QUTBUDDIN DAWOOD SOLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail. The applicant-accused was arrested on 25.7.1996 in connection with C.R.No.397 of 1996 of D.N.Nagar Police Station, Andheri. The charge against the applicant is that he committed murder of his own wife and his son aged 40 years and 25 years respectively.

(2.) ACCORDING to the prosecution there were disputes between the applicant and his wife for the reasons that the applicant had kept a mistress or had married another woman and was not properly maintaining his wife Hayatbi, and also not helping his son who was living with Hayatbi. It is also the case of the prosecution that whenever there were quarrels between the applicant and Hayatbi his son was taking the side of his mother.

(3.) APPLICATION is rejected and is disposed of.