SANDEEP VAMAN RAUT Vs. STATE, BICHOLIM - GOA

JUDGEMENT

(1.) Heard Mr. A. D. Bhobe, learned counsel for the applicants in both these applications and Mr. S. G. Bhobe, the learned Public Prosecutor for the State.

(2.) Learned counsel for the parties state that both these applications can be disposed of by a common order. The Anticipatory Bail Application no.31 of 2021 has been instituted by Mr. Sandeep Raut who is the father of Prasad Raut, the applicant in Anticipatory Bail Application no.32 of 2021. Both the applications are concerned with Crime No.3/2021 registered at the Bicholim Police Station alleging commission of offences under Section 341, 326, 506(ii) and 379 r/w. 34 of the Indian Penal Code based on a complaint filed by Mr. Mukund Sakharam Raut.

(3.) The allegations against the applicants are that they threatened the complainant Mukund with dire consequences of death and Prasad proceeded to commit a theft of the complainant's motorcycle which was lying on the road in the open space. There is also an allegation that the applicants restrained the complainant and assaulted him with baseball bat and kicks on account of which the complainant suffered serious injuries.