VIKAS SHANTARAM SHETE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been moved by the applicant under Section 439 of the Code of Criminal Procedure in Crime No. 718 of 2019 registered with Wakad Police Station, Pune for offence punishable under Sections 307, 323, 504 and 506 of the Indian Penal Code (the IPC).

(2.) It is the case of the prosecution that the applicant is husband of informant. The prosecution alleges that the applicant used to take suspicion on the character of informant -wife. At the relevant time, the informant was employed with Spandan Hospital, Dange Chowk, Wakad, Pune as a receptionist. On 25th June, 2019, the applicant expressed his desire to meet informant and accordingly the informant went to meet applicant at Dange Chowk, Pune. Again, the applicant started taking suspicion on her character and started abusing her.

(3.) It is further case of prosecution that on 26th June, 2019, while informant was proceeding towards Dange Chowk, Wakad, Pune, applicant-accused came from behind and gave multiple stabs by means of knife on her person and attempted to commit her murder.