Bombay High Court
Ravindra Kallapa Patil vs State Of Maharashtra on 5 June, 2023
Author: Amit Borkar
Bench: Amit Borkar
10-aba1582-2023.doc
VRJ
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1582 OF 2023
Ravindra Kallapa Patil ... Applicant
V/s.
The State of Maharashtra ... Respondent
Mr. Satyavrat Joshi with Mr. Nitesh Mohite i/by Mr.
Shubham Mhatre for the applicant.
Mr. Amit Palkar, APP for the respondent/State.
CORAM : AMIT BORKAR, J.
DATED : JUNE 5, 2023 P.C.:
1. This is an application under section 438 of the Code of Criminal Procedure, 1973 seeking pre-arrest bail in relation to Regular Criminal Case No.38 of 2023, arising out of Forest Crime FIR No.WL-1/2022 for offences under sections 9, 13, 44, 50 and 51 of the Wild Life Protection Act.
2. The First Information Report came to be registered at the instance of one Maula Mubarak Ibrahim Sanadi for the offences punishable under sections 9, 39, 44, 50 and 51 of the Wild Life Protection Act and sections 7 and 25 of the Arms Act.
3. According to the prosecution, the applicant was present in the vehicle which was carrying Sambar meat of 272.700 k.g. and 1 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 15:23:28 ::: 10-aba1582-2023.doc Sambar (Cervus Unicolor) schedule III legs weighing 11.520 k.g., Sporting Rifle and Bullets as well as Ku-Hadda, Sattrur, Suri, Wooden Knuckle Knife, stone for sharpening weapons and other weapons were also found in the vehicle. The role attributed to the applicant is only to the extent that he was present in the vehicle when it was apprehended along with the Arms and Sambar meat. Prima facie, it appears that the investigation is complete. The prosecution has attributed role of firing on Sambar on one Chetankumar Subhashchandra Abdagiri. He has already been released on bail. Since, the investigation is complete and considering the prima facie allegations against the applicant, he has made out a case for grant of interim protection.
4. Hence, following order:
(a) In the event of arrest of the applicant in connection with Regular Criminal Case No.38 of 2023, arising out of Forest Crime FIR No.WL-1/2022, registered with respondent No.1, he shall be released on interim bail on furnishing PR Bond of Rs.25,000/- along with one or two sureties in the like amount.
(b) The applicant shall attend the trial on each date unless exempted by the Court.
(c) The applicant shall not influence the witnesses in any manner.
(d) The applicant shall remain present before the respondent No.1 on 12th, 13th and 14th June, 2023 between 11.00 a.m. to 01:00 p.m. and, thereafter, as and when called 2 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 15:23:28 ::: 10-aba1582-2023.doc by respondent.
5. Stand over to 3rd July 2023.
(AMIT BORKAR, J.) 3 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 15:23:28 :::