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[Cites 17, Cited by 0]

Bombay High Court

Pralhad Mangaldas Tangdi vs State Of Maharashtra on 30 January, 2023

Author: M. S. Karnik

Bench: M. S. Karnik

                             Urmila Ingale                                   6. ba 3432.22.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally signed
                                       CRIMINAL APPELLATE JURISDICTION
URMILA by URMILA
       PRAMOD
PRAMOD INGALE
       Date:
INGALE 2023.01.31
          19:51:04 +0530
                                        BAIL APPLICATION NO.3432 OF 2022

                             Pralhad Mangaldas Tangdi               ..Applicant
                                  VS.
                             The State of Maharashtra               ..Respondent

                                                      ------------
                             Mr. Vinod Kashid i/b Mr.Sumit Bhoite, for the Applicant.
                             Mr. S. V. Gavand, APP for the State.
                                                      ------------


                                                    CORAM : M. S. KARNIK, J.

                                                    DATE     : JANUARY 30, 2023

                             P.C. :

                             1.     Heard learned counsel for the applicant and learned

                             APP.

                             2.     This is an application for bail in respect of C.R.No. 61

                             of 2017 dated 14/02/2017 registered with Narpoli Police

                             Station for the offence punishable under sections 302, 143,

                             146, 147, 148, 149, 120-B of the Indian Penal Code, 1860,

                             sections 3, 25, 26 of the Arms Act, sections 37(1), 135 of

                             the Maharashtra Police Act, sections 3(1)(ii), 3(2), 3(4) of

                             Maharashtra Control of Organised Crime Act, 1999.



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 Urmila Ingale                                        6. ba 3432.22.doc


3.    The FIR was registered on 14/02/2017. The applicant

was arrested on 25/06/2019 and is in custody for 3 years

and 6 months. In all there are 22 accused. It is pertinent

to note that accused no.4-Ganesh Gopinath Patil, accused

no. 8- Rangnath Vishnu Mhatre, accused no. 17- Vikram

Mohan Mhatre, accused no. 19- Sujit Madhukar Patil @

Tatya, accused no. 22- Sushant Bhaskar Mhatre have been

released on bail.

4.    Learned counsel invited my attention to the order

dated 19/09/2022 passed by the trial Court granting bail to

the accused no.22- Sushant Bhaskar Mhatre.                There is no

overt act attributed to the applicant in the commission of

the crime.      The role assigned to the applicant is that he

conspired with the other accused. So far as the applicant is

concerned,      the   affidavit   filed   by   Rajkumar    Bhanudas

Dongre- Assistant Commissioner of Police, paragraphs 16 to

19 read thus:

                  "16. I say that the record shows that during the
                  course of investigation, memorandum statement
                  of applicant/ accused was recorded and as per
                  his statement, he has shown the place i.e. Sai
                  Raj Enterprises office where the accused persons
                  hatched the criminal conspiracy to kill the


                                                                   2/6
 Urmila Ingale                                       6. ba 3432.22.doc

                   deceased Manoj Mhatre. The applicant/ accused
                   also had/shown the said tin shed where the
                   accused conducted trial firing with double barrel
                   fire arm.
                   17. I say that the record shows that during the
                   course of investigation, on 14.02.2017, the
                   present Applicant was present where the
                   conspiracy hatched and two mobile were seized
                   from him which were used in the said crime
                   under section 27 of Indian Evidence Act vide
                   Memorandum Panchanama dated 03.07.2019.
                   18. I say that the record shows that during the
                   course of investigation, CDR of Mobile Phone of
                   the applicant/accused mobile phone was
                   obtained and from the said CDR, it revealed that
                   prior to the commission of the offence, the
                   applicant/ accused was in contact with the co-
                   accused.
                   19. I say that the record shows that during the
                   course of investigation, confessional statement
                   under section 18 of MCOC Act of the co-accused
                   Prashant Mhatre, Rangnath Mhatre, Kunal
                   Mhatre, Rajani Mhatre, Kalpesh Mhatre, Sujit @
                   Bandya Mhatre, Mahesh Mhatre, Mayur Mhatre
                   and Viddesh Patil were recorded in which 7 co-
                   accused mentioned the role of Applicant/Accused
                   and they have disclosed the said offence was
                   committed by their organized crime syndicate
                   for pecuniary benefit and to increase political
                   influence in the area.     They also gave the
                   information about the fire arms, deadly
                   weapons, vehicles which were used in
                   commission of the said offence. The above said
                   co-accused also disclosed that on 14.02.2017,
                   the present applicant/ accused was very much
                   present at the spot where conspiracy was
                   hatched."


5.              Considering that co-accused-Sushant Bhaskar

Mhatre is having similar role as that of the applicant who


                                                                  3/6
 Urmila Ingale                                    6. ba 3432.22.doc


has already been released on bail, on the ground of parity,

the applicant can be released on bail.        My attention is

invited by learned APP to paragraph 16 of the order dated

21/11/2022 of the trial Court while rejecting the bail

application preferred by the present applicant.      The same

reads thus :

                "16. The learned Special P.P. has submitted that
                although this Court has granted bail to some of
                the co-accused, but prosecution intends to
                challenge the said orders and the process of
                forwarding proposal to Law and Judiciary
                department is in progress.      In view of this
                according to him parity cannot be made
                applicable."



6.      In my opinion, as the other accused are released on

bail and also as the applicant is in custody for more than 3

years and 6 months with no possibility of the trial

commencing any time soon, the applicant deserves to be

released on bail.   In the event, any orders are passed in

challenge to the bail granted to the other co-accused,

liberty to apply as I am granting bail on the ground of parity

as well. Hence, the following order.




                                                               4/6
 Urmila Ingale                                   6. ba 3432.22.doc


                          ORDER

(I) The application is allowed.

(II) The applicant-Pralhad Mangaldas Tangdi be released on bail on furnishing P.R. and S.B. of Rs.1,00,000/- (Rupess One Lakh only) with one or more sureties of like amount in connection with Crime No. I-61/2017 registered with Narpoli Police Station.

(III) The applicant is permitted to furnish cash bail surety in the sum of Rs. 1,00,000/- for a period of 6 weeks in lieu of surety.

(IV) The applicant shall attend the Narpoli Police Station on every 15th day of month until the conclusion of trial.

(V) The applicant shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court.

(VI) The applicant shall not enter in the premises, where the complainant, witnesses and wife or daughter of deceased are residing.

5/6

Urmila Ingale 6. ba 3432.22.doc (VII) The applicant shall not leave India without the previous permission of the Court.

7. The application is disposed of.

(M. S. KARNIK, J.) 6/6