RANGANATH VISHWANATH SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) This is an Application for bail filed by the Accused Ranganath Shetye who was arrested on 4/6/2025 in Crime No.83/2025 registered at the Mapusa police under Sec. 126(2), 352, 351(3), 118(2), 79,109 and 61r/w 3(5) of Bharatiya Nyaya Sanhita, 2023 (BNS), pursuant to Complaint dtd. 3/6/2025 by Shruti Shirodkar.

(3.) According to the complaint, a group of unknown persons assaulted the Complainant, Shruti and her husband Vivek at about 20.30 hrs, at Bastora, with knifes, rod, choppers and dandas, at their food cart, where they were carrying out their business. A written complaint was lodged by Shruti on 3/6/2025 at the Mapusa Police Station immediately after the incident. The complainant and her husband were sent for medical examination and according to the hurt certificates there were injuries in the nature of hematoma on the head Vivek and bruises on the Shruti. Though opinion on the injuries was reserved, the same were not reported as grievous injuries or fractures.