C. Waluj Police Station, District Aurangabad for the offences punishable under Sections 302, 201 read with Section 34 of IPC. His application with similar prayer bearing Bail Petition No.729 of 2020 came to be rejected by the learned Additional Sessions Judge, Aurangabad.

(3.) The learned counsel for the applicant submits that the investigation is over and the charge-sheet has been submitted. As per the allegations, deceased Narayan had constructed the house of applicant on contract basis however, the present applicant has not paid him the entire amount as per the contract. On the day of incident, the deceased had gone to the house of the applicant for recovery of the said amount. It is further alleged that the quarrel had taken place between the applicant, his son at one side and the deceased at another side. During the said quarrel, the deceased Narayan had made certain utterances with regard to the wife of the applicant. In consequence thereof, co-accused Shantanu, whose application seeking bail came to be withdrawn today, as of sudden, took out the knife and repeatedly inflicted the blows of knife on the body of the deceased. So far as the applicant is concerned, there are allegations to the extent that the applicant has extended the beating to the deceased by fists and kicks blows.