SUGRIV APPARAO KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant seeks bail in Crime No.644 of 2022 registered with Vivekanand Chowk Police Station, District Latur for the offence punishable under Ss. , 302, 201 of the Indian Penal Code .

(3.) It is a case of murder out of suspicion having relationship between the deceased and the wife of the applicant. The deceased was the partner of the applicant in truck. The applicant had the suspicion over the behaviour of the deceased as he was talking to his wife and holding her hand when they were together. The applicant was every time cross checking their telephone calls. Whenever he would call his wife, her phone would be engaged. So he was calling the accused, his phone would also be engaged. Hence, his suspicion was raising. On the day of the incident, he experienced the same thing and lastly, he killed the deceased and threw his dead body. When he carried the dead body covered with a bed sheet and thrown, his nephew was with him. The dead body was recovered after some days. He had concealed the knife and his shoes in the house of his sister. However, his sister adviced him to surrender before the police. He went to the police station and narrated the incident. In pursuance of his narration, the police registered a crime and put the investigation into motion. The weapon used in the crime was recovered at his instance. However, the dead body was recovered after some days in decomposed condition.