AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.758 of 2022 registered with Shirur Police Station, Shirur, District Pune for offences punishable under Ss. 307 , 326 , 324 , 323 , 427 , 141 , 143 , 147 , 148 , 149 of the Indian Penal Code, 1860, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, the accused persons were travelling for sand excavation from village of the informant. On 20/11/2022 at about 8.00 a.m. the accused persons had quarrel with the informant and others. The applicant is accused No.4. According to prosecution, accused No.1 slapped the informant and assaulted him by using rear portion of sword. The role attributed to the applicant is that he threw sickle towards informant which was missed.

(3.) On perusal of the charge-sheet filed on record, it appears that except role of throwing sickle towards the informant which has caused no injury, no other role has been attributed to the applicant.