MANJUNATH GAUNDAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Applicant seeks his enlargement on bail in Crime No. 64/2019, for the offence punishable under Ss. 201 and 302 of the Indian Penal Code, registered with the Respondent No. 2- Agacaim Police Station. The said crime was registered in terms of the complaint dtd. 23/10/2019, filed by the wife of the deceased, alleging that some unknown persons have assaulted her husband Prashant Pednekar, resulting into his death.

(3.) The cause of death certified was "death due to head injury" vide injury nos. 1, 2 and 3, caused by blunt and hard object, which were antemortem at the time of death and fatal in ordinary course of nature.