Supreme Court of India
Abdul Hamit Ansari And Ors. vs State Of Maharashtra on 16 March, 2000
Equivalent citations: 2000CRILJ4660, JT2000(7)SC390, AIR 2000 SUPREME COURT 3541(1), AIR 2000 SUPREME COURT 3541(2), 2000 AIR SCW 3349, 2000 AIR SCW 3375, 2000 CRI. L. J. 4660, 2000 CLC 2173 (SC), (2000) 7 JT 395 (SC), (2000) 7 JT 390 (SC), 2000 SCC(CRI) 1505, 2000 BOM CR 383, 2000 (6) SUPREME 437, (2000) 6 SUPREME 437.1, (2001) ILR (KANT) (1) 2636, (2000) 6 SUPREME 420, (2000) SC CR R 784, (2000) 3 EASTCRIC 797, (2000) 19 OCR 594, (2000) 29 ALLCRIR 1883, (2000) 41 ALLCRIC 380, (2000) 41 ALL LR 172, (2000) 3 ALLCRILR 159, (2000) 4 CRIMES 60, (2000) 86 FACLR 676
Bench: K.T. Thomas, M.B. Shah
JUDGMENT
1. Leave granted.
2. We know that this is a case under Section 302 of the Indian Penal Code read with Section 149. Though the police was not able to trace out the culprits at the first stage of the investigation, pursuant to the petition filed by the widow of the deceased further investigation was conducted and the names of the present appellants are also now included among the suspected persons. We came across the antecedents of the deceased which appellants described as 'dreaded'. Nontheless, we are not inclined to give a pre-arrest bail order to the appellants. At the same time considering all the pros and cons of this matter we are of the view that some relief must be granted to the appellants in view of the peculiar facts and circumstances of the case. We, therefore, dispose of this appeal with the following directions (1) If appellants would surrender before the police within 2 weeks from today, we direct the Investigating Officer to complete the interrogation of the appellant concerned as expeditiously as possible. On completion of interrogation and recovery of material object, if any, such appellant shall be released on bail on his executing a bond in a sum of Rs. 5,000/- with two solvent sureties each to the satisfaction of the Investigating Officer.
(2). Appellants shall abide by the condition, inter alia, that no threat shall be exerted on any of the witnesses nor any evidence be tampered with. We also make it clear that if any of the appellants misuses the bail we permit the Investigating Officer or even the aggrieved person to move the Sessions Court or the High Court under Section 439(2) of the CrPC for cancellation of the bail. With these observations, this appeal is disposed of.