Bombay High Court
Afroz Istiyak Khan vs The State Of Maharashtra on 11 July, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
ABA 1474-19.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1474 OF 2019
Afroz Istiyak Khan .Applicant
Vs.
The State of Maharashtra .Respondent
Ms Pranothi B. Pawar, Advocate, for the Applicant
Mr. S. R. Shinde, APP, for the Respondent - State
Mr. Mhaske, PSI, Kandivali Police Station present
CORAM : REVATI MOHITE DERE, J.
DATE : 11.07.2019
P.C.
. Heard learned counsel for the parties.
2. By this Application, the Applicant seeks pre-arrest bail in
connection with C. R. No. 223 of 2019 registered with the Kandivali
Police Station, Mumbai, for the alleged offences punishable under
Sections 323, 326, 504, 506(ii) r/w 34 of the Indian Penal Code.
3. Learned counsel for the Applicant submits that according to
the Complainant, he is alleged to have been assaulted by the Applicant
on his abdomen, with a cricket bat. A perusal of the Injury Certificates
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ABA 1474-19.doc
produced by the investigating officer shows that the Complainant -
Rajendra Bahadur Patel has suffered no external injuries. As far as
Vishal Patel is concerned, he has also not suffered any external injuries.
As far as Manisha Mourya is concerned, she has sustained a CLW on
her head allegedly with the stone, which is stated to be a simple injury.
As far as Vikas Patel is concerned, he is also alleged to have sustained
CLW on the left parietal region with a stone and the said injury also
stated to be a simple injury. As far as the Applicant is concerned, he is
alleged to have assaulted the Complainant with a cricket bat and not any
other injured. Just because the Applicant has antecedents cannot be a
ground to reject the Applicant's Application for Anticipatory Bail. In the
facts, doubtful whether Section 326 of the Indian Penal Code will apply
to the facts of the present case.
4. Considering the aforesaid, the Application is allowed and
the Applicant is granted pre-arrest bail on the following terms &
conditions :-
ORDER
(i) In the event of arrest, the Applicant be enlarged on bail, on executing P. R. Bond in the sum of Rs. 15,000/- with one or two local sureties in the like amount;
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(ii) The Applicant shall report to the investigating officer of the concerned police station on 15th, 16th & 17th July, 2019 between 10.00 a. m. and 12.00 noon.
5. The Application is, accordingly, disposed of.
6. Stand over to 19.07.2019. To be listed on the Supplementary Board for recording compliance of attendance.
All concerned to act on the authenticated copy of this order.
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