UDDHAV BALU @ BALASAHEB KHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the non-applicant returnable on 16-11-2021. Mr. S.G. Sangle, learned APP waives service of notice for the non-applicant / State.

(2.) In anticipation of arrest in Crime bearing No.701 of 2021 registered at Pathardi Police Station for the offences punishable under Sections 306 and 506 of the Indian Penal Code, the applicant is praying for pre-arrest bail.

(3.) Precisely, the case of the prosecution is that, at the time of the incident the husband of the deceased was residing at Pune. The deceased was staying at her matrimonial home with her in-laws. Applicant was their neighbour. It is alleged that the applicant had an evil eye on the deceased and was insisting upon her to keep relations with him. The deceased could not stand the overtures of the applicant and committed suicide by consuming poison.