SHAIKH KHWAJA SHAIKH HANIF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is apprehending the arrest in the Crime No. 626/2026 registered with Washim Police Station, District- Washim for the offences punishable under Ss. 115(2), 118(1), 118(2), 189(2), 190, 191(2), 191(3), 296, 351(2), 351(3) of the Bharatiya Nyaya Sanhita, 2023, seeks anticipatory bail in the matter.

(2.) The case of the prosecution, in brief, is that on 1/6/2026 at about 2:30p.m., Pratik, the son of the informant, along with Lakshmi, wife of the informant Rajesh Pralhad Raut, was proceeding on a scooty. At that time, accused Sheikh Babar Sheikh Akbar, while riding his two-wheeler, allegedly gave a cut to the vehicle of Pratik, resulting in a sudden altercation. During the course of the incident, accused Sheikh Babar allegedly picked up a stone and assaulted Pratik by striking him on the head and also assaulted Lakshmi on her left hand.

(3.) The said dispute was thereafter pacified by the persons gathered at the spot. In the incident, Lakshmi sustained swelling and severe pain in her left hand and was shifted to Sabu Hospital, where the Medical Officer diagnosed a fracture injury.