SURESHKUMAR ISHWARLAL CHORDIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties, perused the record.

(2.) The Applicant apprehends arrest in connection with offence registered with thane Gramin Police Station, Kasa, being c. R. No. I-81 of 2004. The said F. I. R. has been registered in connection with incident, which took place within the jurisdiction of the said police Station on the night of 30th and 31st august, 2004.

(3.) The prosecution case is that deceased Lahanya was assaulted by accused no. 1 Ladkya and three others. The deceased died due to strangulation, as it appears from the medical evidence. The F. I. R. makes no reference to the involvement of the Applicant, not even remote suggestion is found in that behalf in the F. I. R. The Applicant was, however, called to the Police Station on 5th december, 2004, allegedly for the purpose of interrogation. The Applicant was detained in the Police Station from 6th December, 2004 till the morning of 7th December, 2004, when he was released at around 4.30 a. m.