ALTAMASH AURANGZEB KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with C.R.No.154 of 2023 registered with Dongri Police Station for the offences punishable under Ss. 326, 323, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) Mr. Mohammed Yakub, the first informant is the uncle of the applicant. The first informant and his brother Aurangzeb Khan, co-accused No.1, are at loggerheads over a shop premises No.4/8 situated at Fazul Building, Jail Road, Dongri, which stood in the name of their deceased mother. There have been disputes between the first informant and his family, on the one part, and his brother Aurangzeb and his family members, on the other part.