Sunil Shankar Ghatal And Ors vs The State Of Maharashtra on 19 August, 2023

[Cites 2, Cited by 0]

Bombay High Court

Sunil Shankar Ghatal And Ors vs The State Of Maharashtra on 19 August, 2023

Author: Anuja Prabhudessai

Bench: Anuja Prabhudessai

Megha                                            9_aba_2330_2023.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

          ANTICIPATORY BAIL APPLICATION NO.2330 OF 2023

1. Sunil Shankar Ghatal
2. Smt. Sakubai Shankar Ghatal
3. Lallo Shankar Ghatal
4. Babu Mangalya Ghatal
5. Appa Ligade
6. Sandeep Dhaku Teli                           ...Applicants
              Versus
The State of Maharashtra                       ...Respondent
                                     ...
Mr. Devdatta L. Lad with Mr. V.S. Pandey for the Applicant.
Mr. S.V. Gavand, APP for Respondent -State.
Mr. S.R. Salunkhe, PSI, Kurar Police Station, present.


                             CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED :19th AUGUST, 2023.

P.C.:-

1. The Applicants apprehend their arrest in Crime No.286 of 2018 registered with Kurar Village, Police Station, Mumbai, pursuant to order under Section 156(3) of the Cr.P.C. passed by the learned Metropolitan Magistrate, 67th Court, Borivali, Mumbai.

2. The records prima facie indicate that the Applicants as well as the First Informant are claiming right to the property under Survey No.239 (CTS No.70). It is stated that the father of the First Informant 1/3 Megha 9_aba_2330_2023.doc had filed a civil suit wherein the present Applicants were added as Defendants. It is stated that the said civil suit has been dismissed.

3. Be that as it may, the alleged offence is of the year 2018.

Notice under Section 41(A) was also issued in the year 2018. There is no progress in the investigation since the year 2018.

4. Considering the above facts, this is a fit case to grant interim bail till the next date of hearing on the following terms and conditions:-

(i) In the event of arrest of the Applicants in Crime No.286 of 2018 registered with Kurar Village, Police Station, Mumbai, they shall be released on interim bail on furnishing bail bonds in the sum of Rs.25,000/- each with one or two sureties to the like amount;

(ii) The Applicants shall report to the concerned Investigating Officer for a period of two days i.e. on 22/08/2023 and 23/08/2023 between 11.00 a.m. to 2.00 p.m. and shall co-operate with the investigation;

(iii) The Applicants shall not tamper with the prosecution 2/3 Megha 9_aba_2330_2023.doc evidence and or influence the witnesses in any manner;

(iv) The Applicants shall keep the Investigating Officer informed of their current address and mobile contact numbers, and /or change of residence or mobile details, if any, from time to time.

5. Stand over to 04/09/2023.

(SMT. ANUJA PRABHUDESSAI, J.) Signed by: Megha S. Parab Designation: PA To Honourable Judge 3/3 Date: 21/08/2023 18:31:58

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay High Court