HEMANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant seeks bail in Crime No. 418 of 2022 registered with Sailu Police Station, District Parbhani for the offences punishable under Sec. 302 of the Indian Penal Code.

(3.) The learned counsel for the applicant would submit that it was a sudden fight. There was no premeditation and the accused did not take undue advantage or acted in a cruel or unusual manner. He did not deny that there were eyewitnesses to the incident. However, he was trying to convince the Court that it was not an offene of murder but it is a case falling under exception 4 of Sec. 300 of the Indian Penal Code .