Bombay High Court
Shabbir Yunus Shaikh vs The State Of Maharashtra on 18 December, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.3332 OF 2019
Shabbir Yunus Shaikh Applicant
versus
The State of Maharashtra Respondent
Mr.Piyush Toshnival i/by Harshal S. Patil for applicant.
Mr.S.S.Pednekar, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 18th December 2019
PC :
1. The applicant is arrested in CR No.15 of 2019 registered with
Yerwada Police Station, Pune for offences punishable under Sections
376(2)(n), 323, 506 of Indian Penal Code and u/s 3 of Maharashtra
Prevention and Eradication of Human Sacrifice and Other Inhuman,
Evil and Aghori Practices and Black Magic Act, 2013.
2. The FIR was lodged on 5th January 2019. The victim is a
major lady and having two children. In August-2015 she met the
applicant who introduced himself to her. He told her that he is
devotee of Mahakali. Subsequently the applicant had practiced black
magic on the husband of complainant. It s alleged that thereafter in
the year 2016, 2017 an 2018 the applicant had physical relationship
with the victim. The applicant was arrested and after completion of
investigation charge sheet is filed.
3. The advocate for applicant submitted that there is delay of
about three years in lodging the complaint. The version of
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complainant is false which is apparent because on 8 th October 2018
the complainant had lodged a NC complaint with Yerwada Police
Station wherein there is no reference to any practice of black magic
or sexual assault. The victim is major lady and it is difficult to accept
that she was sexually assaulted by use of black magic.
4. Learned APP stated that at the time of arrest of applicant,
house search was taken and some articles which are used while using
black magic, like Lemon etc were recovered from his house.
5. The investigation is completed and charge sheet is filed. In the
NC complaint dated 8th October 2018 it is stated that the
complainant and the accused had business of soft toys and on
account of losses the business was closed. The applicant had blamed
her for the losses and threatened her by stating that he will not pay
any amount to her and that she would be killed. The statement of
complainant was also recorded apart from the said complaint which
has been annexed to this application. The alleged incident about
sexual assault was prior to 8th October 2018. From the tenor of the
NC complaint it appears that there was a dispute with regards to loss
in business and payment of money. Apart from that, the applicant
and complainant were acquainted with each other since 2015. The
alleged sexual assaults were committed in 2016, 2017 and 2018. The
FIR is lodged in 2019.
6. Considering the aforesaid circumstances bail can be granted to
the applicant on certain conditions. Hence, I pass following order :
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ORDER
(i) Criminal Bail Application No.3332 of 2019 is allowed and disposed of;
(ii) The applicant is directed to be released on bail in connection with CR No.15 of 2019 registered with Yerwada Police Station, Pune, on furnishing PR bond in the sum of Rs.25,000/- with one or more sureties in the like amount;
(iii) The applicant shall report Yerwada Police Station, Pune once in a month on every first Saturday between 10 am and 1 pm till further orders.
(PRAKASH D. NAIK, J.) MST ::: Uploaded on - 20/12/2019 ::: Downloaded on - 20/12/2019 21:22:39 :::