RAMKRISHNA AMRUT TAPKIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.30 of 2023 registered with Daund police station, Daund, Pune Rural for the offences punishable under Ss. 323, 326, 504, 506 of the Indian Penal Code, 1860 (for short ' IPC ') and under Sec. 4 and 25 of the Arms Act, 1959, the applicant is seeking pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .).

(2.) The prosecution case is that on 12/1/2023 at 21:27 hours the informant lodged report allegedly that on 11/1/2023 at 14:00 hours, the applicant assaulted her by means of fist and blows. The applicant thereafter, assaulted her by iron rod on her left hand and left thigh. While she was running from the spot, the applicant assaulted her sword.

(3.) The applicant, therefore, filed application under Sec. 438 of Cr.P.C. before learned Sessions Judge which came to be rejected by order dtd. 14/2/2023. Aggrieved thereby, the applicant has filed the present anticipatory bail application.