JALINDER TEJAPPA TELANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Katikar for petitioner and Mr. Galeria, APP for the State.

(2.) THE petitioner who is one of the eight accused involved in the offence of murder has applied for bail. The deceased is alleged to have stolen purse containing Rs.3000/- belonging to one of the accused who is a lady. The deceased was thereafter tied with a rope to a tree near a temple. He was beaten by the accused and several other persons with iron rods and sticks and also fist blows. The deceased succumbed to his injuries and, therefore, the charge of murder.

(3.) IN the aforesaid background. I am inclined to grant this application and, therefore, direct the release of the petitioner on bail in the sum of Rs.5000/- with one or two sureties in the like amount on the condition that he shall not threaten the witnesses.