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Bombay High Court

Mansing S/O. Tulshidas More vs The State Of Maharashtra on 5 October, 2018

Author: V. K. Jadhav

Bench: V. K. Jadhav

                                                                        918-ABA-999-18
                                          -1-


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 999 OF 2018

                     MANSING S/O. TULSHIDAS MORE
                                  VERSUS
                       THE STATE OF MAHARASHTRA
                                    ...
               Advocate for Applicant : Mr. Salunke Mayur V.
                 APP for Respondent/State: Mr. B.V. Virdhe
               Advocate for Complainant : Ms. Fatema Kazi
                                    ...

                                     CORAM : V. K. JADHAV, J.
                                     DATED : 5th October, 2018

 PER COURT:-


 1.       The applicant is seeking pre-arrest bail in connection

 with crime no.127 of 2018 registered with Pathri Police

 Station, District Parbhani, for the offences punishable under

 Sections 307, 324, 323, 327, 336, 504, 506, 143, 147, 148,

 149 of IPC and Section 4/25 of Indian Arms Act, 1959. His

 application            with    similar         prayer         bearing          Criminal

 Miscellaneous (Bail) Application No.251 of 2018 came to be

 rejected by the Additional Sessions Judge, Parbhani vide

 order dated 19.06.2018.



 2.               Learned      counsel          for    the      complainant             has

 tendered across the bar an affidavit of the informant i.e.

 Iftakar      @      Chotu     Mohiyodding            Qadri.     The      affidavit       of


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                                                        918-ABA-999-18
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 informant is taken on record.



 3.       Learned counsel for the applicant submits that the

 informant and the applicant are the neighbours and the

 incident as alleged in the complaint has taken place due to

 some trifling reasons. Learned counsel submits that in

 respect of the incident that has occurred on the same date,

 time and place, co-accused Ranjit More has lodged the

 complaint against the informant and others for having

 committed an offence punishable under Sections 307, 324,

 323, 327, 336, 504, 506, 143, 147, 148 and 149 of IPC. On

 the basis of his complaint, crime no. 126 of 2018 came to be

 registered in the same police station. Learned counsel

 submits that the said crime is earlier in time and in order to

 counter-blast the said crime, the present complaint came to

 be lodged. Learned counsel submits that apart from this, due

 to intervention of elderly people and since the applicant and

 informant are neighbours, parties have arrived at amicable

 settlement and even the complainant has filed his affidavit

 before this court. The antecedents of the applicant is clear.

 He may be released on anticipatory bail.




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                                                         918-ABA-999-18
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 4.       The learned APP has strongly resisted the application

 on the ground that the applicant has used axe in the assault

 and caused injury on the left eye of the witness Maqsood

 Qadri. Even though the incident has taken place on trifling

 reasons, the applicant and the co-accused have used the

 dangerous weapons in the assault and as such, he is not

 entitled to be released on anticipatory bail. The custodial

 interrogation of the applicant is required for recovery of the

 weapons used in the assault.



 5.       It appears that the applicant and informant are

 neighbours and due to some trifling reasons, in respect of

 the incident occurred on the same date, time and place, the

 co-accused - Ranjit More has also lodged the complaint

 which is earlier in time in the same police station against the

 informant and others for having committed an offence

 punishable under Sections 307, 324, 323, 327, 336, 504,

 506, 143, 147, 148 and 149 of IPC and the crime no.126 of

 2018 came to be registered on the basis of this complaint.

 The said crime is earlier in time. Apart from this, on perusal

 of the investigation papers, it appears that witness -

 Maqsood Qadri has sustained simple injury on his left eye.

 Furthermore, parties have arrived at amicable settlement



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                                                              918-ABA-999-18
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 due to intervention of elderly people of that area and also

 for the reason that they are neighbours, I am inclined to

 grant anticipatory bail to the applicant. Hence, the following

 order :

                                  ORDER

I. The application is hereby allowed.

II. In the event of arrest of the applicant -

MANSING S/O. TULSHIDAS MORE in connection with crime no.127 of 2018 registered with Pathri Police Station, District Parbhani, for the offences punishable under Sections 307, 324, 323, 327, 336, 504, 506, 143, 147, 148, 149 of IPC and Section 4/25 of Indian Arms Act, 1959, he be released on bail on his furnishing P.B. of Rs.5000/- (Rupees Five Thousand) with one surety of the like amount, on the following conditions;

a. The applicant shall not tamper with the prosecution evidence, in any manner.

b. The applicant shall make himself available as and when required by the Investigating Officer.

III. The application is accordingly disposed of.

( V. K. JADHAV, J.) ....

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