Bombay High Court
Kishore Kalyan Changhate vs State Of Maharashtra on 30 August, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
2023:BHC-AS:24889
Darshan Patil 7.BA.227-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.227 OF 2023
KISHORE KALYAN CHANGHATE ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
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Mr. Shailesh Kharat i/b Nagesh S. Khedkar for the Applicant.
Ms. Veera Shinde, APP for the State.
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CORAM : M. S. KARNIK, J.
DATE : AUGUST 30, 2023
P.C. :
1. Heard learned counsel for the applicant and learned
APP for the State.
2. This is an application for bail in respect of the offence
punishable under Sections 394, 395, 452, 120-B and 34 of
the Indian Penal Code, Section 4(25) of the Arms Act,
Section 37(1) read with 135 of the Maharashtra Police Act
and Sections 3(1)(ii), 3(2) and 3(4) of the Maharashtra
Control of Organised Crime Act, 1999, registered vide C.R.
No.133 of 2021 with Chaturshrungi Police Station, Pune.
The First Information Report is dated 04/03/2021. The
applicant was arrested on 10/06/2021.
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Darshan Patil 7.BA.227-23.doc
3. My attention is invited to the order below Exhibit 3
passed by the Special Judge in respect of the co-accused
No.6 Bharat Badrinath Changhte. The relevant portion of
the order reads thus:
"3] Prosecution case arises on the basis of FIR dated
03/03/2021 filed by Anila Dinanath Harfale. She along
with her 88 years old husband Dinanath is residing at
Pashan, Pune. Her son Mahesh is residing in USA and the
daughters are married. Dinanath who was Advocate by
profession is suffering from stroke of paralysis from three
years. Therefore, Kailas Gholap was working as his care
taker. He is also residing in bungalow of the informant.
4] On 03/03/2021 at about 07.30 p.m. when she was in
kitchen, two unknown persons in the age group of 25 who
covered their face by cloth suddenly came in front of her.
They tied her hands and face by means of cloths.
Meanwhile, other two unknown persons caught hold Kailas
and brought him into kitchen. His hands and face were
also tied. They pushed Kailas therefore, he fell down.
Somebody switched off the lights of the bungalow. Two of
them started torch from their mobiles and were taking
search of the valuables. One of them was armed with
sickle, another was with knife. They were asking about the
place where the valuables were kept. Thereafter, they took
the informant from the stair case to bedroom, open the
cupboards and took gold ornaments and cash. Thereafter,
they took search of the house. One of them who chewed
Gutkha spit in house. Thereafter, they went from the rear
side door of the bungalow.
11] Incidence occurred on 03/03/2021 while accused
were arrested in May 2021. It appears that, under
disclosure panchanama at the instance of co-accused
Sandip Hande the stolen property was recovered. Nothing
is recovered at the instance of this accused.
12] There is statement of Sonu Panjabi, owner of Laxmi
Lodge, Deccan Gymkhana, Pune. As per his version as
well as from the register of visitors of lodge, accused
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Darshan Patil 7.BA.227-23.doc
Sandip Hande had been to his lodge on 03/03/2021 along
with other three persons and they left the lodge on same
day at 08.30 p.m.. In the register the names of the
persons who were accompanied with Sandip Hande are
mentioned as Akash Kamble, Rushikesh Bodke and
Avishkar Gogawade. There is no reference of name of this
accused either in the statement or in the register of the
lodge. The prosecution has come with the case that, other
accused and present accused hatched conspiracy in a
room of that Laxmi Lodge but, Sonu Punjabi was not
called for the purpose of identification parade. So also
identification parade of this accused was not conducted.
13] According to prosecution, this accused and co-
accused Kishor Changhate were standing outside the
bungalow to keep watch. It means that, this accused did
not enter the bungalow where offence was committed.
Therefore, there is no question that his face could have
been seen by the informant and witness Kailas. There is
absolutely no evidence to show that, he was standing
outside the bungalow. There is reference of name of this
accused in the memorandum panchanama of co-accused
but that is not admissible in evidence.
14] There is no material on record to show the
association of this accused with gang leader or other
accused. He cannot be said to be associated with gang
leader only because they are of same village."
4. The role of the present applicant and all other
materials on record are on par with the accused No.6 who
has been enlarged on bail. In this view of the matter, the
present applicant can be enlarged on bail. Hence, the
following order :-
ORDER
(a) The application is allowed.
3/4Darshan Patil 7.BA.227-23.doc
(b) The applicant- Kishore Kalyan Changhate in connection with C.R. No. 133 of 2021 registered with Chaturshrungi Police Station shall be released on bail on his furnishing P.R. Bond of Rs.50,000/- with one or more sureties in the like amount.
(c) The applicant shall attend the Investigating Officer of Chaturshrungi police station once in a month every first Monday of the month between 11.00 a.m. and 1.00 p.m.
(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. The applicant shall not tamper with evidence.
(e) On being released on bail, the applicant shall file proof of address of himself as well as of his two blood relatives along with their mobile numbers.
(f) The applicant shall attend the trial regularly.
5. The application is disposed of.
(M. S. KARNIK, J.) 4/4 Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 30/08/2023 17:57:57