NIKHIL SIDDHESHWAR TODSAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri M.N. Ali, the learned counsel for the applicant and Shri Amit Chutke, the learned APP for the non-applicant/State.

(2.) By this application, the applicant is seeking regular bail in Crime No. 544/2019 registered at Police Station Babhulgaon, District Yavatmal for the offence punishable under Ss. 302 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case reveals that the dead body of the deceased was found on 27/11/2019 by the brother of the deceased, and therefore, the offence came to be registered against the unknown persons.