AMOL DILIP KHARAJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant prays for his release on bail, who has been charge-sheeted for the offences punishable under Ss. 302, 201 r/w 34 of the Indian Penal Code , registered at Juna Rajwada Police Station, Kolhapur vide C.R. No.265 of 2020.

(2.) There are five accused. The prime accused no.1 - Kishor Ayre, accused - Karan Kangale, accused - Samadhan Kamble and accused - Somnath Chatale have already been enlarged on bail.

(3.) Briefly stated, it is the case of the prosecution that accused Kishor Ayre had a suspicion that deceased Laxman Daware had an ill eye on his wife and because of the same there used to be quarrel between him and the accused no.1. On 4 th June, 2020, dead body of deceased Laxman Daware was found in a rivulet. During autopsy, it was noticed that the death was due to strangulation. Admittedly, there is no eye-witness. The entire prosecution case appears to be revolving around the circumstantial evidence.