BHAGAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicant, who is 83 years old person, is apprehending his arrest in connection with CR No.158/2020 dated 14.5.2020 registered with Chandanzira Police Station, Tq. Badnapur, District Jalna for the offences punishable under Sections 188, 269, 270, 294, 307, 332, 353, 504 read with 34 of IPC and Section 51(b) of Disaster Management Act, 2005.

(2.) Heard learned Advocate and learned APP for respective parties.

(3.) It has been vehemently submitted on behalf of the applicant that the applicant is an illiterate agriculturist, aged 83. The allegations set out in the FIR against him do not require his physical custody. Though the allegations by the police officer show that the present applicant had intercepted them; yet because of illiteracy, he might have acted so. The applicant is having immovable and movable properties in the village and, therefore, there is no question of he getting absconding. No recovery is contemplated. He is, therefore, ready to abide by any terms and conditions that may be imposed.