Bombay High Court
Sunny Ramdhani Jaiswar vs The State Of Maharashtra on 3 February, 2020
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/3 BA-2401-2019 (SR..18)
3 February, 2020.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 2401 OF 2019
Sunny Ramdhani Jaiswar ....Applicant
v/s.
The State of Maharashtra ....Respondent
****
Mr. Satyan Pille, Advocate for the applicant.
Mrs. Rutuja Aambekar, APP for the State.
PSI, Anupama Khare, Ulhasnagar Police Station
present.
CORAM : SANDEEP K. SHINDE, J.
Monday, 3rd February, 2020.
P.C. :
1. Heard.
2. The applicant is seeking enlargement on bail in C.R. No. I-147/2019 registered with Ulhasnagar Police Station for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code. The role attributed to ::: Uploaded on - 03/02/2020 ::: Downloaded on - 04/02/2020 03:44:23 ::: Rane 2/3 BA-2401-2019 (SR..18) 3 February, 2020.
the applicant is that, he allegedly facilitated the co-accused, Bipin Rambahadur Yadav to flee from the spot on motorcycle. Prosecution has relied on Hash-Value panchanama of the footage retrieved from the CCTV camera allegedly installed in the vicinity where the incident had taken place. Except this allegation, no other allegations are made against the applicant. The investigation is over and the final report has been filed. No criminal antecedents of the applicants are brought to the notice of this Court. In view of the nature of accusation and the role attributed to the applicant and the fact that trial is not likely to commence in the near future, the applicant arrested in C.R. No.I-147/2019 registered with Ulhasnagar Police Station, is directed to be released on bail on furnishing P.R. Bond of Rs.25,000/- (Rs. Twenty Five Thousand only) with one or two sureties in the like sum.
3. The applicant shall report to the Investigating Officer on Monday of second week of each month commencing from February, 2020 between 11 to 1 p.m. till the charge is framed.
::: Uploaded on - 03/02/2020 ::: Downloaded on - 04/02/2020 03:44:23 ::: Rane 3/3 BA-2401-2019 (SR..18)
3 February, 2020.
4. The applicant shall furnish the
particulars of his place of residence and contact details to the Investigating Officer of the Police Station concerned within seven days from his release.
5. The applicant shall not tamper with the evidence or attempt to influence or contact the complainant, witnesses or any person concerned with the case.
6. It is made clear that observations made hereinabove shall be construed as expression of opinion only for the purpose of granting bail and the same shall not in any way influence the trial in other proceedings.
(SANDEEP K. SHINDE, J.) ::: Uploaded on - 03/02/2020 ::: Downloaded on - 04/02/2020 03:44:23 :::