GANESH KADUBA SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 307, 379, 120-B, 143, 144, 147 , 148, 149 of the Indian Penal Code (hereafter ' IPC ' for short) registered on 27/06/2022 vide C.R. No.305 of 2022 with Kalyan Taluka Police Station, District Thane.

(3.) The date of the alleged incident is 26/06/2022. The applicant was arrested on 05/07/2022. There are in all 6 accused. The applicant is accused No.3. It is the allegation of the complainant that he was assaulted by a known accused along with one unknown person who was holding a screwdriver. The applicant is not named in the First Information Report. However, in the supplementary statement which was recorded after 3 days of the incident, the complainant named the applicant. The accusation against the applicant is that he pierced a screwdriver in the head of the complainant. I have gone through the injury certificate. No doubt, injuries are serious in nature on the vital part of the body. One of the grievous injuries is attributed to the applicant.