SANKET SONAJI WATHARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Sec. 302 read with 34 of the Indian Penal Code , 1860 registered on 11/08/2022 vide C.R. No.324 of 2022 with Kavthemahankal Police Station, Sangli. The applicants were arrested on 11/08/2022.

(3.) The informant in his statement dtd. 19/08/2022 stated that on 10/08/2022 at around 6.30 p.m., he heard some loud noises. He then saw that 4 unknown persons between age group 24 to 25 years were assaulting one Sadashiv Jagannath Chougule. The assailants then fled on two motorcycles. One motorcycle was left behind as it did not start. The assailants fled on one motorcycle. The victim was lying in a pool of blood. There was one koyta lying on the spot.