YOGESH RAMESH TONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, being moved under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, the applicant seeks regular bail in connection with Crime No.204/2024 registered with the non-applicant/police station for offences punishable under Ss. 302 and 365 read with 34 of the Indian Penal Code.

(2.) The applicant came to be arrested on 10/7/2024 and since then he is in jail.

(3.) The crime is registered on the basis of report lodged by Jyoti Dilip Ingle, the wife of the deceased, alleging that her husband was working as a "Money Rain Pourer". On 22/6/2024, at around 3:00 pm, he left the house by informing her that he is travelling to Ahmednagar for the work related to money rain accompanied by the applicant and one Sandip Shewale, but he did not return until 27/6/2024 and, therefore, she lodged missing report 27/6/2024. During enquiry of the missing report, it revealed that her husband has left in "Swift Desire Car MH-03/BH/1824 along with the applicant and Sheikh Sajid Sheikh. They travelled to Shirdi and were waiting at Nashik Fata. At around 7:00 pm, another car arrived with three unknown individuals. The informant was informed by Sandip Shewal, who was along with the deceased, that the deceased informed that he is proceeding at Kokandhan for the said money rain event. Thus, said Sandip and the deceased proceeded in the vehicle. The applicant was also along with them. At around 10:30 to 11:00 pm, when they reached near SJS Hospital, another four-wheeler approached them and 4-5 persons got down from the vehicle and assaulted her husband. They forcibly took him in their vehicle and abducted him. Subsequently, the dead body of the deceased was found at Rashin-Karjat and, therefore, the offence was registered on the basis of the report lodged by the wife of the deceased alleging against the other co-accused.