SUNIL SOMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Shirodkar for the applicant and Mr.Thakur, APP, for the Respondent/State.

(2.) THIS is an application or bail preferred by the applicant who is accused for murder of his own wife on 27th April, 1996. It appears that the quarrel started on the night on 27th April, 1996, because the wife came back late in the house from her work. The applicant/accused gave one blow on her head in the course of the quarrel between the two with hammer. Therea-fter the applicant/accused himself went to Kalwa Police Station and informed the police about the said incident and the offence came to be registered, pursuant to the information, under section 307 of IPC against the applicant/accused. Applicant/accused was also arrested on the same night for the said charge under C.R.No. I-234/96.

(3.) IN the aforesaid circumstances, the application preferred on behalf of the applicant/accused in the Court of Sessions, Thane, was rejected on 17th June, 1996, in Bail Application No.895/96.