SHAIKH GUFRAN SHAIKH ISMAIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending the arrest at the hands of police in connection with Crime No.235/2024 registered with Police Station Nandura, Taluka Nandura, District Buldhana for the offences punishable under Ss. 308, 353, 332, 143, 147, 148, 427 read with Sec. 149 of the Indian Penal Code and Sec. 7 of the Criminal Law Amendment Act, 1932 and Sec. 135 of the Maharashtra Police Act, 1951, the applicants approached this Court for grant of pre-arrest bail.

(2.) As per the allegation in the FIR, on 28/03/2024 as the procession on account of Chhatrapati Shivaji Maharaj Jayanti was in progress, at the relevant time, there was a riot between the two communities and during that present applicants and other co-accused have pelted stones and bricks in which the some police personnel sustained the injuries and damaged is caused to the police vehicles.

(3.) Learned Counsel for the applicants submitted that as far as the present applicants are concerned, general allegations are made against them. The other co-accused are already released on ad-interim anticipatory bail. Considering that the group of the persons of two communities were pelting stones towards each other wherein the police personnel have sustained the injuries, there was no intention on the part of the present applicants to cause the injury to the police personnel or any other persons. In view of that, they be protected by granting anticipatory bail.