ARUN BARIKRAO BIKKAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and learned counsel for the complainant.

(2.) The applicant is seeking bail in Crime No.213 of 2023, registered with Pathari Police Station, District Parbhani, for the offence punishable under Ss. 304, 324, 504, 506 read with Sec. 34 of the IPC.

(3.) The applicant, injured and deceased have the adjoining fields. They had the dispute over the boundary marks of their fields. On the day of the incident, the quarrel took place. It has been alleged against the applicant that he raised the screw bar to assault the deceased. The deceased due to fear fell down and, died on 28/5/2023. The Post Mortem report of the deceased reveals that he had injuries over right and left side of frontal areas of head measuring 2.5 x 1.8 c.m. On the basis of the Post Mortem information, the Medical Officer opined that the cause of death was "Intra Cerebral Haemorhage".