TAUSIF AJIJ INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant seeks regular bail in connection with C.R. No. 698 of 2025 dtd. 25/10/2025 registered with Shivaji Nagar Police Station, District Kolhapur for the offences punishable under Ss. 109(1) and 351(2) of the Bhartiya Nyaya Sanhita, 2023.

(2.) The prosecution case is that, on 24/10/2025, at about 4:00 p.m., in front of the complainant's house, the applicant, harbouring business rivalry, attacked the complainant's father with a Sattur (country-made weapon). He inflicted blows upon the injured on the neck and the hand with the clear intention to kill him, resulting in grievous hurt. Hence, the report came to be registered.

(3.) Learned Counsel for the applicant submits that initially, applicant had lodged the report owing to the assault by the informant. The present FIR has been lodged as a counter to the same, the report has been lodged against the applicant with gross over-implication. The necessary recovery of the alleged weapon has already been effected. The victim has been discharged from the hospital. The investigation has been complete in all intents and purposes. As such, further incarceration of the applicant is unjustified. Hence, prayed to allow the application.