SANTOSH MARUTI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicants and the learned APP for the State.

(2.) THE applicants are seeking bail in C.R.No. 55 of 2007 of Panvel Town Police Station. The said case is under Section 302 of IPC.

(3.) IT is the prosecution case that the present applicants and one other caught hold of two persons thinking that they are thieves. As far as applicant No.1 is concerned, no role has been attributed to him of assaulting the deceased. The only role attributed to the applicant No.1 is that he tied the deceased with the rope to a pole so that the thieves should not run-away.