SANTOSH KALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN an incident that took place on 25th February 1996 at 11 p.m. at Akurdi,District-Pune,a group of 5/6 persons is alleged to have attacked Satish Shinde,Raju and Deepak Jadhav and in that incident,Raju Lekhak died due to stab injuries. On first information being lodged regarding this incident, petitioner came to be arrested on 26th February 1996 and he had applied for grant of bail to the Sessions Court,Pune,but his application has been rejected.

(2.) I have heard Shri Girme for the petitioner and Mrs.Joshi,APP for the Respondent-State. The only evidence against the petitioner is that he was present amongst other persons and no over act is attributed to him,nor any incriminating material is found against him. On the basis of this I find this to be a fit case to grant bail.