SANTOSH PANNALAL CHATTAR Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the applicant and the learned Public Prosecutor for the respondent-State.

(2.) This is an application for bail. The applicant is charged for the offences punishable under sec. 302 of the Indian Penal Code (IPC, for short). The crime has been registered vide FIR no. 137/2017 with the Calangute Police Staiton. The applicant was arrested on 21/7/2017 and is now in custody as under trial prisoner for more than six years.

(3.) The allegation is that the applicant and his friends were drinking alcohol on the beach and as a result of some altercation that followed, it is alleged that the applicant assaulted the victim and stabbed him seven times. Learned Additional Public Prosecutor submitted that it is the applicant himself who went to the police station and handed over the weapon used for stabbing the victim. It is further submitted by learned Additional Public Prosecutor that there are eye witnesses to the incident. According to the learned Additional Public Prosecutor, the number of injuries caused by the applicant are sufficient to deny the facility of bail to the applicant considering the gravity of the offence. Learned Additional Public Prosecutor submitted that there are ample materials against the applicant collected by the Investigating Officer during the investigation which form part of the chargesheet.