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[Cites 5, Cited by 0]

Bombay High Court

Mohd. Altaf Mohd. Multan Ansari vs The State Of Maharashtra And Anr on 18 November, 2022

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                      (18)BA-3618-2021.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                                   BAIL APPLICATION NO.3618 OF 2021
            Mohd. Altaf Mohd. Multan Ansari               ]      ..       Applicant
                             vs.
            State of Maharashtra & Anr.                   ]      ..       Respondents


            Mr.Mintoo Gond a/w Kamlesh Mishra for the Applicant.
            Mr.Babu Singh i/b Jigar Agarwal for the Intervenor.
            Mr.S.V. Gavand, APP for the State.
            PSI B.D. Chawan, Sakinaka Police Station present.
                                          CORAM : BHARATI DANGRE, J

                                          DATE   :   18th NOVEMBER, 2022.

            P.C.

            1]      On instructions, in furtherance of the last order, the learned APP
            informed that the victim girl is already married. In the wake of aforesaid
            statement, there is no question of performance of marriage between
            the Applicant and the complainant.


            2]      I have perused the charge-sheet. The Applicant is charged for
            committing offence punishable under Section 363, 376, 504, 506 of the
            Indian Penal Code read with 4, 8 and 12 of the POCSO Act.


            3]      The investigating agency was set into motion on the complaint
            filed by the grandmother of the victim, informing police that her grand-
            daughter aged 16 years went missing and she learnt that she was
            abducted by the present Applicant.


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          It is pertinent to note that the Applicant is a young boy, aged 24
 years. The victim girl was traced after 6 days and her statement came
 to be recorded on 06/12/2020 where she alleged that the Applicant had
 subjected her to forcible sexual intercourse.


 4]      The statement of the victim girl came to be recorded before the
 Magistrate on 23.12.2020, wherein, she has stated that she was
 acquainted to the Applicant as he was working in the same company
 where she was engaged. She stated that bond of friendship developed
 between them and he proposed to her. She categorically admitted that
 they shared a love relationship. She further stated that on 26.11.2020
 the Applicant asked her as to whether she is ready to accompany him
 to Sherehand to which she consented and that is how on her own will
 she accompanied him to Vikhroli, where they stayed till 05.12.2020
 during which physical contact was established between them.
         In her statement recorded under Section 164 of the Cr.p.C. she
 do not utter any single accusation that physical relationship was
 established without her consent.


 5]      Considering the fact that the Applicant though minor was aged 17
 years and capable of understanding the consequences of her act and
 she has categorically stated that she was in love with the Applicant and
 when she do not allege that physical indulgence was made without her
 consent, I deem it appropriate to release the Applicant on bail.


 6]      The observations made above are prima facie in nature and
 limited for the purpose of determination of the present Application and
 the learned Judge trying the Applicant for the offences, with which he is
 charged, shall not in any manner be influenced by the above order.


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         Hence, the following order :
                                         ORDER
                  (a)      Application is allowed.
                  (b)      Applicant - Mohd. Altaf Mohd. Multan Ansari

shall be released on bail in connection with C.R.No. 1285 of 2020 registered with Sakinaka Police Station on furnishing P.R. bond to the extent of Rs.25,000/- with one or two sureties of the like amount.

The Applicant shall be released on cash bail of Rs.25,000/- for a period of six weeks in lieu of sureties. During the said period the applicant shall arrange for the sureties.

(c) The applicant shall report to the concerned Police Station once in three months on Monday between 10.00 a.m. to 12.00 noon.

(d) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with facts of case so as to dissuade him from disclosing the facts to Court or any Police Officer and should not tamper with evidence.

(e) The Applicant shall regularly attend trial, on every date, unless he is exempted.

(f) Upon release, the Applicants shall furnish their contact numbers and permanent residential addresses to the Investigating Officer and shall keep him updated in case of change in the same.

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