GHANSHYAM DINESH GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Bail Application is filed for seeking bail under the provisions of Sec. 439 of the Code of Criminal Procedure ( for short "Cr.P.C.") by the Applicant (Accused No.4 in the FIR) in C.R. No. 01/2022 registered with the M.R.A. Marg Police Station, Mumbai for the offences punishable under s. 307, 504, 506(ii) r/w s. 34 of the Indian Penal Code ( for short "IPC").

(2.) According to the prosecution in the intervening night of 31/12/2021 and 1/1/2022 the incident took place. The FIR alleges that :-

(3.) The case of the prosecution is based upon the footage of the incident captured in CCTV wherein the presence of the applicant is proven; furthr the medical evidence of the injuries sustained by the complainant and the seriousness of the offence and injuries on the body of the first informant are clear to indict the Applicant.