SUNIL KILLEKAR Vs. STATE

JUDGEMENT

(1.) Applicants have been arrested for the offences punishable u/s 147, 148, 149, 307 of IPC in Crime No.29/2008 of P.S. Frezerpura, Amravati.

(2.) The first information report is perused with the help of learned A.P.P. He is unable to point out that the name of the applicant no.1 is mentioned as assailant. Name of the applicant no.2 along with others appears to be as assailant. There is no explanation as to why name of applicant no.1 was not mentioned in the FIR when the complainant has mentioned the name of other assailants, specifically.

(3.) It is not possible to say that applicant was unknown to the complainant. As such non mentioning of his name would entitled him for bail in the matter.