NAMDEO BHAURAO SARODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is seeking bail in Crime No. 465 of 2022 registered with Police Station Chandanzira, Taluka and District Jalna for the offences punishable under Ss. 201, 302 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case in brief is that, the applicant is the uncle of the deceased girl. She had an affair with a boy. The applicant and his father promised her to perform her marriage with the said boy. Hence the deceased and said boy returned the village of the victim girl. The father of the deceased girl put a condition upon a boy to transfer 1/2 of Acre of land in the name of the deceased, the boy agreed. Thereafter, the present applicant and his brother/co-accused took the girl on the motorbike and since then the deceased disappeared. The applicant and co-accused hastily performed the last rituals of the deceased near the poultry farm and her ashes were filled in gunny bags. The prosecution has a case of honour killing.