Bombay High Court
Prajeesh K. Narayan vs State Of Maharashtra on 13 February, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Diksha Rane 918. ABA 443-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DIKSHA CRIMINAL APPELLATE JURISDICTION
DINESH
RANE
Digitally signed by ANTICIPATORY BAIL APPLICATION NO.443/2023
DIKSHA DINESH
RANE
Date: 2023.02.14
11:28:16 +0530
PRAJEESH K. NARAYAN ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
------------
Adv. Sana A. Khan a/w. Adv. Mayur Parwani for the applicant.
Mr. S. H. Yadav, APP for State.
PSI Amol Kamble, Dindoshi Police Station.
------------
CORAM : M. S. KARNIK, J.
DATE : FEBRUARY 13, 2023.
P.C. :
1. Heard learned counsel for the applicant and learned
APP.
2. For the purpose of this application, the order dated
January 24, 2023 in ABA No.227/2023 needs to be
reproduced. The same reads thus: -
1. Heard learned counsel for the applicants and
learned APP.
2. This is an application for pre-arrest bail. The
applicants are apprehending arrest in connection with
FIR No.1021 of 2022 dated 30/09/2022 registered with
Dindoshi Police Station for offence punishable under
sections 354B, 354, 324, 323, 504, 34 of the Indian Penal
Code, 1860.
3. Applicant no. 1 is the wife of applicant no. 3.
Applicant no. 2 is the daughter of applicant no. 3. The
applicants and the complainant are residing in the same
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Diksha Rane 918. ABA 443-2023.doc
society. There is dispute over parking of vehicles going
on for quite some time. My attention is invited to the
order dated 29/09/2014 passed by the Co-operative
Court No. IV at Mumbai where certain orders are passed
regarding parking of vehicles of the applicants. That
issue also pertains to same dispute between the
applicant and complainant.
4. There are cross cases filed. It is alleged that there
was a quarrel between the applicant and complainant
which resulted in the assault. The complainant suffered
simple injury. Applicant no. 2 is alleged to have suffered
fracture injury when she was assaulted by the
complainant. Considering the nature of the accusations,
cross FIRs registered, in the present facts, custodial
interrogation of the applicants is not required.
3. The applicant herein is the real brother of the co-
accused Krishna Prasad Narayan. The role of the present
applicant is similar to that of the co-accused Krishna Prasad
Narayan. As the co-accused Krishna Prasad Narayan has
been granted pre-arrest bail, even the present applicant can
be granted pre-arrest bail considering the nature of the
accusations and the cross FIRs filed. Hence the following
order.
ORDER
(a) Application is allowed.
(b) In the event of arrest in connection with First
Information Report (FIR) No.1021/2022 registered with the Dindoshi Police Station, the applicant shall be 2/3 Diksha Rane 918. ABA 443-2023.doc released on bail on furnishing P.R. Bond to the extent of Rs.15,000/- with one or more sureties in the like amount.
(c) The applicant shall report to the concerned police station on 16th and 17th, February, 2023, between 11.00 a.m. and 1.00 p.m. and thereafter, as and when called.
(d) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing the facts to Court or any Police Officer and shall not tamper with evidence.
(e) The applicant shall furnish the details of his residential address and phone numbers to the investigating officer.
4. The application is disposed of.
(M. S. KARNIK, J.) 3/3