Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Bombay High Court

Satish Baburao Gaikwad vs The State Of Maharashtra on 14 June, 2021

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                                  1/6                               11-BA-745-21.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL BAIL APPLICATION NO.745 OF 2021

    Satish Baburao Gaikwad                               .... Applicant
          versus
    State of Maharashtra                                 .... Respondent
                                        .......

    •       Mr.Satyavrat Joshi i/b. Mr.Nitin J. Mohite, Advocate for
            Applicant.
    •       Mr.S.H. Yadav, APP for the State/Respondent.

                                  CORAM : SARANG V. KOTWAL, J.
                                  DATE  : 14th JUNE, 2021
                                        (Through video conferencing)

    P.C. :


    1.               The Applicant is seeking his release on bail in

         connection with C.R.No.658/2020 registered with Wanawadi

         Police Station, Pune, on 10/07/2020 under sections 302, 120-B,

         364, 201 r/w 34 of the Indian Penal Code. The Applicant was

         arrested on 29/07/2020 and since then he is in custody. The

         investigation is over and the charge-sheet is filed.


    2.               The prosecution case as mentioned in the gist in the

         charge-sheet is as follows;


Nesarikar




   ::: Uploaded on - 15/06/2021                  ::: Downloaded on - 15/06/2021 21:58:13 :::
                                2/6                              11-BA-745-21.odt




                  The Applicant was in the business of sale of illicit

      liquor. The deceased Azan Ansari had given this information to

      police and therefore action was taken against the present

      Applicant. Similarly, co-accused Rohan was having a Pan Stall

      where he was selling Gutka. Azan had informed police about

      this also. The police had taken steps against Rohan. Therefore

      the Applicant and Rohan were holding grudge against Azan. On

      08/07/2020, Azan was taken at a secluded spot by the Applicant

      and other accused namely Akash Jadhav, Ajay Gaikwad,

      Shrikant Sathe, Rohan Singh and Rohit Bansode. Rohit Bansode

      gave blow with a big stone on Azan's head. Others also joined

      him. The dead body was burried under a heap of stones.



 3.               The FIR was lodged by police constable Amol Pawar

      about finding of a dead body. Mother of the deceased had given

      complaint about missing of the deceased from her house. This

      complaint was given to Kondhwa police station on 09/07/2020.

      According to her, Azan had left her house at about 01.00 p.m. on




::: Uploaded on - 15/06/2021                 ::: Downloaded on - 15/06/2021 21:58:13 :::
                                3/6                              11-BA-745-21.odt

      08/07/2020 and had not returned. Therefore the complaint was

      given on 09/07/2020. Subsequently, his dead body was found.

      The investigation was carried out. The Applicant was arrested.



 4.               Heard Mr.Satyavrat Joshi, learned counsel for the

      Applicant and Mr.S.H. Yadav, learned APP for the State.



 5.               Learned counsel for the Applicant submitted that, in

      the entire charge-sheet, there is no material against the present

      Applicant. The other co-accused viz. Rohan, Rohit and Ajay are

      granted bail by the Sessions Court. Therefore on principles of

      parity, the Applicant also deserves to be released on bail.



 6.               Learned APP opposed this application. He submitted

      that there was a call data record regarding calls between all the

      accused at the relevant time. For that purpose, supplementary

      charge-sheet is being filed. He submitted that there is strong

      motive for the Applicant to commit this offence.




::: Uploaded on - 15/06/2021                 ::: Downloaded on - 15/06/2021 21:58:13 :::
                                  4/6                                   11-BA-745-21.odt

 7.               I   have     considered   these     submissions           and      with

      assistance of both the learned counsel I have perused the

      charge-sheet. The supplementary charge-sheet is only about

      CDR which will, at the most, show telephonic conversation

      between all the accused. However, three accused Rohan, Rohit

      and Ajay are already released on bail. There is hardly any

      evidence against them as well. Therefore this CDR will not really

      help the prosecution case at the stage of consideration of bail,

      particularly on the ground of parity.



 8.               There are statements of some witnesses namely Jaid

      Ghodke and Danish Bagwan. They have stated that on

      07/07/2020 at about 08.00 p.m. the deceased Azan had smoked

      Ganja with these two witnesses. Azan was with them till 11.30

      p.m. Thereafter nobody had seen him. They have not stated that

      the Applicant or any other co-accused had abducted him. There

      is CCTV footage of the area outside the shop in the locality is

      seized. However there is no transcript of this CCTV footage.

      Therefore at this stage, there is nothing to connect the Applicant




::: Uploaded on - 15/06/2021                        ::: Downloaded on - 15/06/2021 21:58:13 :::
                                 5/6                                 11-BA-745-21.odt

      with the abduction of the deceased. The post-mortem report

      shows that the deceased had suffered 16 injuries which were in

      the nature of contusions and abrasions. There were two incised

      wounds and the cause of death was given as 'head injury'.


 9.               There is no recovery at the instance of the present

      Applicant. There is recovery of mobile phone of deceased at the

      instance of the co-accused Shrikant Sathe. However, that is not

      an incriminating piece of circumstance against the present

      Applicant. The other co-accused as mentioned earlier are

      already released on bail. Therefore principles of parity applies in

      favour of the present Applicant. In this view of the matter, due

      to lack of sufficient evidence against the present Applicant, he

      deserves to be released on bail. His further custody during entire

      duration of trial is not warranted.


 10.              Hence, the following order :

                                      ORDER

(i) In connection with C.R.No.658/2020 registered with Wanawadi Police Station, ::: Uploaded on - 15/06/2021 ::: Downloaded on - 15/06/2021 21:58:13 ::: 6/6 11-BA-745-21.odt Pune, the Applicant is directed to be released on bail on his furnishing PR bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one or two sureties in the like amount.

(ii) Application stands disposed of accordingly.

(SARANG V. KOTWAL, J.) ::: Uploaded on - 15/06/2021 ::: Downloaded on - 15/06/2021 21:58:13 :::