PRAKASH DATTARAM LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.281/2020 registered at Pantnagar Police Station, Mumbai on 5.5.2020 under Sections 307, 323, 504 read with Section 34 of Indian Penal Code. The applicant is arrested on 5.5.2020 itself and since then he is in custody.

(2.) Heard Shri Sushrut Jadhwar, learned Counsel for the Applicant, Shri Swapnil S. Pednekar, learned APP for Respondent No.1-State and Shri Rahul Arote, learned counsel for Respondent No.2.

(3.) The First Information Report is lodged by one Akash Shetty. He has stated in his FIR that on 4.5.2020 at about 9:00 p.m., the first informant was coming back home with his cousin Prashant. On the way, the Applicant and his sons Swapnil and Nilesh stopped them. They abused and beat Prashant. The first informant Akash was trying to pacify all of them. At that time, the Applicant and his son Nilesh held him. Accused Swapnil removed a knife and stabbed him at three places. Thereafter the informant's friend rescued him and took him to Rajawadi Hospital and then to Sion Hospital. There he gave his statement, which was treated as FIR.