TEJAS SHAMSUNDER SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Pai, learned Advocate for Applicant and Ms. Ganapathy, learned APP for Respondent ' the State of Maharashtra.

(2.) This is an Application by Applicant who is 20 years old under Sec. 439 of Code of Criminal Procedure, 1973 (for short ' Cr.P.C.') seeking Bail in connection with C.R. No.48 of 2023 registered with Tilak Nagar Police Station, Dombivali (East), Kalyan indicted for offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short 'IPC').

(3.) The victim in the present case is the Applicant's own father who was about 69 years old on the date of the incident. The incident happened on 22/2/2023 at about 05:00 p.m. in the evening. Record shows that the victim was unwell and bed-ridden. Seldom he used to get up from his bed for his ablutions and he would require care and support even for passing urine. A urine pot is present in the house and admittedly victim's wife and Applicant both being his immediate and close family members used to aid and assist the victim for the same.