DHIRAJ NARAYAN MAKWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE application for bail is preferred by the applicant who is arraigned as accused No.2 in the case registered by the Juna Rajwada Police Station under C.R.No.108 of 1995 for offence under Section 395 of IPC. He was arrested on 4th August 1995 and since then he is in custody. His previ-ous bail applications were rejected by the Sessions Court and the last such application being rejected on 27th November 1995 by the 3rd Additional Sessions Judge, Kolhapur.

(2.) THE allegations are that in all five accused persons took the complainant for a dinner. They had drinks and while coming back from the dinner in the mid-night they told him that those persons had received advance amount for killing the complainant. The accused had told him that they were to receive a sum of Rs.1,00,000/- for killing the complainant and they had received advance amount of Rs.25,000/-. The complainant was beaten and the accused asked him to part with a sum of Rs.1,00,000/- otherwise they will kill him for the consideration of Rs.1,00,000/- which they were to receive for the said purpose.

(3.) MRS .Pawar, APP on behalf of the State states that this accused was previously implicated in Criminal Case No.94 of 1995 in the State of Karnataka for having committed offence under Section 307 of IPC.