DHIRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present bail application has been filed by the accused persons for getting bail under Section 439 of the Code of Criminal Procedure.

(2.) Heard learned Advocate Mr. P. P. More for applicants and learned APP Mr. S. D. Ghayal for respondent - State.

(3.) It has been vehemently submitted on behalf of the applicants that the perusal of FIR would show that the presence of the applicants has been mentioned, however, no serious overt act has been attributed. As regards applicant No.1 is concerned, it is stated that he had assaulted the deceased by fist and blows. Whereas, as regards the other applicants are concerned, it is stated that they had abused and then assaulted the deceased by means of fist and blows. They had lifted the deceased and they had put him down with force. Nothing is required to be seized from them and the substantial part of the investigation is over.