PRAVIN SAHEBRAO BHOGAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the Applicant and the learned APP.

(2.) The Applicant is apprehending his arrest in connection with CR No. 79 of 2022 registered with Ranjangaon MIDC Police Station, District Pune, invoking Sec. 353, 504 and 506 of IPC. Perusal of the FIR filed by the Assistant Engineer of MSEDCL, Shikrapur, would reveal that and in relation to disconnection of certain fidder lines, a quarrel took place on 26/2/2022 and several villagers gathered and the Applicant was one of them. It is alleged by the complainant that while he was discharging his duty as a public servant, the present Applicant indulged into an unruly behaviour and leveled certain serious allegations against himself as well as staff members and abused and get threats. The Applicant is also alleged to have pushed the complainant and assaulted him by fists and kicks blows. This incident resulted in invocation of Sec. 353 of IPC along with Sec. 504 and 506 of IPC.

(3.) At the outset, the learned counsel for the Applicant state that he is repentful about his behaviour and it was only on account of the anxiety which was caused to him and the villagers, on account of absence of electricity, the incident took place. The learned counsel for the Applicant would submit that he is a young man without any criminal antecedents and he is ready to render all his co-operation to the Investigating Officer.