Bombay High Court
Bhausaheb Ramdas Yede vs The State Of Maharashtra on 6 March, 2023
Author: S.G. Mehare
Bench: S.G. Mehare
22-ba-239-2023.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.239 OF 2023
BHAUSAHEB RAMDAS YEDE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Salunke Sudarshan J
APP for Respondent/State : Mr. K.S. Patil
...
CORAM : S.G. MEHARE, J.
DATED : MARCH 06, 2023
PER COURT:-
1. Heard learned counsel for the applicant and learned APP
for the State.
2. It is a case of death of wife of the applicant after more
than 10 years of her marriage. The spot panchnama reveals that
there a wire and bucket were lying near the well in which she was
allegedly pushed. Within 10 years of marriage, there were no
allegations of ill-treatment against the applicant. Considering the
material placed on record, the possibility of accident cannot be ruled
out. The applicant has two children. Nobody is there to look after
them. The material investigation has been completed. Nothing is to
be recovered from the applicant. Therefore, the application deserve
to be allowed. Hence, the following order :
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22-ba-239-2023.odt
(2)
ORDER
(i) Bail Application is allowed. (ii) The applicant, Bhausaheb Ramdas Yede, be released on bail on
executing P.B. and S.B. of Rs.50,000/- (Rupees fifty thousand) with one solvent surety in the like amount in connection with Crime No.165 of 2022, registered with Chaklamba Police Station, District Beed for the offence punishable under Section 302, 324, 498A, 323, 504, 506, 34 of the Indian Penal Code.
(S.G. MEHARE, J.) Mujaheed// ::: Uploaded on - 06/03/2023 ::: Downloaded on - 07/03/2023 19:22:19 :::