- (1.)Application for anticipatory bail filed by the petitioner before the Sessions Court, Sangli has been rejected on 15-11-1997 and hence this application has been filed.
(2.)One Vijay Mane lodged complaint in Vishrambag Police Station, Sangli, to the effect that on 2-10-1997 at about 8 p.m. while he was standing in front of Sushiln Panpatti shop, son of the petitioner by name Dadasaheb and Sachin came there and questioned why he moves with Sandip and thereupon - took him in front of the house of the petitioner and he was assaulted with sword and sticks. Petitioner is alleged to have given blow with stone on the face of the complaint. Thereafter, complainant was removed to the Civil Hospital and he lodged the complaint.
(3.)Shri Ingawale submitted that other four accused surrendered before the trial court and on their application, they have been released on bail on 17-11-1997. The only allegation against the petitioners is that he hit stone on the face of the complainant Vijay. Shri Ingwale submitted that the petitioner is retired Excise Inspector of 60 years and since there is no grievance by the Investigating Officer that his custody is required, the petitioner ought to have been granted anticipatory bail.