INDRASINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard the learned counsel for the applicant. The applicant is seeking bail in connection with FIR registered on 01/04/2020 against him and other co-accused persons for offences punishable under sections 307, 323 and other provisions read with section 149 of the Indian Penal Code as also sections 3 and 25 of the Arms Act.

(3.) The allegation against the applicant is that he assaulted the complainant by firing from a katta (country made pistol). It is also alleged that other co-accused persons were involved in the incident. The applicant was arrested on 01/04/2020. But incident is said to have been taken place on 31/03/2020 in the evening while the FIR was registered at about 4.00 am on 01/04/2020.