ASHOK SHANKAR JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicants seek their enlargement on bail in connection with C.R. No. 97 of 2021 registered with the Vadgaon Police Station, Kolhapur, for the alleged offences punishable under Sections 302, 324, 323, 325, 504 r/w 34 of the Indian Penal Code.

(3.) Learned Counsel for the applicants submits that the allegations as against the applicants are false and baseless. He submits that the applicants are alleged to have assaulted the deceased with stones and sticks, however, the postmortem report of the deceased - Bhimrao Jadhav shows that he had not sustained any external injuries. He submits that the incident seems to have taken place at the spur of the moment. He submitted that the offence would not be one under Section 302 but would constitute a lesser offence. Learned Counsel has tendered a copy of the postmortem report of the deceased Bhimrao Jadhav. The same is taken on record.