DILIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Leave to amend.

(2.) Learned Advocate appearing for applicant submits that main co-accused have been released on regular bail. As regards present applicant is concerned, there are allegations that, he had assaulted the informant on his fingers of the leg which has resulted in bleeding injury. Further allegations are that, he had abused grand-mother of the informant. Taking into consideration these allegations, physical custody of the applicant may not be required.

(3.) Per contra, learned APP submits that specific roles have been attributed to each and every accused. When the allegations are levelled and investigation is still pending for the offence which is serious in nature, and further that the papers are yet to be received, interim protection need not be granted to the applicant.