Bombay High Court
Farhan Liyakat Pathan vs The State Of Maharashtra on 16 February, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 1291 OF 2020
Farhan Liyakat Pathan .... Applicant
Versus
The State of Maharashtra .... Respondent
_____
Mr. Sachin B. Thorat for Applicant.
Mr. S. H. Yadav, APP for State/Respondent.
_____
CORAM : SARANG V. KOTWAL, J.
DATE : 16th FEBRUARY, 2021
P.C. :
1. The Applicant is seeking his release on bail in
connection with C.R.No.341 of 2020 registered with Junnar police
station, Pune, on 05/07/2020, under section 395 of the Indian
Penal Code (for short 'IPC'). The applicant was arrested on
08/07/2020 and since then he is in custody.
2. Heard Shri. Sachin Thorat, learned counsel for the
applicant and Shri. Yadav, learned APP for the State.
3. In this case the applicant himself had filed an F.I.R.
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against unknown persons. It is his case that, on 04/07/2020, he
had gone to Alephata to collect 900 chickens from a poultry farm.
He was accompanied by Cleaner Hanjala Pathan and another
assistant Majhar Shaikh. He sold 200 chickens to one Nasir and
collected more than Rs.1 lakh. He further sold other chickens and
collected money. Thus, in all, he had more than Rs.1,44,000/- with
him and they started coming back to Junnar. At around 11.50p.m.
in the night his vehicle was intercepted by two motorcycles. Three
persons intercepted them. He was pulled out of the car, he was
beaten, his money was taken away and his phone was also taken
away. On these allegations, this F.I.R. was lodged. Subsequently,
the investigation took a different turn and the applicant himself,
though, he had lodged this F.I.R., was shown as an accused and
was arrested. It was the case of the prosecution that the applicant
himself gave an information to the actual offenders who removed
cash after intercepting the vehicle.
4. Learned counsel for the applicant submitted that, there
is absolutely no basis for even suspecting that the applicant was
involved in this offence. The test identification parade is not held.
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In any case, it would not help the prosecution because there is no
dispute about the incident having taken place and that the
applicant was beaten by the offenders. The prosecution case that
he was the master mind and had arranged for occurrence of this
incident, is not supported by any other independent evidence.
There is no recovery from him and there is no other incriminating
circumstance.
5. Learned APP, on the other hand, could not controvert
the fact that, all other accused are released on bail.
6. I have considered these submissions. In this particular
case, holding of test identification parade, as far as, present
applicant is concerned is of no use. Other two companions Hanjala
Pathan and Majhar Shaikh have corroborated the applicant's case
as to how their vehicle was intercepted and as to how the money
was taken away. There is no recovery from the present applicant.
The important factor in this case is that, all other accused are
granted bail. Therefore, now the investigating agency does not
have any other independent material against the present applicant.
The applicant is in custody since 08/07/2020. The investigation is
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over and the charge-sheet is already filed. Further custody of the
applicant will not serve any purpose. Therefore, I am inclined to
grant bail to the present applicant.
7. Hence, the following order :
ORDER
(i) In connection with C.R.No.341 of 2020 registered with Junnar police station, 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.
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