NANDABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants apprehending arrest in connection with the offence punishable u/s 307,143,147,148,149,324,504,506 of Indian Penal Code registered vide Crime No. 235/2020 with Sangamner Taluka police station, Taluka Sangamner, District Ahmednagar, preferred this application for anticipatory bail.

(2.) Heard learned counsel for applicants. Perused the F.I.R. and Order passed by learned Additional Sessions Judge.

(3.) In brief, it is the contention of applicants that they are innocent and falsely implicated in the case at the instance of informant. In the F.I.R. lodged it is alleged that they have abused the informant. No act of assault attracting offence u/s 307 of Indian Penal Code is attributed to them. The main accused involved in the case already released on bail by the Sessions Court. If the applicants are not protect3ed, then there is likelihood of their arrest and humiliation for no offence committed on their part.