Bombay High Court
Ajay @ Ajju Sanjay Khaparde vs The State Of Maharashtra Thr. P.S.O. ... on 12 October, 2018
Author: Z.A. Haq
Bench: Z.A. Haq
1 ba869.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (BA) NO.869/2018
Ajay @ Ajju Sanjay Khaparde
..Vs..
The State of Maharashtra, through Police Station Officer, Sitabuldi, Nagpur
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
Shri M.N. Ali, Advocate for the applicant.
Shri N.B. Jawade, A.P.P. for the non-applicant.
CORAM : Z.A. HAQ, J.
DATE : 12.10.2018.
Heard.
The applicant is arrested on 10th March, 2018 in connection with Crime No.79/2018 registered by the non-applicant against three persons (including the applicant) for the offence punishable under Sections 302, 34 of the Indian Penal Code and Section 4/25 of the Arms Act and Section 135 of the Maharashtra Police Act.
According to the investigating agency, the victim was brutally assaulted and the postmortem report shows 18 injuries on her person. The accusations against the applicant are that he was standing and instigating the main accused to kill the victim.
The application is opposed on the ground that the crime is serious, and that the applicant is being prosecuted for another offence punishable under Section 324 of the Indian Penal Code.
The learned Advocate for the applicant has submitted that even in the other case the accusations ::: Uploaded on - 15/10/2018 ::: Downloaded on - 17/10/2018 00:54:45 ::: 2 ba869.18 against the applicant are that he was standing and instigating the main accused.
The applicant, aged about 25 years, claims to be a labourer. The investigation is complete and charge-sheet is filed.
Considering the nature of accusations against the applicant, and as the non-applicant has not been able to show that further custody of applicant is required by it, following order is passed:
The applicant, having been arrested in concerned with Crime No.79/2018 registered by the non- applicant, he be released on bail on executing P.R. bond for Rs.40,000/- (Forty Thousand) and furnishing two solvent sureties for Rs.20,000/- (Twenty Thousand) each.
The applicant shall attend the sessions trial on every date unless granted exemption by the Sessions Court.
The application is allowed in the above terms.
JUDGE Tambaskar.::: Uploaded on - 15/10/2018 ::: Downloaded on - 17/10/2018 00:54:45 :::