NANDLAL SOCHANAND SABLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Gupte for the applicant and Mr. Palekar, App, for the Respondent-State.

(2.) THIS application for bail is filed by the applicant who is one of the four accused in the case of offence of murder registered under C.R. No. I-16 of 1996 with Ulhasnagar Police Station. The incident took place on 23rd January, 1996, at about 5.45 p.m. when four persons came to the house of the deceased, one of them poured kerosene on the person of deceased and the other i.e. the present applicant had set her on fire by match-stick. Initially the offence was registered under Sections 307, 454 read with Section 34 of I.P.C. However, after the death the offence was altered into Section 302 of I.P.C.

(3.) MR . Gupte points out that although the application of this applicant was rejected by this Court earlier on 18/4/96, his present application can be considered as the applicant was not having copies of the statements as the chargesheet was filed and served on the applicant subsequently on 20th April 1996. As pointed out by Mr. Gupte there are three dying declarations of the deceased. One dated 23rd January, 1996, i.e. the date of the incident, the another is dated 24th January, 1996, and the third one of 25th January, 1996.