Delhi District Court
State vs . Dattatray Mohite Etc. on 23 September, 2015
1 State Vs. Dattatray Mohite etc. FIR No:388/14 u/s 420/406/468/471/120B IPC P.S. :Amar Colony 23092015 Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Dattatray Mohite. This is an order on the interim bail application of accused Dattatray Mohite for 120 days u/s 437 Cr. PC.
The interim bail application has been moved on behalf of the applicantaccused on the ground that applicantaccused along other accused namely Ashley Concession has compromised the subject matter of the present case FIR with the complainant & other victims and he along with coaccused has given a Special Power of Attorney in favour of their friend Sh. Santosh Anandrao Chavan and through their SPA they entered into an MOU with the complainant and paid Rs.62,48,203/ i.e. 50% of the total settled amount to the complainant through 115 drafts of the said amount. It is stated that the remaining amount shall be paid as per the terms and conditions of the MOU. It is prayed that for making the payment of remaining 50% of the settled amount, the applicant accused may kindly be released on bail so that the conditions of the MOU can be fulfilled. Accused sought interim bail for 120 days.
The bail application of the applicantaccused is opposed by ld. APP for the state on the ground that the offences against the accused in the present case are serious in nature and if the applicant/accused is released on bail he may temper with the evidence and influence the witnesses.
2Heard. File perused. Considered the submission made by the ld. APP and ld. Counsel for the applicantaccused.
Since the other coaccused have settled the issue involved in the present case with the complainant and made the payment of 50% of the settled amount. Accused sought interim bail for the period of 120 days for making the arrangement/payment of remaining remaining 50% amount of settled as per the MOU entered into between the applicant accused and coaccused with the complainant.
Keeping in the facts and circumstance of the case, the applicant/accused Dattatray Mohite is released on interim bail for 120 days from the date of his release on bail from the Jail, on his furnishing the personal bond in the sum of Rs.1 lakh and a surety in the like amount.
Accused is directed to surrender his Passport before this court immediately and directed not to leave the country without the prior permission of the court. Accused is further directed to surrender before the court after 120 days, as stated above, otherwise coercive steps will be taken against him.
Put up on date fixed.
(VEENA RANI)
Chief Metropolitan Magistrate
South East District / Saket Courts
New Delhi/23092015
3
State Vs. Dattatray Mohite etc.
FIR No:14/2012
u/s 420/406/468/471/120B IPC
P.S. :EOW
23092015
Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Dattatray Mohite. This is an order on the interim bail application of accused Dattatray Mohite for 120 days u/s 437 Cr. PC.
The interim bail application has been moved on behalf of the applicantaccused on the ground that applicantaccused along other accused namely Ashley Concession has compromised the subject matter of the present case FIR with the complainant & other victims and he along with coaccused has given a Special Power of Attorney in favour of their friend Sh. Santosh Anandrao Chavan and through their SPA they entered into an MOU with the complainant and paid Rs.62,48,203/ i.e. 50% of the total settled amount to the complainant through 115 drafts of the said amount. It is stated that the remaining amount shall be paid as per the terms and conditions of the MOU. It is prayed that for making the payment of remaining 50% of the settled amount, the applicant accused may kindly be released on bail so that the conditions of the MOU can be fulfilled. Accused sought interim bail for 120 days.
The bail application of the applicantaccused is opposed by ld. APP for the state on the ground that the offences against the accused in the present case are serious in nature and if the applicant/accused is released on bail he may temper with the evidence and influence the witnesses.
4Heard. File perused. Considered the submission made by the ld. APP and ld. Counsel for the applicantaccused.
Since the other coaccused have settled the issue involved in the present case with the complainant and made the payment of 50% of the settled amount. Accused sought interim bail for the period of 120 days for making the arrangement/payment of remaining remaining 50% amount of settled as per the MOU entered into between the applicant accused and coaccused with the complainant.
Keeping in the facts and circumstance of the case, the applicant/accused Dattatray Mohite is released on interim bail for 120 days from the date of his release on bail from the Jail, on his furnishing the personal bond in the sum of Rs.1 lakh and a surety in the like amount.
Accused is directed to surrender his Passport before this court immediately and directed not to leave the country without the prior permission of the court. Accused is further directed to surrender before the court after 120 days, as stated above, otherwise coercive steps will be taken against him.
Put up on date fixed.
(VEENA RANI)
Chief Metropolitan Magistrate
South East District / Saket Courts
New Delhi/23092015
5
State Vs. Dattatray Mohite etc.
FIR No:112/2010
u/s 420/406/468/471/120B IPC
P.S. :EOW
23092015
Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Dattatray Mohite. This is an order on the interim bail application of accused Dattatray Mohite for 120 days u/s 437 Cr. PC.
