SHRINIVAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking his release on bail in connection with C.R.No. 301 of 2019 dtd. 23/07/2019 registered at Oshiwara Police Station, Mumbai, under sec. 302 of the Indian Penal Code and under Sec. 3 and 25 of the Indian Arms Act. The applicant was arrested on 23/07/2019 and since then he is in custody.

(2.) Heard Mr. Sayaji Nangre, learned counsel for the applicant and Mr. Ameet A. Palkar, learned APP for the State.

(3.) The applicant was arrested on 23/07/2019 and since then he is in custody. This is a very sad case in which the applicant is arrested on the allegations of commission of murder of his son Vicky. The FIR was lodged by the applicant's other son Rocky Ganji. He has stated that he was residing with his father, i.e. the applicant and his brother deceased Vicky. The informant's mother Natty i.e. the applicant's wife was residing separately at Santacruz. The applicant was a driver and Vicky was not doing any work. On 22/07/2019, when the informant had returned home from his job at about 9.30 p.m., he saw police and his neighbours outside his house. He came to know that between 8.50 p.m. to 9.20 p.m., somebody had fired at Vicky. Vicky had sustained bullet injury on left side of his chest. He was taken to the hospital but he was declared dead. On these allegations the FIR is lodged. The prosecution case appears to be that because of some quarrel, the applicant fired at his son Vicky causing his