KIRAN BALASAHEB GAVHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for granting regular bail under Sec. 483 Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023 in connection with crime No. 502 of 2024 registered with M.I.D.C. police station, District Ahilyanagar, for the offences punishable under Ss. 302, 143, 147, 148, 149, 201, 504, 506 of the I.P.C.

(2.) The informant is wife of the deceased. She was on video call with the deceased. The applicant and other co-accused were having weapons in their hands in the night of 4/6/2024, which could be seen by her over the video call. At that time, it is alleged that the applicant and other co-accused chased the husband of the informant and assaulted him and committed his murder. Therefore, report is lodged.

(3.) Learned advocate for the applicant submitted that the applicant is falsely implicated in the crime. There is no such evidence against him. The applicant has roots in the society. He will not flee away from the trial. The trial will take a long period. Learned advocate for the applicant pointed out the order passed by this Court in bail application No. 2069 of 2024 dtd. 6/3/2025, whereby this Court has granted bail to the co-accused. He therefore, prayed for grant of bail to the applicant on the ground of parity.