BABU Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is seeking bail in Crime No.191 of 2023 registered with Bhokar Police Station, District Nanded for the offence punishable under Sec. 307, 323, 504 r/w 34 of the Indian Penal Code .

(3.) Admittedly, there were counter reports against each other. The persons from both sides have been injured. They are close relatives. They had a civil dispute over the land. They resides close to each other. The weapon allegedly used in the crime has been recovered. The medical report shows that the injury suffered to the injured was simple.