ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the applicant in Criminal Application No.1398 of 2020. For the reasons stated in the application, the same is allowed in terms of prayer clause "B" and disposed of accordingly.

(2.) The applicants are seeking Regular Bail in connection with Crime No.138 of 2020 registered with Yusuf Wadgaon Police Station, Taluka Kaij District Beed for the offences punishable under Sections 307 , 325 , 324 , 323 , 143 , 147 , 148 , 149 , 504 and 506 of IPC. Their application with similar prayer bearing Criminal Misc. Application No.267 of 2020 came to be rejected by the learned Additional Sessions Judge, Ambajogai vide order dated 23.07.2020.

(3.) Learned counsel for the applicants submits that there is a civil dispute pending between the parties in the Court and even this Court by order dated 23.07.2020 in Second Appeal No.103 of 2020 has directed the parties to maintain status-quo as on today in respect of suit property. Learned counsel for the applicants submits that the incident had taken place out of the said dispute and both the parties have filed complaint against each other. There was almost a free fight between the parties and the members of both groups have sustained injuries in the incident. Learned counsel submits that investigation is almost over and the formality of filing charge-sheet is only remained. In connection with the crime registered at the behest of the applicant - Bhima, the informant herein and other accused persons are yet not arrested and they have filed application seeking anticipatory bail before the Sessions Court. Learned counsel submits that injured witnesses have not sustained any injury on the vital part of their bodies. Antecedents of the applicants are clear. They may be released on bail.