VISHAL VILAS PUSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has approached this Court seeking regular bail in connection with FIR bearing Crime No. 282 of 2025 dtd. 4/8/2025 registered with City Chowk Police Station, District - Chhatrapati Sambhajinagar for the offences punishable under Sec. 109, 118(1), 115(2), 352, 3(5) of the Bharatiya Nyaya Sanhita, 2023, under Sec. 128, 184 of the Motor Vehicles Act, 1988.

(2.) Complainant - Balram Deepak Jadhav, lodged a complaint that on 3/8/2025, after dropping his friend Sharik, when he and his friend Yash were talking to each other near town hall bridge at about 9.00 pm, the applicant and two unidentified persons arrived on a motorcycle and began verbally abusing complainant and Yash on account of previous dispute.

(3.) During altercation, Swaraj Sirsath allegedly issued a death threat to Yash, then started assaulting Yash. When the complainant intervened, Swaraj Sirsath took out a knife and pierced it in the jaw of Yash. As complainant moved to rescue Yash, applicant allegedly assaulted him with knife in his left eye and thereafter, accused persons fled away from the scene.