JITENDRA ALIAS JITU SIMRIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application by three persons who are alleged to have been involved in an assault on first informant Bhavesh and one Piyus. Bhavesh is alleged to have suffered fracture to his thumb as a result of injury by an iron rod. Learned counsel for the applicant submits that one of the applicants also suffered burn injuries in the assault because of heat of fry pan. The weapons used in the offence are stated to be seized. Considering the nature of assault as well as injuries sustained by the first informant, applicants' being in custody for the purpose of investigation, does not appear to be necessary. Hence in the event of applicants' arrest in CR No.409 of 2010 registered at Kandivli Police Station, Kandivli (W), Mumbai 400 067, they be released on bail on their furnishing PR Bonds in the sum of Rs.25,000/- by each of them with one or more solvent sureties in the aggregate sum of Rs.25,000/-by each of them, on the following conditions :

(2.) THE order shall remain in force till the trial is over with the only stipulation that if charge-sheeted the applicant may furnish fresh bonds before the trial Court in view of the judgment of the Hon'ble Supreme Court in case of Siddharam Satlingappa Mhetre vs. State of Maharashtra and ors, in S.L.P No.7615 of 2009.