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[Cites 3, Cited by 0]

Bombay High Court

Sachin Govind Nimbalkar vs The State Of Maharashtra on 24 September, 2019

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                                                               910-aba-2073-19.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

        ANTICIPATORY BAIL APPLICATION NO. 2073 OF 2019

 Mr. Sachin Govind Nimbalkar                            .... Applicant

                Versus

 The State of Maharashtra                               .... Respondent

                                    ______

 Mr. Purushottam G. Chavan, Advocate for Applicant.
 Smt. A. A. Takalkar, APP for the State/Respondent.
 Mr. A. D. Bhosale, Police Naik, Pandharpur Taluka Police Station
    present.
                               ______

                                 CORAM : SARANG V. KOTWAL, J.
                                 DATE  : 24th SEPTEMBER, 2019

 P.C. :

 1.               The Applicant is seeking anticipatory bail in connection

 with C.R.No. 346 of 2019 registered with Pandharpur Taluka

 Police Station, under sections 379 r/w. 34 of the Indian Penal

 Code and under sections 9 and 15 of the Environment Protection

 Act, 1986.

 2.               The offence is lodged on 24/06/2019 by Police

 Constable Amar Patil attached to Police Head Quarter (Special


 V.B.Gokhale                                                                  1 of 4



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 Squad) Solapur. He has stated in his FIR that they were on

 patrolling duty on 24/06/2019 at around 7.00a.m. The police staff

 noticed three dumpers passing from the Pandharpur Modnimb

 road near bus stand of Aadhiv village. The police staff intercepted

 those dumpers. The vehicles were stopped. One of the drivers ran

 away, but two drivers were accosted on the spot. One of the

 drivers mentioned that out of these three dumpers one dumper

 was owned by the present applicant. All these dumpers were

 carrying sand. Some other people following these dumpers came

 in different four wheelers. They were also accosted. Accused were

 arrested and FIR was lodged. The applicant was apprehending his

 arrest as one of the drivers has given his name as owner of one of

 the dumpers.

 3.               I have heard Mr. Purushottam Chavan, learned counsel

 for the Applicant and Smt. A. A. Takalkar, learned APP for the

 State/Respondent.

 4.               Learned counsel for the applicant submitted that

 though, the dumper is standing in his name in the RTO record, he

 has already sold this particular dumper to one Ramesh Salunkhe.


 V.B.Gokhale                                                               2 of 4



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 Ramesh Salunkhe had preferred an application for return of that

 dumper. That application was filed vide Criminal Miscellaneous

 Application No.579 of 2019 in the court of J.M.F.C., Pandharpur.

 The court had given that vehicle in possession of Ramesh Salunkhe

 vide order dated 16/07/2019. He, therefore, submitted that since

 this third person Ramesh Salunkhe has admitted that the dumper

 was in his possession and was using it, it is more than clear that

 the applicant has no concern with the alleged offence, though,

 driver for some reason has given his name.

 5.               Learned APP, on instructions, stated that, besides the

 present applicant, even Ramesh Salunkhe is made an accused in

 this case.

 6.               I have considered these submissions. Obviously, both

 of them cannot be accused in this case because the dumper can be

 used by either of them. Though, RTO record shows that it was still

 registered in the name of the applicant, the application made

 before the J.M.F.C. Pandharpur shows that through their

 transaction Ramesh Salunkhe had taken the possession of the

 dumper and was using it on the date of offence. Therefore, at this


 V.B.Gokhale                                                                3 of 4



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 stage, there is sufficient doubt created about the applicant's

 involvement in the offence. Therefore, his custodial interrogation

 will not be justified in this case. Though, he will have to attend the

 concerned police station and co-operate with the investigation.

 7.               Hence, the following order :



                                          ORDER

(i) In the event of his arrest in connection with C.R. No. 346 of 2019 registered with Pandharpur Taluka Police Station, the applicant is directed to be released on bail on his furnishing PR bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one or two sureties in the like amount.

(ii) The applicant shall attend the concerned Police Station as and when called.

(iii) Application stands disposed of accordingly.





                                                     (SARANG V. KOTWAL, J.)


 V.B.Gokhale                                                                         4 of 4



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