GOVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Cr.P.C. seeking anticipatory bail in connection with Crime No.250/2019 registered with Dharur Police Station, Dist.Nanded for the offences punishable under Sections 307, 143, 148, 149, 324, 323, 504, 506 of the I.P.C. Applicants are the accused nos.1,2 5 and 7 to 9 from the F.I.R.

(2.) It is alleged that on 27/9/2019 in the afternoon hours all the accused persons formed an unlawful assembly with an object of assaulting informant. Having seen them coming he had climbed to the roof of the house. His parents thereafter went to the police seeking help. After some time when got down the applicant nos.1 and 2 assaulted him with stick and iron rod respectively whereas the other accused also assaulted him with iron rod and sticks. When the parents tried to rescue even they were assaulted and threatened of dire consequences.

(3.) The learned advocate for the applicants submits that the F.I.R. is concocted and lodged belatedly only as a counter blast to the F.I.R. already registered at the instance of the applicants. No serious injuries have been sustained by anybody. The basic allegation is against only applicant nos. 1 and 2. Though other applicants have been named in the F.I.R. the allegations against them are vague and omnibus. The delay has not been attempted to be explained in the F.I.R. One of the accused has been granted regular bail by this Court in Bail Application No.1425/2019 by order dated 13/1/2020 and the application may be allowed.