Supreme Court - Daily Orders
Balkrishna Tukaram Angre vs The State Of Maharashtra on 22 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURSIDCITON
CRIMINAL APPEAL NO. 1704 OF 2017
[Arising out of SLP (Crl.) No. 4369 of 2017]
BALKRISHNA TUKARAM ANGRE … APPELLANT
VERSUS
THE STATE OF MAHARASHTRA …RESPONDENT
O R D E R
1. Leave granted.
2. The appellant-Balkrishna Tukaram Angre is facing trial for the offences punishable under Section 302 read with Section 34 of the Indian Penal Code. His application for enlargement on bail has been rejected by the High Court.
3. The entire case of the prosecution rests on circumstantial evidence. The appellant has been in custody for fifteen months. Chargesheet has already been filed in the case. Having heard learned counsel for the parties, we are of the view that it is just and proper to release the appellant on bail.
4. Therefore, we order him to be released on bail on execution of a bond with two sureties to the satisfaction of the trial Judge. We permit the trial Judge to impose such Signature Not Verified conditions as he feels necessary for ensuring the appellant’s attendance on the dates of Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.22 17:06:33 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA posting in the trial court.
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5. The order of the High Court of Judicature at Bombay in Criminal Bail Application No. 2232 of 2016 is set aside and the appeal is allowed.
….……………………..J.
(J. CHELAMESWAR)
...………………………J.
New Delhi (S. ABDUL NAZEER)
September 22, 2017.
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ITEM NO.53 COURT NO.2 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4369/2017
(Arising out of impugned final judgment and order dated 29-03-2017 in CRLBA No. 2232/2016 passed by the High Court Of Judicature At Bombay) BALKRISHNA TUKARAM ANGRE Petitioner(s) VERSUS THE STATE OF MAHARASHTRA Respondent(s) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 43486/2017 FOR EXEMPTION FROM FILING O.T. ON IA 43488/2017) Date : 22-09-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. M.N. Rao,Sr.Adv.
Ms. Anagha S. Desai, AOR Mr. Nath Mohan Prafulla,Adv.
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed, in terms of the signed order.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed ion the file)