RAJ RAMDEV TYAGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for pre-arrest bail in connection with C.R. No. 2088 of 2022 registered with Bandra police station, Mumbai for the offences punishable under Sec. 452 and 506(ii) of Indian Penal Code, 1860.

(2.) Mr. Sid Mohatoi, the first informant is the Chief Security Supervisor at Fortune Heights building, Bandra(w). The intervener stays in the said apartment on 14 th floor along with her father and children. The applicant is the husband of the intervener. There has been a marital discord between the applicant and the intervener. Multiple proceedings have been filed.

(3.) The first informant lodged a report with the allegations that on 20/12/2022 at about 5.15 p.m. the applicant entered into Fortune Heights premises. The applicant desired to meet the father of the intervener and when the first informant informed the applicant that the intervener and her children had gone out, the applicant pushed the first informant, despite the request of the first informant not to enter into the building without the permission of the occupants. The applicant abused the first informant in filthy language and threatened to ampute the hands of the first informant and kill him.