JANARDHAN G.SALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON account of dispute over open space in front of Chhatrapati Shivaji Hospital at Kalwa, the petitioner along with 5 others are alleged to have assauled one Suyash Vishram Mayekar at midnight on 5-12-1995 with Soda Water Bottles, while Rajan Mhatre is alleged to have assaulted Mahesh Pujari with Gupti because of which he died. That is how, these persons are alleged to be involved in CR No.425/95 under sections 302, 147, 148, 149, 323 and 201 of the I.P.C. registered at Rabale Police Station. The charge-sheet is already filed and case is committed to the Sessions Court, Thane registered as Sessions Case No.73 of 1993.

(2.) THE petitioner applied for grant of bail to the Sessions Court, Thane, but that application came to be rejected. That is how he has approached this Court.

(3.) 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 Bond for like amount.