SURENDRA PRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In furtherance of order dtd. 26/6/2023, the investigating officer has filed affidavit. The said affidavit is accepted.

(2.) Apprehending arrest in connection with C.R.No.38 of 2021 registered with Chinchwad police station, District Pune for the offences punishable under Ss. 302, 143, 120-B, 201 r/w 34 of the Indian Penal Code, 1860 (for short ' IPC '), applicants are seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .').

(3.) According to prosecution, a report was lodged with the respondent police station by one Vishal Dnyaneshwar alleging that on 12/2/2021 at around 9:00 am, the informant instructed his employee to provide water to crops. At around 9:30, his employee had returned and told him that one unknown person was lying unconscious in the agricultural land having serious bleeding injury. Thereafter, he lodged report with the police station.