RULASHA FERNANDES, PRESENTLY IN POLICE CUSTODY Vs. STATE

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel appearing for the applicant and Mr. S. G. Bhobe, Public prosecutor appearing for the respondents.

(2.) In the present case, the applicant is one of the accused persons for offence registered under Ss. 302, 201 and 120B of Indian Penal Code(IPC). The present case, even as per the registration of FIR and the progress of the investigation so far, indicates that it is case of the circumstantial evidence.

(3.) The allegation appears to be that the applicant assisted the other two accused persons in assaulting the victim and then attempted to dispose of the body.