RUPALI ANANDRAO JAWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sejpal, learned counsel for the applicants in Application Nos. 3339/08 and 3340/08, Mr. Paikrao, learned counsel for the applicant in Application No. 3356/08, Mr. Saste, learned A. P. P. for the State in Application Nos. 3339/08 and 3340/08 and Ms. Tiwari, learned A. P. P. for the State in Application No. 3356/08.

(2.) The applicants in all the three applications are seeking anticipatory bail in C. R. Nos. 190/2008, 191/2008 and 188/2008 of Pantnagar police station, Ghatkopar, Mumbai. All the three crimes have been registered mainly under sections 324, 427, 452 and 506 (ii) of IPC. C. R. No. 190/2008 came to be registered at the instance of Vimal Nangane i. e. the applicant in C. A. No. 3356 of 2008 for the offence allegedly committed on 28. 8. 2008 at 8. 30 p. m. C. R. No. 191 of 2008 came to be registered at the instance of Sharada Bhagare against Rupali and her two brothers for the alleged offence that occurred on 28. 8. 2008 at 10. 00 a. m. , while C. R. No. 188 of 2008 came to be registered at the instance of Rupali against Vimal Nangane, her husband - Balbhim and her son for the offence allegedly committed on 26. 8. 2008 at 8. 00 p. m. I have perused the entire record and more particularly injury certificates of the victims. All the wounds sustained by them are described as linear abrasions and tenderness of both arms and forearm etc. According to the applicants they are all simple in nature.