Bombay High Court
Sameer Ramdas Walunj vs The State Of Maharashtra on 22 January, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 22.1113.18 aba.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1113 OF 2018
Sameer Ramdas Walunj .....Applicant
V/s.
The State of Maharashtra .....Respondent
WITH
CRIMINAL APPLICATION NO. 814 OF 2018
IN
ANTICIPATORY BAIL APPLICATION NO. 1113 OF 2018
Arjun Ramchandra Walunj ....Intervener
IN THE MATTTER BETWEEN
Sameer Ramdas Walunj .....Applicant
V/s.
The State of Maharashtra .....Respondent
Mr. Ramesh Tripathi advocate for the applicant
Mr. Shailesh Kharat for the intervener
Mr. A. A. Palkar APP for the State
CORAM : NITIN W. SAMBRE, J.
DATE : JANUARY 22, 2019.
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2 In Crime No. 153/2018 registered with Manchar Police Station, Pune Rural for offence punishable under Sections 326, 325, 323, 504, 506, 143, 147, 148, 149, 135 of the Indian Penal Code and Sections 37 (1) (3), 135 of Mumbai Police Act, applicant is seeking pre-arrest bail.
3 The role attributed to the applicant in crime in question is use of stick and by stone. The contents in the F.I.R. in the aforesaid effect if appreciated, there is no specific role attributed to the applicant of assault to anybody. What is alleged is applicant tried to assault brother of complainant Vithal by stone, however, Vilas, the co-accused intervened in the matter. 4 In the aforesaid background and having regard to the fact that there is cross complaint, in absence of any criminal antecedents, Ad- interim protection granted to the applicant vide order dated 12/06/2018 stands confirmed.
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3 22.1113.18 aba.doc 5 Application stands disposed of.
6 Intervention application also stands disposed of.
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