NAGESH R. SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PETITIONER 's bail application viz. Criminal Bail Application No. 10 of 1996 filed before the Sessions Court, Greater Bombay, came to be rejected on 19-3-1996 by the Additional Sessions Judge and, therefore, he has preferred the present application. The offence is of murder under Section 302 IPC in that one Atual Manjrekar came to be murdered. The incident is stated to have taken place at Hotel Oriental Palace, Khar on the night between 2nd and 3rd December 1995.

(2.) THE case rests solely on circumstantial evidence. The Additional Sessions Judge in paragraph 6 of his judgment has enumerated the circumstances appearing against the petitioner and they are as follows:

(3.) ACCORDINGLY , the petitioner is directed to be released on bail on his furnishing solvent surety to the extent of Rs.10,000/- (Rupees ten thousand only) and P.R. for the like amount on the condition that he would report to Khar Police Station twice in a week on Tuesday and Friday at any time between 11 AM and 5 PM.