SHEIKH FAIZAN SHEIKH USMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The Applicant, who is apprehending the arrest in the Crime No. 10/2022 registered with Khandala Police Station, District- Yavatmal for the offences punishable under Ss. 143, 147, 148, 149, 152, 117, 188, 269, 270, 120-B, 353 332, 333, 336 of the Indian Penal Code, Sec. 3(2)(e) of the Prevent of Damage to Public Property Act,1984, Sec. 135 of the Maharashtra Police Act and Sec. 7 of the Criminal Law (Amendment) Act, 1932, seeks anticipatory bail in the present matter.

(3.) The only submission advanced by the learned counsel for the applicant is that, in the list of 115 accused persons, the name of the applicant does not find place and yet the police authorities are attempting to implicate him in the offence. It is submitted that the name reflected at Serial No.100 in the FIR is "Sheikh Faizan Sheikh Salim", whereas the name of the present applicant is "Sheikh Faizan Sheikh Usman". Thus, without properly verifying the identity of the accused, the Investigating Officer is seeking to arrest the applicant.