AMOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsels for the respective applicants and learned APP for the State.

(2.) The applicants are seeking bail in Crime No.222 of 2023 registered with Nandurbar City Police Station, District Nandurbar for the offence punishable under Sec. 307 , 308 , 353 , 333 , 332 , 143 , 147 , 148 , 149 , 427 of Indian Penal Code, Sec. 3 , 7 of Prevention of Damage to Public Property Act, Sec. 37(1)(c), 135 of Maharashtra Police Act and under Sec. 3 of Criminal Law (Amendment) Act.

(3.) It is a case of riot happened on some news of having inter religion marriage. The persons from both religion were involved in the riot. Many persons have suffered the injuries and the citizens of Nandurbar have suffered damages to their properties and Government properties have also been damaged. Surprisingly, the boy who got married has also been arraigned as an accused. There is material progress in the case. The accused are languishing in jail since the month of April 2023. The law and order must have been settled down. However, the investigating agency has an apprehension of repeating the crime. Considering the facts and circumstances of the case, it may be believed that on some wrong information, people have committed the riot. However to guard the apprehension of the investigating agency, condition to stay away from Nandurbar for certain period may be imposed and they may be released on bail. Hence, the following order :