SUNIL PRAKASH PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing.

(2.) Applicants are seeking regular bail in connection with Crime No.263/2020 relating to offence punishable under Sections 302, 307, 3024, 147, 148, 149, 504, 506 read with Section 34 of the Indian Penal Code registered with Asegaon Police Station, District Washim. The bail is claimed on the ground of innocence, false implication and parity relating to co-accused Ramdas, who has been released by the Sessions Court vide its order dated 11.12.2020.

(3.) The State has strongly resisted the bail by contending that applicants have committed murder of one Pundlik by means of deadly weapons, as well as have attempted to commit murder of three persons namely Samadhan, Kanthya and Ranjit, who are eye witnesses to the occurrence.