SANIKA BALKRUSHNA BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.0316 of 2023 registered with Jat police station, Sangali for the offences punishable under Ss. 143 , 147 , 148 , 323 , 324 , 327 , 504 , 506 and 427 of the Indian Penal Code, 1860 (for short ' IPC '), the applicant has filed present anticipatory bail application seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .).

(2.) According to the prosecution, the informant is working as chairman of one Sambodhi Samuh, saving group (Bachatgat) which is under the scheme developed by the State Government. On 24/5/2023, it was decided to disburse sanctioned loan amount in favour of member of Bachatgat. On 24/5/2023 at 03 :30 when the informant was on the spot of incident for disbursing the amount to members of Sambodhi Samuh Bachatgat, the applicant along with other co-accused objected on informant and members present at that place. It is alleged that the applicant along with other co-accused assaulted the informant by holding her hair.

(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. 16/6/2023. Aggrieved thereby, the applicant has filed the present anticipatory bail application.