SHATRUGHNA RAMDAS CHAUDHARI 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.I-90 of 2006 of Taloja Police Station. The said case is mainly under Section 302 of IPC.

(3.) MR . Pasbola, the learned Advocate for the applicants pointed out that besides the deceased, Dashrath Kadu has been injured in the incident and the said injury is incised wound. As far as the deceased is concerned, Mr. Pasbola pointed out that deceased had three injuries. Injury Nos.2 and 3 were abrasions and injury No.1 was incised wound on the head. Mr. Pasbola submitted that the injuries clearly belied the prosecution case that the applicants and others assaulted the injured person with iron rods and sticks. Prima facie, I find much merit in this submission. Hence, I am inclined to grant bail to the applicants.