JALALUDDIN QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) By this application, the applicant prays for default bail under Sec. 167(2) of the Code of Criminal Procedure ("Cr.P.C." for short) in respect of the offence punishable under Ss. 302, 397, 120-B, 201, 109, 504, 506 read with 34 of the Indian Penal Code ("IPC" for short) and Ss. 3(25) and 5(27) of the Arms Act, registered on 08/07/2021 vide C.R. No.104 of 2021 with Pawarwadi Police Station, Nashik.

(3.) One Aleem Saleem Khatique lodged a complaint on 08/07/2021 with Pawarwadi Police Station, Malegaon. The complainant is a goat cattle trader. He deals in the business of sale-purchase of goats. On 07/07/2021, he was travelling with the goats in a pick-up vehicle which was being driven by Nitesh Rama Nikam and proceeding towards Mumbai. When the said vehicle reached at Chalisgaon Phata in Malegaon, three riders on one motorcycle were chasing the vehicle. They tried to stop the vehicle. When the complainant's vehicle did not stop, the person sitting on the motorcycle in the middle fired from a gun. The assailants left the spot. One person sitting in the vehicle was injured due to the bullet which hit his head. An offence under Ss. 307, 504 and 506 read with 34 of the IPC and under Ss. 3 and 25 of the Arms Act against three unknown persons came to be registered on 08/07/2021.