VASUDEV NAKUL OZAREKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this application, the Applicant is seeking bail in connection with offence registered against him and two other Accused persons under Sec. 103 of the Bharatiya Nyaya Sanhita, 2023.

(2.) In the present case, the F.I.R. No. 27/2025 was registered at Valpoi Police Station on 15/4/2025 against unknown persons on the complaint lodged by Mr. Devidas Barve. The case as per the complaint lodged by Devidas Barve, is that he was residing at Honda Sattari, Goa, and he had constructed a house situated at Nagargao, Sattari, Goa and used to visit his house on daily basis. It is his case that his younger son, Mr. Shravan Barve (deceased), was unemployed, and he used to look after the plantation at the said place. It is further his case that on 15/4/2025 at around 08.00 p.m., he left from Honda to proceed to his house situated at Ambede, Nagargao, Sattari, Goa, and at around 8.45 p.m., when he entered the house, he found that his younger son was lying on the ground in a prone position and was motionless. It is further his case that he kept his son in supine position on the ground and tried to wake him up, however, he was not responding and was in motionless condition. It is also his case that he noticed one yellow colour nylon rope was tied around his neck, which he removed, and he also noticed bleeding injuries on the right cheek, neck, left hand, and on the leg of his son, Shravan Barve. It is his case that he informed his brother Mr. Deepak Barve, whose house was situated at a short distance. It is further his case that his brother informed the police, and the police reached at the spot and conducted the police formalities. It is thus his case that some unknown persons have assaulted his son by using wooden danda and strangulated his neck using nylon rope, which caused him fatal injuries.

(3.) Thereafter, based on the complaint the investigation triggered and during the investigation it was found that the present Applicant, who had lodged the complaint was the main assailant along with his son, Uday Barve. During the investigation, the present Applicant also came to be arrested on 19/4/2025 for his suspected involvement in the aforementioned offence. Upon completion of the investigation, chargesheet came to be filed before the Court of Judicial Magistrate First Class at Valpoi, Goa, on 17/7/2025.