SUBHASH YESHWANT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN connection with CR No. 66 of 1994, registered at Gamdevi Police Station, Mumbai, petitioner came to be arrested and he had applied for grant of bail to the Session court, Mumbai, but that application has been rejected on 7-2-1995.

(2.) IN short, the case is that 4 persons assaulted one Zuber Mohd.Khan at Kemps Corner, Altamount Road, Opposite-Dianamic STD Centre. Accused by name Javed Rukmuddin Shaik, in this very case had applied for grant of bail to this Court,Viz.Criminal Application No.1121 of 1996 and this court (Trivedi, J.) granted bail in his favour. On consideration of the order as also of the investigation papers, case of the present petitioner stands on same footing and in fact this Javed was shown to be one of the assailants with chopper on the deceased Zuber and chopper was also recovered from him. Knife was recovered from the petitioner herein, otherwise his case stands on the same footing and, therefore,on parity, present petitioner should also be granted bail.