SHYAM HIRALAL SABLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicants and the learned APP for the State.

(2.) APPLICANT in Criminal Application No.3952 of 2009 was arrested on 7/3/2009 and the applicants in Criminal Application No.3228 of 2009 were arrested on 8/3/2009 in connection with the offence which is registered with Dahisar Police Station vide C.R. No.76 of 2009 for the offence punishable under sections 302, 324, 120(B) read with section 34 of the Indian Penal Code and section 37(1) read with section 135 of the Bombay Police Act.

(3.) THE learned APP appearing on behalf of the State submitted that the deceased was stabbed mercilessly by the assailants and he succumbed to the said injuries. He submitted that these applicants had given contract to the assailants to eliminate the deceased since the deceased defected from their political party. He submitted that, at this stage, the Court is not expected to weigh and shift the evidence if there is some material on record to indicate involvement of the present applicants and, at this stage, the applicants do not deserve to be released on bail, more particularly when the offence is punishable with death or imprisonment for life.