VASUDEO KARUNAKAR NAMBIAR Vs. BALKRISHNA KARUNAKAR NAMBIAR

JUDGEMENT

(1.) THIS criminal writ petition is filed, by the petitioner original complainant, being aggrieved by the order dated 31st March, 1992, passed by the III Additional Sessions Judge, Thane, granting bail to the accused respondent Nos. 1 to 7, in the sum of Rs. 5,000/- each, with a solvent surety in like amount with condition that they would not tamper with prosecution evidence.

(2.) HEARD Mr. S. V. Kotwal for respondent Nos. 1 to 7 and Mr. S. R. Shinde, learned Addl. P. P. for the State. Non present for the petitioner. Perused the proceedings.

(3.) IT appears that respondent Nos. 1 to 7 were charge sheeted for offences punishable under sections 302, 307 read with section 34 of the Indian Penal Code. They came to be arrested in Crime No. I-12/1992, in connection with murder of one Prakash and attempt to commit murder of Vasudeo Nambiar.