GOVIND SHEPU GAUDE Vs. STATE POLICE INSPECTOR

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel for the applicants and Mr. Nadkarni, learned Senior Counsel for the respondent.

(2.) BOTH these applications filed under Section 439 of Cr.P.C. are being disposed of by common order since both the applicants seek bail in FIR No.37/2011 registered at Cuncolim Police Station on 25th May, 2011 for the offences punishable under Sections 143, 147, 148, 341, 435, 188, 332, 307 read with Sections 149 and 120-B of I.P.C and Section 3 of Prevention of Damage to Public Property Act.

(3.) IT is the case of the respondent that the applicants are the active members of UTAA and have not only participated in the commission of the offences but incited the crowd of over 2000 people present at the spot to resort to stone throwing, blockade of the highway and in the process caused injuries to about 40 persons including the police officials and damaged the Government and private vehicles as well as set fire to some of the vehicles. According to the respondent, the police had to resort to lathi charge since the agitators turned violent and refused to disperse.