The interim bail application has been moved on behalf of the applicantaccused on the ground that applicantaccused along other accused namely Ashley Concession has compromised the subject matter of the present case FIR with the complainant & other victims and he along with coaccused has given a Special Power of Attorney in favour of their friend Sh. Santosh Anandrao Chavan and through their SPA they entered into an MOU with the complainant and paid Rs.62,48,203/ i.e. 50% of the total settled amount to the complainant through 115 drafts of the said amount. It is stated that the remaining amount shall be paid as per the terms and conditions of the MOU. It is prayed that for making the payment of remaining 50% of the settled amount, the applicant accused may kindly be released on bail so that the conditions of the MOU can be fulfilled. Accused sought interim bail for 120 days.
The bail application of the applicantaccused is opposed by ld. APP for the state on the ground that the offences against the accused in the present case are serious in nature and if the applicant/accused is released on bail he may temper with the evidence and influence the witnesses.
6Heard. File perused. Considered the submission made by the ld. APP and ld. Counsel for the applicantaccused.
Since the other coaccused have settled the issue involved in the present case with the complainant and made the payment of 50% of the settled amount. Accused sought interim bail for the period of 120 days for making the arrangement/payment of remaining remaining 50% amount of settled as per the MOU entered into between the applicant accused and coaccused with the complainant.
Keeping in the facts and circumstance of the case, the applicant/accused Dattatray Mohite is released on interim bail for 120 days from the date of his release on bail from the Jail, on his furnishing the personal bond in the sum of Rs.1 lakh and a surety in the like amount.
Accused is directed to surrender his Passport before this court immediately and directed not to leave the country without the prior permission of the court. Accused is further directed to surrender before the court after 120 days, as stated above, otherwise coercive steps will be taken against him.
Put up on date fixed.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/23092015 7 State Vs. Ashley Concessio etc. FIR No:112/2010 u/s 420/406/468/471/120B IPC P.S. :EOW 23092015 Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Ashley Concessio This is an order on the application filed by the accused Ashley Concessio for the modification in the interim bail order dated 12082015 to make it effective from the date of release of applicant/accused.
It is stated that interim bail for 120 days was granted to the applicant/accused vide order 12082015 but he was released from the jail on 31082015 i.e. after 19 days from the date of bail order. It is further stated that applicant/accused could not be released from the Jail earlier because he could not arrange the surety.
Heard. File perused. Keeping in view the facts and circumstances of the case and the reason given in the application, the interim bail order dated 12082015 of the applicant accused Ashley Concessio is modified to the extent that interim bail of the applicant/accused for 120 days be treated from the date of his release from the Jail i.e. w.e.f. 31082015.
The application of the applicant/accused is disposed off accordingly. Put up on date fixed.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/23092015 8 State Vs. Ashley Concessio etc. FIR No:14/2012 u/s 420/406/468/471/120B IPC P.S. :EOW 23092015 Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Ashley Concessio This is an order on the application filed by the accused Ashley Concessio for the modification in the interim bail order dated 06062015 to make it effective from the date of release of applicant/accused.
It is stated that interim bail for 120 days was granted to the applicant/accused vide order 06062015 but he was released from the jail on 31082015 i.e. after 86 days from the date of bail order. It is further stated that applicant/accused could not be released from the Jail earlier because he could not arrange the surety.
Heard. File perused. Keeping in view the facts and circumstances of the case and the reason given in the application, the interim bail order dated 06062015 of the applicant accused Ashley Concessio is modified to the extent that interim bail of the applicant/accused for 120 days be treated from the date of his release from the Jail i.e. w.e.f. 31082015.
The application of the applicant/accused is disposed off accordingly. Put up on date fixed.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/23092015 9 State Vs. Ashley Concessio etc. FIR No:388/14 u/s 420/406/468/471/120B IPC P.S. :Amar Colony 23092015 Present: Ld. APP for the state along with IO.
Ld. Counsel for the applicants/accused Ashley Concessio This is an order on the application filed by the accused Ashley Concessio for the modification in the interim bail order dated 06062015 to make it effective from the date of release of applicant/accused.
It is stated that interim bail for 120 days was granted to the applicant/accused vide order 06062015 but he was released from the jail on 31082015 i.e. after 86 days from the date of bail order. It is further stated that applicant/accused could not be released from the Jail earlier because he could not arrange the surety.
Heard. File perused. Keeping in view the facts and circumstances of the case and the reason given in the application, the interim bail order dated 06062015 of the applicant accused Ashley Concessio is modified to the extent that interim bail of the applicant/accused for 120 days be treated from the date of his release from the Jail i.e. w.e.f. 31082015.
The application of the applicant/accused is disposed off accordingly. Put up on date fixed.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/23092015