MACCHINDRA MANAJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.P.P. for the respondent/State.

(2.) The applicant is seeking bail in C.R.No.165 of 2022 registered with Ghargaon Police Station, Taluka Sangamner, District Ahmednagar, for the offences punishable under Ss. 302, 307, 326, 324, 323, 504, 506, 427 read with Sec. 34 of the Indian Penal Code.

(3.) The applicant is the son-in-law of the first informant and grandson-in-law of the deceased. It has been alleged that the applicant was ill-treated the daughter of the first informant. Hence, she was residing with her cousin brother. A day before the incident, the brother-in-law, nephew and other relatives of the applicant went to the house of cousin of the wife of the applicant. That time, they were explained. However, in the intervening night of the next day, the accused/applicant found present there. He being the son-in-law was well identified. He along with other co- accused assaulted his father-in-law, mother-in-law, grandfather-in- law and other relatives by shock-ups. The deceased grandfather sustained the head injury and died after some days.