RAJ NAGRAJ ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the Respondent - State.

(2.) Applicant is seeking release on bail in Crime No. I - 197 of 2018 registered with the Arnala Sagri Police Station, for the offences punishable under Sections 302, 201 read with Section 34 of Indian Penal Code, 1860.

(3.) On 27.07.2018, patrolling unit attached to Arnala Sagri police station noticed at wee hrs. two persons riding Activa Scooter, were proceeding towards the Virar Gokul township at Nalasopara. Members of patrolling unit noticed moments of bike riders were suspecious. Unit chased the Activa Scooter but riders could manage to escape in dark, leaving scooter and bundle/baggage behind. Investigation unravelled dead body was wrapped in bundle. It is identified of a person, Yogesh Raut. Crime No. I - 197 / 2018 was registered on 27.07.2018 under Section 302 , 201 read with Section 34 of Indian Penal Code, against unknown persons.