GHISARAM MANROOPJI PRAJAPATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The complainant-Magaram Ghachi, deceased Ogaram and the petitioner-Ghisaram were all working in Ambika Packing and on 8th March 1996, while working they started joking each other and in that course deceased Ogaram asked the petitioner to bring his tiffin from the left, which petitioner refused. Thereafter, there was quarrel ensued between them and thereafter petitioner is alleged to have lifted sign board and hit on the head of the deceased. Thereafter, deceased was taken to the hospital where he was declared dead. In view of the above facts, petitioner came to be arrested on the same day. After investigation, charge sheet has been filed against him. Petitioner had applied for grant of bail to the Sessions Court, Bombay, but his application came to be rejected. Hence this application is filed.

(2.) I have heard Shri Tiwari for the petitioner and Shri Galeria, A.P.P. for the Respondent-State. On the aforesaid facts couple with the fact that the petitioner is a young boy and also the fact that incident took place on 8-3-1996 and since then petitioner is in jail, I find this to be a fit case to grant bail.

(3.) Accordingly, petitioner is ordered to be released on bail on his furnishing local surety of Rs.10,000/- (ten thousand) and PR Bond for like amount on condition that he shall not leave limits of Greater Bombay, without prior permission from the Sessions Judge, Gr.Bombay and report to L.T.Police Station, Bombay, every day at any time between 8 a.m. and 8 p.m. excluding trial of the case, until conclusion of the trial and shall give his address of residence.