ANIKET ASHOK SUTTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Application is moved for bail by the applicants/accused, as they are facing charges under sections 307, 326, 143, 147, 148, 149, 452, 504, 506 of Indian Penal Code in C.R. No. 10 of 2016 registered with Lonawala Rural Police Station. One Pramod Vasant Ambekar gave information to the police that co-accused Ganesh Hulawale was having grievance against Rupesh Ambekar, as he was given the job of watchman in one Mizal company. On 19 th January, 2016, at around 9 p.m. when complainant Pramod was attending his duty of patrolling along with other watchman, suddenly Ganesh Hulawale, Macchindra Waykar, Atish Hulawale and other 6 to 7 persons arrived there armed with weapons like iron and wooden rods and started assaulting the complainant and his colleagues. When complainant and his colleagues ran in their houses, the accused went there and assaulted the complainant, relatives, friends and other witnesses. Therefore he gave complaint and offence was registered against the accused persons and present applicants/accused. The applicants/accused were taken in custody on 23rd August, 2016. Hence this Bail Application.

(2.) The learned counsel for the applicants/accused has submitted that the names of applicants/accused are not mentioned in the FIR. The applicants/accused are the residents of same village. The complainant and other witnesses have filed the affidavit before the Court of Magistrate. Today the complainant is present in the Court. The complainant, other injured persons, applicants/accused and other assailants want to settle the matter amicably.

(3.) Learned APP submitted that the offence is serious. The applicants/accused are facing charges under sections 307, 326, 143, 147, 148, 149, 452, 504, 506 of Indian Penal Code. The group of people have assaulted the unarmed persons. He further submitted that the assailants and applicants/accused are staying in the same vicinity, so they are likely to commit similar offence.