Bombay High Court
Vinayak Hari Patil And Others vs The State Of Maharashtra on 18 January, 2019
Author: V. K. Jadhav
Bench: V. K. Jadhav
920-ABA-1412-2018.odt
-1-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 ANTICIPATORY BAIL APPLICATION NO. 1412 OF 2018
1. Vinayak Hari Patil
2. Manisha Vinayak Patil
3. Ankush Vinayak Patil
Versus
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Joydeep Chatterji
APP for Respondent/State : Mr. A.P. Basarkar
Advocate to assist the APP : Mr. Vijay P. Patil
...
WITH
CRIMINAL APPLICATION NO. 247 OF 2019
Pradip Prakash Patil
Versus
1. Vinayak Hari Patil
2. Manisha Vinayak Patil
3. Ankush Vinayak Patil
4. The State of Maharashtra
...
Advocate for the Applicant: Mr. Vijay B. Patil
Advocate for the Respondent Nos. 1 to 3: Mr. Mr. Joydeep
Chatterji
ADvocate for the Respondent-State: Mr. A.P. Basarkar
...
CORAM : V. K. JADHAV, J.
DATED : 18th JANUARY, 2019
PER COURT:-
1. Heard the learned counsel appearing for the applicant
in Criminal Application No.247 of 2019. For the reasons
::: Uploaded on - 18/01/2019 ::: Downloaded on - 20/01/2019 02:58:42 :::
920-ABA-1412-2018.odt
-2-
stated in the application, the same is allowed in terms of
prayer clause 'B' and disposed of accordingly.
2. The applicants in anticipatory bail application no.1412
of 2018 are seeking pre-arrest bail in connection with Crime
No.103 of 2018 registered with Raver Police Station, District
Jalgaon for the offences punishable under Sections 406,
420, 501, 504, 506, 507 r/w Section 34 of IPC. Their
application with similar prayer bearing Bail Application
No.500 of 2018 came to be rejected by the Additional
Sessions Judge, Bhusawal vide order dated 13.12.2018.
3. Learned counsel for the applicants submit that the
matter has been amicably settled between the parties and
even the informant has filed pursis to that effect before the
Court below. He submits that though the engagement
ceremony was done, the marriage was to be solemnized, it
was broken due to some reasons. Now, the matter has been
amicably settled between the parties and the informant has
filed the affidavit to that effect before the Court. He submits
that one independent person has mediated in the matter
and applicants have complied with the demands about
return of articles with the help of said Mediator.
::: Uploaded on - 18/01/2019 ::: Downloaded on - 20/01/2019 02:58:42 :::
920-ABA-1412-2018.odt
-3-
4. Learned APP assisted by Mr. Vijay P. Patil,
learned Advocate submits that the informant has also filed
the affidavit to that effect before the Court and the
informant's affidavit is taken on record. In view of the
above, I am inclined to grant anticipatory bail to the
applicants. Otherwise also in the given set of allegations,
custodial interrogation of the applicants is not required.
Hence, the following order:
ORDER
I. The application is hereby allowed.
II. In the event of arrest of applicant nos. 1, 2 and 3 i.e. Vinayak Hari Patil, Manisha Vinayak Patil and Ankush Vinayak Patil, respectively, in connection with Crime No.103 of 2018 registered with Raver Police Station, District Jalgaon for the offences punishable under Sections 406, 420, 501, 504, 506, 507 r/w Section 34 of IPC, they be released on their furnishing P.B. of Rs.5000/- each, with one surety each of the like amount.
III. The anticipatory bail application is disposed of accordingly.
( V. K. JADHAV, J.) Sam...
::: Uploaded on - 18/01/2019 ::: Downloaded on - 20/01/2019 02:58:42 :::