SURENDRA SUKHADEO SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for grant of bail. The applicant has been arrested in connection with the Crime No. 266/2005 for the offence punishable under section307 read with section34 of the Indian Penal Code.

(2.) HEARD the learned Counsel for the parties.

(3.) THE incident is alleged to have taken place at around 11:30 p. m. in the dark and in the medico legal papers, the said Bhimrao has not named anyone. THE statements of other three injured persons have been recorded after five days though they were immediately discharged from the hospital. THE investigation is complete and the charge-sheet has been filed. I am, therefore, inclined to allow the application. (1) THE applicant is directed to be released on bail in the event of his arrest in connection with Crime No. 266 of 2005 registered by the Police Station, Kalmeshwar on furnishing his bail bond of Rs. 15,000/- (rupees fifteen thousand only) with one surety of the like amount. (2) THE applicant shall not enter Kalmeshwar Tahsil during the pendency of the trial. (3) THE applicant shall co-operate with the investigation. THE applicant shall not in any way make an attempt to influence the witness or tamper with the evidence.