CHANDRAKANT MASANNA GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Thobde, learned Counsel for the Applicant and Mr. Mali, learned APP for the Respondent-State.

(2.) This regular Bail Application is preferred under Sec. 439 of the Code of Criminal Procedure, 1973. The relevant details are as follows:-

(3.) As per the prosecution case, on 12/6/2021 at about 17.30 hours, the Informant along with deceased Vishwanath Patil and others were travelling in a Swift vehicle. Upon reaching the house of the Applicant-Chandrakant Masanna Gaikwad, there was a verbal altercation between them. It is alleged that the Applicant/Accused No.1-Chandrakant then gave a call to other Accused viz.2. Dhondiba Masanna Gaikwad, 3. Masanna Dhondiba Gaikwad, 4. Ambadas Shankar Koli, 5. Ningappa Shankar Koli, 6. Suraykant Shankar Koli, 7. Balbhim Shankar Koli all residents of Mamdabad, Taluka Akkalkot. The Accused persons arrived there and all of them assaulted the Informant and others. In the said assault Vishwanath Patil died.