GOVIND PRALHAD SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicant is apprehending his arrest in connection with Crime No.54/2020 registered with Shirur Anantpal Police Station, Tq. Shirur Anantpal, Dist. Latur for the offence punishable under Section 353, 188, 270, 271 read with Section 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. R.P. Patwardhan for applicant and learned APP Mr. S.Y. Mahajan for respondent.

(3.) It has been submitted on behalf of the applicant that the alleged incident quoted in the First Information Report has been exaggerated. No specific role is attributed to the applicant. It is the case of the informant that one Narayan Pundlik Narayanpure with two other persons had assaulted and outraged modesty of one Mahananda Gunwant Jadhav. Informant says that when lady had not returned though was referred by police for medical examination by taking entry in the Station Diary, the informant and others had gone to see what has happened to the lady. It is stated that the present applicant and Gunwant Jadhav as well as Mahadeo Jadhav were standing in front of house of Narayanpure. Informant says that those persons were obstructed by them contending that due to the pandemic situation they ought not to have come there that too without mask. It is stated that the present applicant was holding stone, at that time. Informant says that the present applicant and others had manhandled him as well as PSI Swami and thereafter they ran towards house. Informant also says that they were called by the police out of the house, but at that time, the applicant threatened that he would take video of the entire incident and would make it viral on media. In fact, the said lady is the sister of the present applicant. He had gone to the said village to make inquiry about the incident. Applicant had then gone to the house of Narayan Narayanpure to make inquiry about his behaviour and at that time the said Narayan Narayanpure gave a phone call to police alleging that the applicant and other persons are pelting stones on his house. Police had beaten the applicant and his mother without making any inquiry about the incident. The applicant has not absconded. He is at his native place. His physical custody is not required.