Bombay High Court
Kunal Vilas Jagtap vs The State Of Maharashtra on 7 January, 2022
Author: M.G.Sewlikar
Bench: M.G.Sewlikar
{1} BA 1461 OF 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
923 BAIL APPLICATION NO.1461 OF 2021
Kunal Vilas Jagtap
Age: 20 years, Occu.: Labourer,
All R/o. of Nimgaon, Tal.Rahata,
Dist.Ahmednagar. ..Applicant
(Orig. accused No.5)
VERSUS
The State of Maharashtra
Through Shirdi Police Station,
Tal.Rahata, Dist.Ahmednagar. ..Respondent
...
WITH
CRIMINAL APPLICATION NO.35 OF 2022
IN BA/1461/2021
...
Advocate for Applicant : Shri Rajendra L. Kute
APP for Respondent State : Shri S.B.Narwade
Advocate for Informant: Shri A.G.Jadhav h/f. Shri R.S.Sadaphule
...
CORAM : M.G.SEWLIKAR, J.
DATE: 7th January, 2022
PER COURT :-
1. This is an application under Section 439 of the Code of
Criminal Procedure for enlarging the applicant on bail in
connection with Crime No.748 of 2020, registered with Shirdi
Police Station, Tal. Rahata, Dist.Ahmednagar, under Sections 302,
120B, 143, 147, 148, 149, 504 and 506 of the Indian Penal Code.
2. The informant is the son of the deceased Ravindra Mali. On
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{2} BA 1461 OF 2021
14th November, 2020 at 11:00 p.m., Ajay Vaijinath Bhange, Vishal
Ramesh Patil, Ravindra Bansode had threatened the mother of
the informant by the name of Bhagyashri Ravindra Mali and had
pelted the stones on the shop of the informant and had broken
the glasses. On the basis of the report fled by the mother of the
informant, NC No.342 of 2020 under Sections 323, 504, 506, 427
of the Indian Penal Code came to be registered.
3. It is further alleged that on 19th November, 2020 at 10:30
p.m., deceased Ravindra Mali and informant were present in the
shop named and styled as "Sai Shraddha and Kirana Stores". At
that time, accused Ajay Bhange, Ajju Pathan, Vishal Ramesh Patil,
Sameer Shaikh, Ravindra Bansode, Kunal Jagtap came there on
Motorcycle. Sameer Shaikh, Kunal Jagtap and Ajju Pathan abused
the deceased saying as to why NC was registered against their
friends. Accused Vishal Ramesh Patil, Ravindra Bansode, Sunil
Lokhande, Akshay Shinde, Mahesh Gaikwad and Sameer Shaikh
manhandled the deceased. Accused Ajay Bhange caused injury
on the neck of the deceased by means of a sharp knife on
account of which the deceased sustained bleeding injury. The
deceased was shifted to the hospital where he was declared
dead.
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{3} BA 1461 OF 2021
4. I have heard Shri R.L.Kute, learned counsel for the
applicant, Shri S.B.Narwade, learned APP for the respondent-
State and Shri A.G.Jadhav, learned counsel holding Shri
R.S.Sadaphule, learned counsel for the informant assisting APP.
5. Shri Kute, learned counsel for the applicant submits that a
false case is fled against the applicant. The case papers of Shri
Saibaba Hospital, Shirdi show that while recording medical
history, it is stated that assault was caused by the unknown
persons. He further submits that fatal blow was given by the
accused Ajay Bhange. Applicant has no role to play in the
alleged assault.
6. Shri Narwade, learned APP for the respondent and Shri
Jadhav, learned counsel for the informant submit that applicant
was present at the scene of the ofence. He has past criminal
record. Both of them submit that oral dying declaration was
given by the deceased to the wife of the deceased and to one
Sajan @ Sanjay Sahebrao Mali i.e. real brother of the deceased.
There are statements of the eye-witnesses. Both of them state
that the deceased was assaulted by accused Ajay Bhange, and
other accused including applicant were there and they were
abusing the deceased. Both of them submitted that the
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{4} BA 1461 OF 2021
deceased was taken to hospital on Activa and Activa had blood
stains. They submitted that there is prima-facie case against the
applicant.
7. On perusal of the charge-sheet, it is seen that the
deceased was taken to the hospital named and styled as "Shri
Saibaba Hospital, Shirdi". While recording history, it is
mentioned that assault caused by unknown persons. This
medical history belies the prosecution theory that there was
assault by the applicant. The tenor of the FIR indicates that
applicant only abused the informant. He did not participate in
the assault. Having regard to this, I am inclined to release the
applicant on bail. Hence, the order:
ORDER
i) Bail Application No.1461 of 2021 is allowed.
ii) Applicant be released on P.R.Bond of Rs.40,000/- (Rs. Fourty Thousand only) with one solvent surety in the like amount in connection with Crime No.748 of 2020, registered with Shirdi Police Station, Tal. Rahata, Dist.Ahmednagar, under Sections 302, 120B, 143, 147, 148, 149, 504 and 506 of the Indian Penal Code and on condition that he shall not enter Nimgaon village till the conclusion of the trial.
iii) Bail Application No.1461 of 2021 is disposed of.
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iv) Criminal Application No.35 of 2022 fled for assist to Public Prosecutor is allowed and disposed of.
v) It is clarifed that the observations made in the above order are restricted to the decision of this application only and the trial Court shall not get infuenced by the same and can come to its independent conclusion during trial.
( M.G.SEWLIKAR ) JUDGE SPT ::: Uploaded on - 11/01/2022 ::: Downloaded on - 25/04/2022 08:16:20 :::