Bombay High Court
Rajesh Santosh vs The State Of Maharashtra on 24 January, 2024
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2024:BHC-AS:3710
924-BA-2185-2023 (S).doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2185 OF 2023
Mr. Rajesh Santosh ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Aditya Sharma, for the Applicant.
Ms. Veera Shinde, APP, for the Respondent-State.
Mr. Ramesh Vaidya, Police Constable (HC-1622), Kharghar Police
Station-Navi Mumbai, present.
CORAM : MADHAV J. JAMDAR, J.
DATED : JANUARY 24, 2024
P.C.:
1. Heard Mr. Sharma, learned Counsel appearing for the
Applicant and Ms. Shinde, learned APP appearing for the
Respondent-State.
2. This regular Bail Application is preferred under Section 439
of the Code of Criminal Procedure, 1973. The relevant details are
as follows:-
1 C. R. No. 245 of 2016
2 Date of Registration of F.I.R. 08/08/2016
3 Name of Police Station Kharghar Police Station,
Navi Mumbai
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4 Section/s invoked 489-A, 489-B, 489-C, 489-D,
489-E, 201 r/w 34 of the Indian
Penal Code, 1860.
5 Date of Incident 08/08/2016
6 Date of Arrest 08/08/2016
7 Date of fling Charge-sheet 02/11/2016
3. By Order dated 21st June 2018 passed in Bail Application
No.205 of 2018, a learned Single Judge of this Court [Coram: Smt.
Sadhana S. Jadhav, J] has rejected the Bail Application of the
present Applicant.
4. An another co-accused namely Ashish Kamalakar Pednekar
has been granted bail by the Hon'ble Supreme Court by Order
dated 14th December 2023 passed in Petition(s) for Special Leave
to Appeal (Crl.) No(s).12272/2023. The said Order reads as
under:-
"Heard Mr. Aditya Sharma, learned counsel
appearing for the petitioner. It is pointed out by the
learned counsel that the petitioner who is seeking bail is
in custody for last about 7 years since he was arrested
on 16.08.2016 and the Court is yet to frame charges in
the case arising out of the FIR No.245/2016.
2. On the other hand, the State counsel would
submit that the petitioner has got criminal antecedents
and the accused No.9 - Pradish Prabhakaran is still
absconding. The seriousness of the crime is also
highlighted by the State Counsel to say that bail should
not be granted.
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3. Under Section 489D IPC, the maximum sentence
is imprisonment for life.
4. While appreciating that it is a serious crime in
which the petitioner is named as an accused, it cannot
also be overlooked that he has been in custody for last 7
years. As the charges are yet to be framed in the case,
the Trial is unlikely to conclude on a near date. It is also
pointed out that the Custody Certifcate dated
12.08.2023 of the Taloja Central Prison, Navi Mumbai,
shows that petitioner has secured bail in the other cases.
5. Going by the above, we deem it appropriate to
grant bail to the petitioner in connection with the case
arising out of FIR No.245 of 2016. Appropriate bail
condition be stipulated by the learned Sessions Judge at
Panvel. It is however made clear that if the petitioner is
wanted in any other case, he should not be released on
the basis of this order.
6. With the above, the Special Leave Petition is
disposed of.
7. Pending application(s), if any, stand closed."
(Emphasis added)
5. The observations of the Hon'ble Supreme Court in the said
case of Ashish Kamalakar Pednekar are squarely applicable to the
present case. The Applicant is also involved in the same crime as
that of the Petitioner before the Supreme Court. It is the
contention of learned Counsel appearing for the Applicant that, in
fact a major role in the crime is that of Ashish Kamalakar
Pednekar i.e. Petitioner before the Supreme Court. However, the
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said contentions need not be examined as the accused has been
incarcerated since 8th August 2016 i.e. more than 7 years and 6
months. There are a total of 9 accused. All other co-accused have
been enlarged on bail.
6. There is one antecedent. However, in the said case, the
accused-Ashish Kamalakar Pednekar has been granted bail.
Therefore, this is a ft case where bail may be granted.
7. Learned Counsel appearing for the Applicant states that the
trial has not yet started.
8. It is an admitted position that the investigation has been
completed and that the Charge-sheet has been fled on 2nd
November 2016. There are several witnesses as per the Charge-
sheet. The trial has not yet started even after a period of more
than 7 years. The trial is likely to take a considerable time.
9. The Applicant does not appear to be at risk of fight.
10. Accordingly, the Applicant can be enlarged on bail by
imposing conditions. In view thereof, the following order:-
ORDER
(a) The Applicant-Mr. Rajesh Santosh be released on bail in connection with C. R. No.245 of 2016 registered with the Kharghar Police Station, Taluka-Panvel District-Raigad on his furnishing P. R. Bond of Rs.25000/- with one or two solvent sureties in the like amount.
(b) On being released on bail, the Applicant shall furnish his 4 ::: Uploaded on - 24/01/2024 ::: Downloaded on - 25/01/2024 09:59:20 ::: 924-BA-2185-2023 (S).doc Arjun cell phone number and residential address to the Investigating Offcer and shall keep the same updated, in case of any change thereto.
(c) The Applicant shall report to the Kharghar Police Station, Taluka-Panvel District-Raigad on the frst Sunday of every month between 11.00 a.m. and 1.00 p.m. until the conclusion of the trial.
(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 such a person from disclosing the facts to the Court or to any Police personnel.
(e) The Applicant shall not tamper with the evidence and shall not contact or infuence the Complainant or any witnesses in any manner.
(f) The Applicant shall attend the trial regularly.
(g) The Applicant shall surrender his passport, if any, to the Investigating Offcer.
11. The Bail Application is disposed of accordingly.
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