RAMESH @ DAGDYA KUMBWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner case to be arrested by Kasa Police Station on 7-7-1996 in connection with CR No. I-87/96 under section 302 of the I.P.C.. On 7-7-1996, wife of the deceased lodged information with the said Police station that her husband fell down under the influence of liquor, from the steps and sustained injuries and, therefore, died. Thereafter, she changed her version and stated that there was quarrel between the deceased and his brother i.e. the present petitioner, as the deceased demanded Rs.10.00 from the petitioner to consume liquor and on refusal by the petitioner, there was quarrel in which, the petitioner dealt blows with iron rod on the head of the deceased. It is not disputed that the wife was the only witness to the incident and having regard to her different version, initial one saying the fall of the deceased on the steps and getting injuries, I find this to be a fit case for grant of bail. Furthermore, it appears that a single blow was given by iron road and that is also a factor to be taken into consideration.

(2.) ACCORDINGLY , petitioner is directed to be released on bail on furnishing solvent surety to the extent of Rs.5,000.00 (five thousand ) and PR for like amount, on condition that he shall report to Kasa Police Station once in a week on every Monday at any time between 11 a.m. and 6 p.m.