Bombay High Court
Abdul Ayyaz A, Mannan vs State Of Maharashtra, Thr. P.S.O. ... on 4 September, 2019
Author: V. M. Deshpande
Bench: V.M. Deshpande
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (BA) NO. 733 OF 2019
ABDUL AYYAZ A. MANNAN
VERSUS
STATE OF MAH., THRU. P.S.O., P.S., MANGRULPIR, DIST. WASHIM
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. Amit V. Band, Advocate for the applicant
Mr. J. Y. Ghurde, A. P. P. for non-applicant/State
CORAM : V. M. DESHPANDE, J.
DATE : SEPTEMBER 04, 2019.
Heard Mr. Amit V. Band, the learned counsel for the
applicant and Mr. J. Y. Ghurde, the learned Additional
Public Prosecutor for the State. Also perused the charge-
sheet.
Though, the companion application i.e. Criminal
Application (BA) No. 729/2019 filed by the co-accused
allowed to be withdrawn by this Court today, looking to
the reply filed by the prosecution, the present application
is required to be allowed.
The present applicant is facing prosecution in view
of his arrest in connection with Crime No. 127/2019
registered with Police Station, Mangrulpir, Dist. Washim
for the offence punishable under Sections 307, 326, 324,
440, 504 read with Section 34 of the Indian Penal Code.
As per the prosecution case, the first informant Sk.
Irfan Sheikh Rashid and his brother Sheikh Salim were
brutally assaulted by co-accused Abdul Shahabaj Ab.
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Mannan and the present applicant.
The investigation is over and the charge-sheet is
already filed. The role attributed to the present applicant
in the report is that he assaulted the injured by fist and
kick blows. Looking to such nature of accusation against
the present applicant, the application needs to be
considered favourably. Consequently, I pass the following
order :-
ORDER
1. The criminal application is allowed.
2. Applicant - Abdul Ayyaz A. Mannan, who is arrested in connection with Crime No. 127/2019 registered with Police Station, Mangrulpir, Dist. Washim for the offence punishable under Sections 307, 326, 324, 440, 504 read with Section 34 of the Indian Penal Code be released on bail on he executing a PR bond in the sum of Rs.25,000/- with two solvent sureties of the like amount.
3. The applicant is directed to attend Police Station, Mangrulpir once in a month i.e. on last Sunday of every month till conclusion of the trial and he shall mark his presence between 3.00 to 5.00 pm.
4. With this, the application is allowed and disposed of.
JUDGE Diwale ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 04:43:46 :::