LAWS(BOM)-2023-8-256

HEMANT MUKUTBIHARI TIWARI Vs. STATE OF MAHARASHTRA

Decided On August 31, 2023
Hemant Mukutbihari Tiwari Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the applicant, the learned APP for the State and the learned Counsel for the first informant.

(2.) This is an application for pre-arrest bail in connection with CR No.299 of 2023, registered with Khadakpada Police Station, Kalyan, for the offences punishable under Ss. 354, 354D, 341, 504 and 506 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant resides at Khadakpada alongwith her husband and a son aged 13 years and daughter 3 years. Since 2008, the first informant claimed to have known the applicant as they were neighbours. After adverting to the various transactions and alleged acts of disorderly behaviour abuses and insult on the part of the applicant over a period of time, the first informant alleges that since the applicant did not mend his ways despite tendering apologies and again insulted and intimidated the first informant and her husband, NC complaints were lodged at Khadakpada Police Station for the offences punishable under Ss. 504 and 506 of the Penal Code on 27/5/2021 and 3/3/2022.