KUNAL UTTAM SHIRGIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has been arrested in connection with investigation of C. R. No. 707/2020 registered with Pandharpur City Police Station, under S. 353, 332, 324, 341, 323, 506, 268, 269 read with S. 34 of I.P.C.

(2.) The prosecution case, as disclosed from the complaint lodged by PC Kavita Chopade, is that on 22nd October, 2020 the complainant was deputed for traffic duty in front of the SDPO office. It is said that the road leading to the Tahsil office was partially closed on account of some work going on and the traffic was diverted. At about 12.45 hours, the applicant alongwith his mother came by a car bearing MH 13 DE 6944 from Korti road and started proceeding beneath the railway bridge. The complainant intercepted the car, informing that the road is closed. It is said that the applicant and his mother insisted for taking the same road, on account of which an altercation ensued between the complainant on one side and the applicant and his mother on the other. It is alleged that in the incident, barricade on the spot was removed, and as a result of this incident, there was a traffic jam, resulting into inconvenience to the general public.

(3.) It appears that the applicant and his mother were taken to the police station where it is alleged that the mother of the applicant disclosed that she is a retired police inspector and she knows law, which further escalated the dispute. It is said that in the incident co- accused Vandana Shirgire refused to disclose name of the present applicant and she is alleged to have pulled the name plate of PSI Mahadik and scratched the complainant and PC Ingole, and threatened them with legal action.