ADITYA NARAYANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking bail in C.R. No.491 of 2019 registered with Dharavi Police Station for offences punishable under Ss. 307, 326, 324, 323, 504, 506(2) r/w 34 of Indian Penal Code (for short IPC ) and Ss. 4, 25 of Arms Act and Ss. 37(1)(A), 135 r/w 142 of Bombay Police Act. The Applicant was arrested on 29/10/2019.

(2.) The case of the prosecution is that on 29 th October, 2019 the first informant and his friends were talking to each other and that time the Applicant, Sayappa Nadgiri and one unknown person came to that spot. They abused first informant and others. The Applicant was holding iron rod whereas co-accused Sayappa was in possession of sword. The Applicant had assaulted the first informant by giving blow by iron rod on his head whereas Sayappa had given blow by sword on his nose and lips. The first informant fell down on account of assault. He shouted for help. The local residence came to the spot. The co-accused Sayappa threatened the members of public and thereafter the Accused ran away from the spot. Investigation proceeded and charge-sheet was filed.

(3.) The previous application preferred by the Applicant was withdrawn on 31/3/2021 as the Court was not inclined to grant bail. However, liberty was granted to prefer fresh application for bail, in the event, the trial is not over within one year.