NARESH HARISCHANDRA MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant has preferred this second bail application to enlarge him on bail.

(2.) The Applicant, along-with eight co-accused, has been arraigned in C.R.No.48 of 2018 registered with Revdanda Police Station for the offences punishable under Ss. 302, 307, 324. 323, 143, 147, 148, 149 of Indian Penal Code , 1860 read with Sec. 37(1) (3) of the Maharashtra Police Act, 1951, for having committed murder of Prakash Gaikar, deceased, attempted to commit murder of Umesh Patil, the first informant, and Dharma Gaikar, injured and hurt to other injured in prosecution of the common object of the unlawful assembly.

(3.) The gravamen of indictment against the Applicant and the co-accused is that on 7/6/2018 the applicant had initially assaulted the first information by means of a wooden log and when he and his maternal uncle Prakash Gaikar, deceased, grand father Dharma Gaikar, injured, and others went to question the accused, the applicant gave a blow by means of wooden log on the head of the deceased. The Applicant also assaulted the first informant and injured Dharma Gaikar. When the deceased and the injured were being shifted to the hospital by Vasant Bhure, the Applicant and the co- accused pulled Vasant Bhure out of the car and assaulted him as well.