MANSING VIJAY BONDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application the applicant ( Accused no.1) is seeking bail in Crime no 601/2021 of PS Juna Rajwada Kolhapur. The applicant along with three others has been chargesheeted for the offence punishable under sec. 307,201,506 read with sec. 34 of IPC, for having made an attempt on the life of informant Abhishek Bondre. The applicant and the informant are neighbours. The accused no 2 and 3 are the friends, while accused no 4 is the driver, in the employment of the applicant.

(2.) The Applicant and the informant Abhishek Bondre are cousin brothers and there is a dispute between them in respect of certain ancestral property and management of Shree Shahu Chatrapati Shikshan Santha, which is an educational institution.

(3.) It is the prosecution case that on 13/12/2021 a birthday party of Yaduraj Yadav ( Accused no 2) was organized at the residence of the applicant. It is said that during the celebration, the informant is alleged to have come out of the rear gate of the compound wall of his house to see what is happening. It is alleged that the applicant took the licenced 0.22 revolver of the accused no 2 and fired a shot at the informant in order to kill him. The informant ran in the house to save himself when the applicant is alleged to have fired multiple rounds towards the compound wall/house of the informant. It is also alleged that a video recording of the incident was made and was circulated on the social media.