Bombay High Court
Gajanan Maroti Nakitod vs Prakash Naganna Kanmod And Another on 19 October, 2022
Author: S.G. Mehare
Bench: S.G. Mehare
933-ba-1658-2022.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1658 OF 2022
WITH APPLN/3457/2022 IN BA/1658/2022
PRAKASH NAGANNA KANMOD
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Deshpande Gaurav L
APP for Respondent/State : Ms. V.S. Choudhari
...
CORAM : S.G. MEHARE, J.
DATED : 19th OCTOBER, 2022
PER COURT:-
1. Heard learned counsel for the applicant and learned APP
for the State. Nobody appeared for the complainant though the
application is filed.
2. The role attributed as per the FIR to the applicant is that
he beat the injured; however, in a supplementary statement, the
complainant improved his statement and alleged against the applicant
that applicant hold him and other accused stabbed him. The
applicant has a case that he is suffering from paralysis. Therefore, it
was not possible for him to assault or hold the injured.
3. Perused the papers. Having regard to the role attributed
to the applicant and the progress in the investigation, it would be
inappropriate to keep him behind the bars. Hence, the following
order :
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933-ba-1658-2022.odt
(2)
ORDER
(i) Bail Application is allowed. (ii) The applicant, Prakash Naganna Kanmod, be released on bail
on executing P.B. and S.B. of Rs.25,000/- (Rupees Twenty Five Thousand) with one surety in the like amount in connection with Crime No.302/2022, registered at Bhokar Police Station, District Nanded for the offences punishable under Sections 307, 324, 323 read with Section 34 of the Indian Penal Code on the condition that he shall not tamper with the prosecution evidence.
(iii) Criminal Application No.3457 of 2022 is disposed of.
(S.G. MEHARE, J.) Mujaheed// ::: Uploaded on - 20/10/2022 ::: Downloaded on - 21/10/2022 14:18:31 :::