JAFFAR CHHOTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, (for short ' Cr.P.C .') in connection with C.R. No.386 of 2022 registered with Junnar police station, Pune for offences punishable under Ss. 143, 145, 147, 148, 149 , 307, 323, 324 and 506 of the Indian Penal Code (for short ' IPC ') and under Ss. 5(a), 5(b), 9 and 11 of Animal Protection Act.

(2.) According to prosecution, on 25/11/2022 at 7:20 pm the informant saw a vehicle bearing registration No.MH-14-KA- 2497 and heard sounds of animal from the said vehicle while going from Godre village. Informant followed the said vehicle, thereafter, nearby Mutha school area 4 to 5 persons restrained the informant and asked as to why he is following the said vehicle. Considering the situation, he immediately called police and rescued himself to a safer place. However, on the way near Mahadev Temple, Jagmata chowk, 25 to 30 people armed with iron pipe, iron rods, knives and other sharp weapons surrounded him and, one of them, co-accused Majid Qureshi hit the informant on his head, co-accused Arbaz Qureshi attacked the friend of the informant with a knife, however he succeeded in saving himself. Thereafter, co-accused Atiq Qureshi assaulted the informant by iron rod on his hand. After the incident, some people gathered on spot and rescued the informant. The informant registered report against applicants and other co-accused.

(3.) The applicant in Bail Application No.996 of 2023 was arrested on 21/12/2022, the applicant in Bail Application No.1092 of 2023 was arrested on 29/11/2022 and applicants in bail application No.1001 of 2023 were arrested on 6th and 7/12/2022.