SALIM NADAF Vs. POLICE INSPECTOR OFFICER

JUDGEMENT

(1.) The applicant is seeking bail in Crime No.311/2020 registered with Mapusa Police Station for offence under Sec. 302, 201 read with Sec. 34 of Indian Penal Code.

(2.) The case of the prosecution is that on the night of 22/11/2020, the accused and the deceased were together in the bar and after drinking liquor, the deceased was murdered and his body was burnt at a remote place. It is alleged that the applicant had motive for committing the crime as he had a grudge against the deceased on account of the fact that while he was being interrogated by the police in some other case, he had tried to implicate the applicant by disclosing his name to the police. The applicant was arrested on 23/11/2020. Statement of witnesses were recorded. On completing the investigation, chargesheet was filed.

(3.) The applicant had preferred an application for bail before the Court of Sessions which has been rejected vide order dtd. 28/7/2023. The co-accused, Rupesh Mahale, has been granted bail by this Court vide order dtd. 26/4/2023.