VIKAS CHANDRAKANT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Nevshe, learned Advocate for Applicant appointed through legal aid and Mr. Pethe, learned APP for Respondent.

(2.) This is an Application under Sec. 439 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking Bail in connection with C.R. No.710 of 2018 dtd. 15/10/2018 registered with Malwani Police Station for offences punishable under Sec. 302 of the Indian Penal Code, 1860 (for short 'IPC').

(3.) Applicant is arrested on 15/10/2018 and is incarcerated since then. Applicant is alleged to have committed the murder of his younger brother. First Informant in this case is the mother of Applicant and the deceased - victim.