PARMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhangde, learned counsel for the applicant and Mr. Damle, learned APP for non-applicant/ State.

(2.) The applicant has been arraigned for the offence punishable under Ss. 302, 120-B, 176-B read with Sec. 34 of the Indian Penal Code registered with Police Station, Kalamna, in Crime No.764/2021.

(3.) Mr. Bhangde, learned counsel for the applicant submits that the applicant has no role to play in the alleged incident, the applicant was not present on the spot. The only allegations against the applicant is supplying the knife to the accused nos.1 and 2 which is claimed to have been used for the purpose of the aforesaid offence and therefore, considering the role he is entitled to bail.