MANGESH RAMCHANDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) TWICE applications for bail made by the petitioner have been rejected by the Additional Sessions Judge, Thane and, therefore, he has filed the present application.

(2.) IN short the prosecution case is that on 26-6-1995 the petitioner asked his father why the latter was not paying the money from the business of Matador though the Matador stands in his own name. At that time his brothers and sisters took the petitioner outside the house when the petitioner broke open the glass of the Matador. Again after some time, the petitioner came to the house with a knife in his hand and dealt a blow on the chest of the father because of which he died. That is how the petitioner is alleged to have committed offence under Section 302 IPC.