Nitin Dattatray Dorge And Ors vs The State Of Maharashtra
2017 Latest Caselaw 6205 Bom

Citation : 2017 Latest Caselaw 6205 Bom
Judgement Date : 16 August, 2017

Bombay High Court

Nitin Dattatray Dorge And Ors vs The State Of Maharashtra on 16 August, 2017

Bench: T.V. Nalawade

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

           CRIMINAL BAIL APPLICATION NO.1349 OF 2017
Nitin Dattatray Dorge & Ors.                     ..     Applicants
       Vs.
State of Maharashtra                             ..     Respondent

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Mr.Aniket U. Nikam i/by Mr.Aashish Satpute for the applicant.
Mr.A.A.Hulke, Additional Public Prosecutor for the respondent.
           ---
                              CORAM : T.V. NALAWADE, J.

DATE : 16th August 2017 P.C. :

. The application is filed for the relief of bail. Both the sides are heard. Papers of investigation are produced for perusal of this Court.

2. Papers of investigation show that in one incident, deceased had misbehaved with the lady who was travelling with Vishal Dorge in transport vehicle. Beatings was given to the deceased due to the complaint made by the said lady. Allegations are made that when all of them got down from tempo, the present applicant gave him severe beatings. Thereafter all of them assaulted deceased. Dead body then was found in canal. Death took place due to drowning the deceased. There were number of severe injuries found on the dead body. Charge sheet is filed and statements of witnesses are filed which show that the deceased was given beatings but he on his own went to canal and jumped into water. After assaulting the deceased, the applicant had left from the spot.

3. In view of the nature of injuries which was found on the dead body and cause of death and the aforesaid circumstances, it is not

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desirable to keep the applicant behind the bars till disposal of the case. The application is allowed. The applicants are to be released on bail in C.R.No.133 of 2017 registered with Yawat Police Station for the offences punishable under Sections 302, 324, 323, 504, 34 of the Indian Penal Code on his furnishing P.B. and S.B. of Rs.15,000/- (Rupees Fifteen Thousand only) each of them with one surety of the like amount. The applicants are not to tamper with the prosecution witnesses. They are not to commit similar offences.

T.V. NALAWAE, J.