PREMNATH PANDURANG PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) GANESH was the brother of the petitioner. There are three more brothers and Digambar is one of them. There used to quarrels between the deceased Ganesh and the petitioner and their wives on account of petty matters. On 14-1-1995 at evening, the petitioner came in front of the house of the deceased and called him one and deceased and his wife Yamuna came outside, when petitioner is alleged to have given blows with Gupti on his chest. This incident was witnessed by wife of the deceased. Yamuna.

(2.) HOWEVER , brother of the deceased by name Digambur first gave information to the police that Ganesh died of fall from the tree. However, later on, he disclosed about the above incident. So also, wife of the deceased - Yamuna lodged complaint to the police station on the next day and petitioner came to be arrested. One gupti was recovered at the instance of the petitioner. Petitioner had applied for grant of bail to the Sessions Court, Thane, but that application came to be rejected and, therefore, he has filed the present application.

(3.) ACCORDINGLY , petitioner is directed to be released on bail on furnishing solvent surety to the extent of Rs.10,000.00 (ten thousand) and PR bond for like amount on condition that he shall stay out side the limits of Mahatma Phule Police Station, Kalyan and shall report to Padghi Police Station, twice in a week on every Monday and Friday at any time between 10 a.m. to 6 p.m. until further orders.