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[Cites 3, Cited by 0]

Bombay High Court

Vishal Singh vs The State Of Maharashtra on 18 September, 2021

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                                                                25-ABA-2756-2019.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO. 2756 OF 2019



 Vishal Singh                                            .... Applicant

      Versus
 The State of Maharashtra                               .... Respondent
                                    ______

 None for the applicant.
 Smt. Jyoti Lohokare, APP for the State/Respondent.
 PSI M.G. Sangale, Sakinaka Police Station present.
                               ______

                                 CORAM :SARANG V. KOTWAL, J.
                                 DATE  : 18th SEPTEMBER,2021

 P.C. :


 1.               None appeared for the applicant.               I have heard

 submissions of learned APP.        I have perused investigation papers.

 The Investigating Officer is present in the Court.



 2.               The Applicant is seeking anticipatory bail in connection

 with C.R.No. 744 of 2018 registered at Sakinaka Police Station,

 Mumbai, under sections 354, 323, 504 of the Indian Penal Code.



 y.s.patil                                                                     1 of 4



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                                                                    25-ABA-2756-2019.odt


 3.               The FIR is lodged by the victim of the incident that had

 occurred on 28/10/2018. She has stated that, she alongwith her

 four to five friends had gone to a Discotheque on 28/10/2018 at

 about 12.10 a.m.              There was another group of 10 to 15 persons.

 One of them tried to get close to the first informant. He touched

 her indecently. She ignored him and came near her own group. At

 about 2.30 a.m. again the same thing was repeated.                                 The

 informant's friend questioned that person. Then there was quarrel

 and fight. First informant's friend Manish was assaulted with kick

 and fist blows. One of the persons threw a beer bottle on the floor.

 Because of the broken piece of glass,the first informant and her

 friend suffered bleeding injury on their feet. Security guards of the

 discotheque took the informant to the hospital for treatment. The

 FIR mentions that Manager of that discotheque gave phone

 number of the person who had caused this incident. On this basis

 the FIR is lodged. Phone number of that person is mentioned in

 the FIR.



 4.               The applicant was protected by interim order dated


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                                                                 25-ABA-2756-2019.odt


 17/12/2019 passed by this Court (Coram: Sandeep K. Shinde, J.).

 It was observed that though the offence was registered in October

 2018, till December 2019, there was no material progress in the

 investigation.



 5.               The same situation continued till today. The incident is

 quite old. The investigating agency has not even bothered to

 record the statement of the Manager who had given the phone

 number of that person. I have perused the injury certificates. The

 informant and her friend had suffered bleeding injuries because of

 broken piece of glass.        The main offence is under section 354 of

 the I.P.C. and for that purpose identity of the culprit is material.

 However, for about three years there is nothing on record to show

 connection of the present applicant with the crime.                     Even the

 statement of the Manager was not recorded.



 6.               I have considered all these aspects. The incident is

 quite old. Custodial interrogation of the applicant will not serve

 any purpose.


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 7.               Hence, the following order :

                                          ORDER

(i) In the event of his arrest in connection with C.R. No.744 of 2018 registered with Sakinaka Police Station, the Applicant is directed to be released on bail on his furnishing PR bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one or two sureties in the like amount.

(ii) The Application stands disposed of accordingly.





                                                (SARANG V. KOTWAL, J.)




 y.s.patil                                                                           4 of 4



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