PRAMOD SAKHARAM SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R. No. 424 of 2018 registered with the Khadak Police Station, Pune, for the alleged offences punishable under Sections 307, 143, 147, 148, 149, 341, 323, 504, 506 of the Indian Penal Code; under Sections 4(25) of the Arms Act; under Sections 37(1) r/w 135 of the Maharashtra Police Act and under Sections 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organised Crime Act, 1999.

(3.) Learned Counsel for the applicant seeks bail on the ground of parity as well as on merits. He submits that similarly placed co-accused - Aniket Pandurang Navgire had been released on bail by this Court (Coram : Prakash D. Naik,J) vide order dated 28th July, 2021. He submits that Aniket Navgire who has been released on bail, is alleged to have assaulted injured - Siddhivinayak Hinge with fist and kick blows, whereas, the applicant, is alleged to have assaulted the injured with a bamboo stick on his knee. He submits that the injury certificate reveals that the injured has sustained an abrasion on his knee. He submits that the chargesheet reveals that even, Aniket Navgire had one antecedent alongwith the gang leader.