BAJRANG ANNA GURAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) So far as Accused, Applicant No.1 Bajrang Anna Gurav is concerned, it seems to be possibility of some confusion of his identification because he could not be the father-in-law of one of the accused as the Applicant No.1 is aged about 22 years. Apart from that he has been referred to as 'Donolikar'.

(2.) Thus his case can be considered for bail. However, so far as Applicant No.2 Rajaram Pandit Gurav is concerned, his name appeared right from the beginning and more particular from the statement of the deceased which will now be the dying declaration as the author of the statement has died four days after making of the statement.

(3.) Applicant No.1 Bajrang Anna Gurav is ordered to be released on bail for the sum of Rs.5000/- with one surety for the like amount to the satisfaction of the trial Court.