RAHUL BHARAT KANOJIA 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. 302, 143, 147, 148, 149 of the Indian Penal Code (hereafter ' IPC ' for short) read with Ss. 37(1), 135 of the Maharashtra Police Act, 1951, registered on 21/01/2020 vide C.R. No.37 of 2020 with Ulhasnagar Police Station, District Thane.

(3.) There are in all 6 accused and the applicant is accused No.6. It is the accusation that on 21/01/2020, the 6 accused assaulted Deepak. Some of the accused were armed with sharp weapons. There are 6 eyewitnesses, out of which 5 witnesses did not identify the applicant in the T.I. parade. One eyewitness identified the applicant.