MUTTANA ANAWALAD PREENTLY Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Leave to amend. Amendment to be carried out forthwith.

(2.) Heard Mr. R. Desai, learned Advocate for the applicant and Mr. M. Amonkar, learned Addl. Public Prosecutor for the respondents.

(3.) This is an application for bail for the offence punishable under Sec. 302, 201 and 120B of the IPC. The applicant is accused no.4. On 17/1/2019 the body of the deceased was found in Anmod ghat. Death was due to strangulation. It was found that acid was poured over the face of the deceased to deface the deceased to conceal his identity.