ANANT VASANT JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Bhonsale, the learned counsel for the petitioners and Shri Chopda, the learned Public Prosecutor for the State.

(2.) Perused the relevant papers of investigation which are tendered by the Investigating Officer who is present in Court.

(3.) As per the allegations, the victim of the assault was sitting along with his friend on railway platform at Neral Railway Station when a bunch of miscreants armed with open swords and knives made their entry and started assaulting the victim. Realising the potential danger the victim rushed for his safety and the nearest place being the Station Masters office he entered the same and it is further alleged that out of the said group some persons entered the office and perpetrated the further assault with the result that the victim sustained several injuries. The companion who was obviously apprehensive of his own safety tried to ran in opposite direction when he was also chased by some out of the said group and was assaulted with the sword. This incident is witnessed apart from the victim, by his companion whose name is Gotiram Jadhav, the Station Master Shri Sharma is also an eye-witness and the prosecution claim that he is the natural witness. A person working in the nearby hotel namely Vasant also claims to have seen the incident.