KIRAN GOVIND HARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail by the applicant- Kiran Govind Harad, in connection with C.R. No.I-138 of 2017 dtd. 11/11/2017, registered with Murbad Police Station, under Sec. 302, 396, 120(B), 201 of the Indian Penal Code, 1860.

(3.) The applicant is the original accused no. 4. There are in all 5 accused who have committed an alleged offence punishable under Sec. mentioned above. The incident is alleged to have taken place on 08/11/2017. It is alleged that 5 accused have murdered the driver of the Jeep. The case rests completely on circumstantial evidence. At the instance of the applicant, his clothes have been recovered which are stained with blood. Final chemical analyzer report is awaited. Even as regards CCTV footage, though 3 people are seen along with the driver, it is not certain whether the applicant is one of them. Of course, these are matters to be considered at the time of the trial.