MILIND SHIVCHANDRA KAMBLE 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 Sec. 307 of the Indian Penal Code (hereafter ' IPC ' for short) read with Ss. 4 & 25 of the Indian Arms Act read, registered vide First Information Report (FIR) No.550/2017 with Borivali Police Station.

(3.) The applicant was arrested on 4/11/2015. The case of the complainant is that she is a wife of the applicant. They had married in the year 1998 and having two children. Due to a longstanding matrimonial dispute, the parties have sometime in December 2014 obtained mutual consent divorce. It is alleged that on 4/11/2015, at around 16 hours, when the complainant along with her 13 years old son went to the house of the applicant to bring her remaining belongings, the applicant picked up a quarrel. He got aggressive and assaulted the complainant with the sickle. The complainant received several injuries. The medical certificate is on record.