TANAJI RAVJI SHINARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. S.R. Chitnis, learned Senior Counsel for the applicant and Mr. Y. M. Nakhwa, learned APP for the State. The applicant, who has been arrested on 12.5.2012, in Crime No. I-21 of 2012 registered with Neral Police Station, District: Raigad, for the offences punishable under Sections 143, 144, 147, 148, 149 and 302 of the Indian Penal Code, has filed the present application for bail.

(2.) The investigation has been completed and the chargesheet has been filed and even the case has been committed to the Sessions Court and has been registered as Sessions Case No. 98 of 2012. As per report filed by the first informant namely Arvind Thombare on 11.5.2012, at about 6.00 p.m. his brother Ravindra Thombre was assaulted by the accused persons as a result of which he died. The roles attributed to various accused persons are as follows:--

(3.) There are various eye witnesses who have attributed same role to the other accused including present applicant and Santosh Shinare.