Bombay High Court
Wahid Badruddin Dafedar vs State Of Maharashtra on 30 August, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
2023:BHC-AS:24880
Darshan Patil 3.BA.1915-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.1915 OF 2023
WAHID BADRUDDIN DAFEDAR ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
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Mr. Satish J. Agarwal a/w Dhara Shah for the Applicant.
Ms. Veera Shinde, APP for the State.
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CORAM : M. S. KARNIK, J.
DATE : AUGUST 30, 2023.
P.C. :
1. Heard learned counsel for the applicant and learned
APP for the State.
2. This is an application for bail in respect of the offence
punishable under Sections 408, 419, 420, 465, 467, 468,
471, 381 and 120(B) of the Indian Penal Code registered
vide C.R. No.750 of 2021 with Malad Police Station. The
First Information Report is dated 14/09/2021. The applicant
was arrested on 30/09/2021.
3. The applicant is the accused No.3. So far as the
applicant is concerned, the allegation is that a bank account
was opened in the name of the applicant which was
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Darshan Patil 3.BA.1915-23.doc
operated by the accused No.1 in which an amount of
Rs.8,78,776/- (Rupees Eight Lakhs Seventy-Eight Thousand
Seven Hundred Seventy-Six) was transferred. The main
accused is accused No.1. Co-accused Nos. 2, 4, 6, 5 and 7
are already enlarged on bail. The accusations against the
present applicant are similar to those of the co-accused who
have been enlarged on bail.
4. Learned counsel for the applicant relied upon the
orders passed by this Court in Bail Application No. 924 of
2022, Bail Application No. 2251 of 2022 and Bail Application
No. 2963 of 2022. The applicant is in custody for more than
1 year and 11 months. The investigation is complete and
the charge-sheet is filed. There are no criminal antecedents
reported against the applicant. Hence, the following order :-
ORDER
(a) The application is allowed.
(b) The applicant- Wahid Badruddin Dafedar in connection with C.R. No. 750 of 2021 registered with Malad Police Station shall be released on bail on his furnishing P.R. Bond of Rs.25,000/- with one or more sureties in the like amount.
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(c) The applicant shall report to the Investigating Officer of Malad police station as and when called.
(d) 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 the facts to Court or any Police Officer. The applicant shall not tamper with evidence.
(e) On being released on bail, the applicant shall furnish his contact number and permanent residential address to the Investigating Officer and to the trial Court and shall be updated, in case there is any change.
5. The application is disposed of.
(M. S. KARNIK, J.) 3/3 Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 30/08/2023 17:20:51