PRAKASH DWARKADAS WADHWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) THE applicant was arrested on 12/2/2006 in connection with C. R. No. I-23 of 2006 registered at Central Police Station, Ulhasnagar for the offence punishable under sections 307, 147, 148, 149, 323 and 504 of the Indian Penal Code read with section 25 (1) (c) of the Arms Act.

(3.) IT is alleged that one Suresh Wadhwa had put his revolver on the head of Mr. Jammu Puruswani and had fired a shot from the revolver. However, luckily, nobody was injured in the said incident. A complaint was, therefore, filed by the said Jammu against Suresh Wadhwa and the present applicant who were present at the scene of offence. The main accused Suresh Wadhwa who fired shot from the revolver was granted anticipatory bail by the First Ad-hoc Additional Sessions Judge, Kalyan.