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Judgment
5 paragraphs · 171 wordsLeave granted.
The appellant-Balkrishna Tukaram Angre is facing trial for the offences punishable under Section 302 read with Section 34 of the Indian Penal Code. His application for enlargement on bail has been rejected by the High Court.
The entire case of the prosecution rests on circumstantial evidence. The appellant has been in custody for fifteen months. Chargesheet has already been filed in the case. Having heard learned counsel for the parties, we are of the view that it is just and proper to release the appellant on bail.
Therefore, we order him to be released on bail on execution of a bond with two sureties to the satisfaction of the trial Judge. We permit the trial Judge to impose such conditions as he feels necessary for ensuring the appellant''s attendance on the dates of posting in the trial court.
The order of the High Court of Judicature at Bombay in Criminal Bail Application No. 2232 of 2016 is set aside and the appeal is allowed.