AMIT 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.) The applicant is seeking regular bail in connection with offence registered with Ramnagar Police Station bearing Crime No. 466/2019, relating to offence punishable under Sections 143 , 144 , 147 , 148 , 149 and 307 of the Indian Penal Code read with Sections 4 and 25 of the Arms Act. The applicant claimed bail on usual grounds like innocence, false implication etc. In addition to this, the applicant is claiming bail on the ground of parity by pointing out release of co-accused Yash Parate by the Sessions Court vide order dated 21.01.2020.

(3.) The learned Counsel for the applicant has submitted that there is inconsistency in the statements, since the injured had stated that the applicant had beaten him by fist-blows, whilst eye witness states that the applicant was holding hockey stick. Moreover, it is stated that all the injuries which are mentioned in the medico legal certificate shows that they were caused by sharp edged weapon.