AMOL @ PAPPU POPAT ANDHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has approached this Court seeking regular bail in connection with FIR dtd. 10/12/2023 bearing Crime No. 392 of 2023 registered with Ramanand Police Station, Dist. Jalgaon for the offences punishable under Ss. 302, 307 read with 34 of the Indian Penal Code (hereinafter 'IPC' for short).

(2.) The prosecution case is that the incident occurred on 10/12/2023 at approximately 4:30 pm at Vanjari Tekdi, Samtangar, Jalgaon. The informant, a vegetable vendor, resides with his parents and two brothers, Kailas and Arun. The informant's family had a history of disputes with accused Dodhya @ Pintya Shirsath and his associates. These tensions stemmed from Arun's scheduled marriage to Rani Bhaskar Shirshat, niece of the accused Dodhya. Consequently, Dodhya had previously threatened to kill Arun, if he proceeded with the marriage.

(3.) On the date of incident i.e. on 10/12/2023 at approximately 12:00 pm, a quarrel broke out between the informant's cousin, Ganesh Sonawane, and three individuals namely Nitin Sonawane, Akash Chavan, and Tushal Kalal. On the same day at around 4:30 pm, while the informant was sitting near Dr. Ambedkar Chowk Nala, his brother Arun and their friend Ashish Sonawane approached him. They informed informant that Sonu Adhale had asked them to Vanjari Tekdi to resolve the dispute occurred earlier that morning.