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Bombay High Court

Ashutosh @ Babar Balasaheb Kasabe vs The State Of Maharashtra on 18 January, 2019

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL BAIL APPLICATION NO. 3370 OF 2018

 Ashutosh @ Babar Balasaheb Kasabe                       ...        Applicant
 Versus
 The State of Maharashtra                                ...        Respondent


 Mr. Aniket Nikam I/by Vivek Arote for Applicant.
 Mr. S. S. Hulke, APP for Respondent - State.


                                    CORAM :     NITIN W. SAMBRE, J.
                                    DATE :      JANUARY 18, 2019.

 P.C. :


 .                 In Crime No. 35 of 2018 for an offence punishable under

 Sections 307, 323, 504, 506, 427, 143, 147, 148, 149 of the Indian Penal

 Code, Section 4 (25) of the Indian Arms Act, Section 37(1) read with

 Section 135 of the Maharashtra Police Act and Section 7 of the Criminal

 Law Amendment Act, the Applicant is seeking regular bail. After the arrest

 of the Applicant on 18th January 2018, he came to be chargesheeted.


 2.                The case of the Applicant is, the other co-accused Pranay

 Gaikwad and Dinesh Waghmare are already released by this Court on 11 th




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 October 2018. The case of the Applicant is at par with the case of the co-

 accused Pranay and Dinesh. According to him, co-accused Rohit

 Sonawane is also released on bail by the learned Sessions Court. There are

 no criminal antecedents against the present Applicant.


 3.                The learned APP opposed the prayer for release of the

 Applicant on the ground that there is a specific motive attributed to the

 Applicant. Since the sister of the Applicant was having affair with the

 victim, the Applicant in a calculated manner assaulted the victim.


 4.                Considering the fact that the other co-accused Dinesh, Pranay

 and Rohit are already released on bail, the case of the present Applicant

 needs to be dealt with in similar manner. As such, a case for grant of bail

 is made out. Hence, the following order.

                                       ORDER

(A) The Applicant be released on bail in Crime No. 35 of 2018 for an offence punishable under Sections 307, 323, 504, 506, 427, 143, 147, 148, 149 of the Indian Penal Code, Section 4 (25) of the Indian Arms Act, Section 37(1) read with Section 135 of the ::: Uploaded on - 19/01/2019 ::: Downloaded on - 20/01/2019 01:50:37 ::: 3/3 Yadav 21.ba.3370.18 Maharashtra Police Act and Section 7 of the Criminal Law Amendment Act, on executing PR Bond of Rs. 25,000/- with one or two sureties in the like amount.

(B) The Applicant shall neither tamper the evidence of prosecution nor influence the prosecution witnesses.

C) In case if the Applicant is found involved in any other crime, prosecution is at liberty to move for cancellation of bail.

5. Criminal Bail Application stands disposed of accordingly.

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