PRALHAD CHANDRAKANT MACHALU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Munde, learned Advocate for Applicant and Ms. Bajoria, learned APP for Respondent - State.

(2.) Present Bail Application is filed by Applicant for seeking regular bail in connection with Crime No.382 of 2022 registered with Mulund Police Station for the offences punishable under Ss. 302, 364, 141, 143, 144, 147, 148 and 149 of the Indian Penal Code, 1860 (for short "IPC").

(3.) The incident in the present case has occurred on 9/6/2022 and the Applicant has been arrested 15 days later on 24/6/2022. According to the First Informant - wife of the deceased, 7 accused whose names are given in her complaint on the date of the incident approached the victim i.e. husband of Complainant and due to some previous enmity of the principal Accused No.1 - Chetan Vijay Shirsat with the victim, inter alia, pertaining to some property issue, abused the victim, threatened him and dragged him on one motorcycle which was driven by one of the accused namely Accused No.7 - Arjun Sanap. At that time, Complainant has stated that her husband was also beaten by fist blow by all 7 Accused.