RAHUL @ BHAWADYA MACHINDRA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant who is arraigned in C.R.No.187 of 2018 registered with Bhigwan Police Station for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860, for having committed murder of an unknown person and caused disappearance of the evidence in order to screen himself and the co-accused from legal punishment, has preferred this Application to enlarge him on bail.

(2.) The prosecution case runs as under :

(3.) Investigation commenced. During the course of investigation, statements of witnesses were recorded. It transpired that the Applicant along with co- accused Dilip Jadhav and Gopal Jadhav committed the murder of the deceased. Two of the witnesses namely Shahid R. Shaikh and Rajendra S. Kadam stated before the police that on the night of occurrence, three persons who had came thereat on motorcycle FZS Yamaha with a number plate having inscription 'Dosti' were assaulting the deceased. Mr. Shahid Shaikh claimed that he had known two of those assailants by face. Mr. Kadam claimed that those assailants were the Applicant and the co-accused Dilip Jadhav and Gopal Jadhav. In the test identification parade, Mr. Shahid Shaikh identified the Applicant as one of those assailants.