LAXMAN IRAPPA HATTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Patwarahan, learned counsel for the applicants and Mr. Konde-Deshmukh, learned A. P. P. for the respondent.

(2.) THE applicant have approached this Court for being released on bail in C. R. No. 38 of 2003 registered at gadhinglaj Police Station under sections 498-A,307, 302 read with 34 of Indian Penal Code. The occurrence in the present case took place on 13. 4. 2604.

(3.) THE applicants who are real brothers, are alleged to have subjected Sumitra, wife of applicant no. 1, to cruelty and torture so as to coerce her parents to meet their unlawful demand of gold and other valuables and since their demand was not fulfilled, they allegedly committed her murder on 13. 3. 2004. Sumitra died of extensive burn injuries. She implicated the applicants in her dying declaration recorded after the occurrence. The applicants were arrested in connection with the said crime on 14. 4. 2004. They filed an application seeking bail on 5. 5. 2004 which came to be rejected by the sessions Court on 13. 5. 2004. After completing the investigation, the chargesheet was filed on 4. 6. 2004. After filing of the chargesheet, the applicants filed another application for bail on 16. 6. 2004 which came to be rejected by the Sessions Court on 22. 6. 2004.