MANESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Apprehending the arrest in C.R.No. 170 of 2019 registered with Kodoli police station, Kolhapur for the offences punishable under section 307 and 341 read with 34 of Indian Penal Code, 1860 (the penal code), the applicant has preferred this application for pre arrest bail.

(3.) The indictment against the applicant is that on 5/11/2019 at about 8.30 pm while Vikram Kamble, the frst informant, was standing at Shivaji Chowk, the applicant accosted him, abused and also threatened him. When the frst informant remonstrated, altercations ensued between the applicant and the frst informant. After the quarrel was over, while the frst informant was being taken to his home by his cousin Samir and Sushant, the applicant, who is also the cousin of the frst informant, called his sons Rushikesh, Vinayak and Milind. The applicant and the co-accused again accosted the frst informant. The applicant and co-accused Milind were armed with iron rods. They assaulted the frst informant by means of iron rod. Co-accused Rushikesh was armed with a knife. He unleashed a blow on the chest of the frst informant by knife. Another co-accused Vinay Kamble also assaulted the frst informant and his cousin Samir.