SITARAM DADA SARODE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the applicant-in-person and the learned APP for the State.

(2.) The applicant has been convicted and sentenced for the offence punishable under Sections 302 and 498-A of IPC for treating his wife Sangita with cruelly and for causing her death by pouring acid on her. Being aggrieved by the said Judgments Order, the applicant preferred Criminal Appeal No. 120 of 2013. The applicant is now seeking bail. Prior to this application, the applicant had preferred Cri. Application No. 36 of 2013 wherein he had prayed for bail. The Division Bench of this Court (Coram : P.V. Hardas & A.R. Joshi, JJ.) by detail order dated 2.4.2015 rejected the said application for bail. Thereaftei the present application for bail was placed before the Bench presided over by Justice P.V. Hardas, however, on account of the order dated 12.2.2015 passed in this application, the matte is placed before us.

(3.) At the outset, it may be stated that no change in circumstances has beet pointed out by the applicant since the date when his earlier application for bail was rejected.