ARJUN RAMLAKHAN YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail by a 23 years old applicant who, in a drunken spree, alongwith his friends, caused death of deceased Shivam Yadav by inflicting a single blow of knife in his chest.

(2.) The incident in question had occurred on 7/4/2022. First informant- Pushpendrasingh Balaramsingh Parihar along with Dharmendrasingh Harisingh Sisodia, Saurabh Rajendra Yadav, deceased Shivam Yadav and the applicant were hobnobbing. It appears that a party was hosted by the applicant on insistence of his friend Dharmendrasingh in view of settlement of his marriage which has to be solemnized in near future. It appears that it was a wet party and all of them consumed liquor. There was exchange of hot words and abuses. What appears to have enraged the applicant was the word "HkkslMh dsÞ alleged to have been uttered by the deceased. Dharmendrasingh had apprised others about those words uttered by the deceased qua the applicant. All of them had been to the room of the applicant. Partners of the applicant viz: Sandipkumar Gangasagar Yadav and Birendrakumar Ramkhilavan Pal pacified the quarrel. However, when all of them were proceeding, it is alleged that the applicant suddenly came over there and stabbed deceased in his chest by means of a knife.

(3.) An First Information Report bearing No.0509 came to be lodged on 8/4/2022 with Chakan Police Station for the offence punishable under sec. 302 of the Indian Penal Code. Investigating Officer held investigation into the crime. He visited the scene of occurrence, drew spot panchanama and sent the body for autopsy to Rural Hospital Chakan. Autopsy report reveals cause of death of the deceased as "Haemorrhagic shock due to penetrating heart injury". After the investigation, a charge-sheet was filed in the Court.