LAWS(BOM)-2013-10-51

ABDUL SALIM SHAIKH Vs. STATE OF MAHARASHTRA

Decided On October 07, 2013
Abdul Salim Shaikh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The applicants are the accused in a case arising out of C.R. No. I 63/2013 of Sheel Dahighar Police Station, Thane. The said C.R. was initially registered in respect of offences punishable under Section 336 of the Indian Penal Code (IPC), Section 304 of IPC, Section 337 of IPC, Section 338 of IPC read with Section 34 of IPC. The applicants were arrested on 06.04.2013 by the Crime Branch, Thane and were produced before the Magistrate on 07.04.2013 for obtaining their remand in police custody. In the course of investigation, the accusation of some other offences also came to be levelled against the applicants and other accused in this case.

(2.) I have heard Mr. Majeed Memon, the learned counsel for the applicants. I have also heard Smt. S.D. Shinde, the learned Additional Public Prosecutor for the State.

(3.) The learned Additional Public Prosecutor has filed an affidavit of the Investigating Officer, Shri Pandit Kendre, Assistant Commissioner of Police, Crime Branch, for opposing the present application. Also, in view of the contentions advanced, the case diaries were called for, for examining the certain aspects of the matter.