SHAIKH ASIF Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Sec. 302 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short), registered vide First Information Report (FIR) No.I-171/2022 with Pawarwadi Police Station, Malegaon, Nashik Rural.

(3.) The date of the incident is 6/9/2022. The applicant is the accused no.3. There are in all three accused. It is alleged that the main assailant is accused no.1 who assaulted the deceased with 'koyta. The incident happened in front of 'Shakil Hotel' at Golden Nagar, Malegaon. The deceased was assaulted by three accused. The accused nos. 1 and 2 were arrested on the same night of 6/9/2022. The applicant was arrested on 7/9/2022.