Bombay High Court
Rahmat Yusuf Pathan vs The State Of Maharashtra on 1 February, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Urmila Ingale 16. BA 656.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed CRIMINAL APPELLATE JURISDICTION
URMILA by URMILA
PRAMOD
PRAMOD INGALE
INGALE Date:
2023.02.01
20:06:26 +0530 BAIL APPLICATION NO.656 OF 2022
Rahmat Yusuf Pathan ..Applicant
VS.
The State of Maharashtra ..Respondent
Mr. Raju Suryawanshi, for the Applicant.
Ms. A. A. Takalkar, APP for the State.
Mr. Pandurang S. Sable, API, MFC Police Station, Thane City
present.
CORAM : M. S. KARNIK, J.
DATE : FEBRUARY 1, 2023
P.C. :
1. Heard learned counsel for the applicant and learned
APP.
2. This is an application for bail in respect of C.R.No. I-
518 of 2020 dated 19/10/2020 registered with Mahatma
Phule Chowk Police Station for the offence punishable under
sections 307, 326, 323, 34 of the Indian Penal Code, 1860
and sections 4 and 25 of the Arms Act.
3. The date of the incident is 18/10/2020. The applicant
was arrested on 24/04/2021. The applicant is not the
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Urmila Ingale 16. BA 656.22.doc
assailant. One of the assailant has been released on bail.
It is alleged that 2 co-accused assaulted the complainant
with a sharp edged weapon. It is alleged that the
complainant and the present applicant had dispute for
several years and therefore the complainant suspected that
it is the present applicant who is behind the assault on him.
So far as the accusations in the charge-sheet is concerned,
the witnesses at page nos. 90 & 94 have stated that they
have seen the applicant along with the assailant on the
same day 15 minutes prior to the incident. However, they
could not overhear the conversation. The applicant is in
custody for more than 1 year and 10 months. The trial is
likely to take long time to conclude.
4. The investigation is complete. The charge-sheet is
filed. There are criminal antecedents reported against the
applicant. The applicant has been acquitted in as many as
6 cases which were registered under the various provisions
of the IPC including section 302 and under the provisions of
the Narcotic Drugs and Psychotropic Substances Act, 1985 .
5. For seeking release on bail and having regard to the
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Urmila Ingale 16. BA 656.22.doc
incident, learned counsel for the applicant on instructions
submitted that the applicant is willing to reside outside the
area of Mumbai and Thane district.
6. Learned APP submitted that the applicant was
absconding and ultimately he was arrested on 24/04/2021.
It is further submitted that even co-accused-Sanjay Singh
who was released on Covid bail is still absconding. Taking
an overall view of the matter, the applicant can be enlarged
on bail, however, it is necessary to impose stringent
conditions. Hence, the following order.
ORDER
(a) The application is allowed.
(b) The applicant -Rahmat Yusuf Pathan in connection with C.R.No.518 of 2020 dated 19/10/2020 registered with Mahatma Phule Chowk Police Station shall be released on bail on furnishing P.R. bond in the sum of Rs.25,000/- with one or more sureties in the like amount.
(c) The statement of the learned counsel for the applicant on instructions that the applicant shall not enter the area of Mumbai and Thane district till the trial is concluded, except for the purpose 3/4 Urmila Ingale 16. BA 656.22.doc of attending the trial and the investigating officer, is accepted.
(d) It is submitted that the applicant will be residing at Raigad district. The applicant to furnish his residential address to the investigating officer and the trial Court while residing at Raigad and shall keep him updated, if there is any change.
(e) 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. The applicant should not tamper with evidence.
(f) The applicant to report to the nearest police station to the place of his residence while at Raigad once in a week on every Sunday, between 11.00 a.m. and 1.00 p.m.
(h) The applicant to report to the investigating officer once in a month on every first Monday of the week commencing from March 2023 between 11.00 a.m. and 1.00 p.m.
7. The application is disposed of.
(M. S. KARNIK, J.) 4/4