GOKUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking Regular Bail in connection with Crime No.84 of 2020 registered with Bhoom Police Station, District Osmanabad for the offences punishable under Sections 307, 323, 504, 143, 147, 148 and 149 of IPC. Their application with similar prayer bearing Criminal Bail Application No.145 of 2020 came to be rejected by the learned Additional Sessions Judge, Bhoom vide order dated 22.07.2020.

(2.) Heard both sides.

(3.) Though I find that names of the applicants are mentioned in the FIR, however, the allegations have been made mainly against co-accused Rama Vilas Shelke who is not the applicant before this Court. So far as the present applicants are concerned, general allegations have been made against them to the effect of extending the beating to the informant with fist and kick blows. It appears that the incident had taken place due to some trifling reasons. There is no criminal history. Thus, by imposing certain conditions, I am inclined to release the applicants on bail. Hence, the following order: