AKBAT KAIMAT JAAN PASHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on Board. Upon mentioning, taken on Board.

(2.) These two Anticipatory Bail Applications are moved as the applicants are facing charges under sections 504, 506(2), 36, 143, 147, 148, 149 r/w section 452 of the Indian Penal Code. It is the case of the prosecution that on 11.4.2014, the applicants alongwith others threatened the complainant and her family members on the ground of lodging a FIR against them. They all went to their house which was across the road and from the terrace of their house, they started throwing bottles on the road at random and so the people got scared and starting running and then the police arrived at the spot and the offence was registered against the accused.

(3.) On perusal of the FIR, it emerges that the co-accused Amirzada had entered the house and had threatened them. Thus, the applicants, as per the allegations in the FIR, did not enter the house of the complainant. However, they had participated in the crime of throwing bottles on the road violently.