DEEPAK RAJU BATADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is seeking bail in Crime No.177 of 2022, registered at Chikalthana Police Station, District Aurangabad Rural, for the offences punishable under Sec. 302 , 120-B of the IPC.

(3.) Learned counsel for the applicant would argue that the applicant has been falsely implicated in the crime on the suspicion. The recovery of the blood stained clothes is concocted. There were no blood stains on the clothes. The possibility of spreading blood of the deceased on the clothes of the accused/applicant cannot be ruled out. The police did everything in advance, as if they were knowing that the applicant was a culprit. The report was lodged against the unknown person. Love affair of the applicant with the daughter of the deceased was not known to the police. The circumstantial evidence against the applicant is not believable. He has not produced the knife as the prosecution alleged. Hence, he may be granted bail.