(1.) Applicant is apprehending arrest in connection with Crime No.366/2020 dated 15.06.2020 registered with Nanalpeth Police Station, Dist. Parbhani for the offence punishable under Section 307 , 452 , 427 , 323 , 504 , 143 , 146 , 147 , 148 of the Indian Penal Code.
(2.) Heard learned Advocate Mr. P.B. Rakhunde for applicant and learned APP Mr. V.S. Badakh for State, who was assisted by learned Advocate Mr. Govind Kulkarni for informant, who had filed application to assist prosecution bearing No.1331 of 2020.
(3.) It has been vehemently submitted on behalf of the applicant, that perusal of the First Information Report would show, that the provisions of Section 307 of the Indian Penal Code have not been attracted. Further, it is stated, that the minor daughters and son of the present applicant had helped the applicant and assaulted the informant. The brother of the present applicant is also involved. It can be seen, that the informant has not suffered grievous injury and now she has been discharged from the hospital. It is stated that a brick was used to cause injury to the informant, and therefore, there is no question of recovery of a concealed object. The incident alleged to have taken place on 12.06.2020, yet, the FIR has been filed on 15.06.2020. It shows, it was only by concoction of the story and only to harass.