BHARAT DHAVALA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Application is preferred to enlarge the Applicant-accused on bail.

(2.) The Applicant is arraigned for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860, for having committed murder of his wife and caused disappearance of evidence with a view to screen himself from the legal punishment.

(3.) The marriage of the Applicant was solemnized with Pramila (deceased) two years prior to the occurrence. A month prior to the occurrence, the Applicant and the deceased had started to reside in Flat No.1002, C Wing, Mhada Building No.10, Pathardi Shivar, Nashik, the premises of Mr. Sachin Devram Zole, a nephew of Mr. Tanaji Kachare, the first informant. On 24/10/2020 at about 3.15 p.m., the first informant's sister called and informed the first informant that the Applicant had called and apprised her that the deceased was done to death while the Applicant had gone for work. After visiting the house of the deceased and noticing the situation thereat, including the condition of the body of the deceased, the first informant entertained suspicion about the veracity of the claim of the Applicant. Hence, the first informant lodged a report against the Applicant, alleging that for some reason, it was the Applicant who had killed the deceased.