Vasim Isratullah Salmani vs The State Of Maharashtra on 4 March, 2021

[Cites 3, Cited by 0]

Bombay High Court

Vasim Isratullah Salmani vs The State Of Maharashtra on 4 March, 2021

Bench: Prakash D. Naik

rpa 1/3 16 aba 512 2021.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION

ANTICIPATORY BAIL APPLICATION NO.512 OF 2021

Vasim Isratullah Salmani .. Applicant
Versus
State of Maharashtra .. Respondent

......
Mr.S.H. Pasi, Advocate for the Applicant.

Mrs.Anamika Malhotra, APP for the Respondent - State.

PSI Sanjay Galve, Mumbra Police Station, District - Thane,
present.
......
CORAM : PRAKASH D. NAIK, J.

DATED : MARCH 04, 2021.

P.C. :

This is an application for anticipatory bail in

connection with C.R.No.5 of 2021, registered with Mumbra Police

Station, District-Thane, for the ofences punishable under

Sections 389, 170, 171 read with 34 of Indian Penal Code ("IPC",

for short). First Information Report ("FIR", for short) was

registered on 3rd January, 2021.
Digitally
signed by
RajeP. RajeP. Aher
Date:
2 The case of the complainant is that on 2 nd January,
Aher 2021.03.09
14:31:01
+0530 2021, two unknown persons came to the shop of informant and

showed him identity card of Anti Corruption department. They

represented that they are employed with Anti Corruption
rpa 2/3 16 aba 512 2021.doc

Department and that information is received that complainant is

selling Gutkha in his shop. Hence, FIR was registered against him

under Section 335 of IPC. They also stated that if he want to

escape from this crime, he should pay Rs.1,00,000/-, to the

applicant. The informant gave this information to his friend and

police were called. Accused nos. 1 and 2 were arrested.

3 The role that has been attributed to the applicant is

that he was instrumental in providing them false identity card.

The applicant is working in clean up division of Mumbai

Municipal Corporation.

4 Accused nos.1 and 2 were arrested. They are granted

bail. It is submitted that Section 467 of IPC is a bailable ofence.

Applicant was not involved in extortion. He was not present

alongwith the co-accused at the time of the incident.

5 Considering the role attributed to the applicant, he

need not be subjected to custodial interrogation.

6 Hence, I pass the following order:

:: O R D E R :

(i) Anticipatory Bail Application No.512 of 2021, is allowed;

rpa 3/3 16 aba 512 2021.doc

(ii) In the event of arrest of the applicant in connection with C.R.No.5 of 2021, registered with Mumbra Police Station, District-Thane, the applicant be released on bail on executing P.R. Bond in the sum of Rs.25,000/-, with one or more sureties in the like amount;

(iii) The applicant shall report the investigating oficer on 15th and 16th March, 2021, between 11:00 a.m. to 01:00 p.m., and, thereafter, as and when called for, till the fling of the charge-sheet;

(iv) Anticipatory Bail Application No.512 of 2021, stands disposed of accordingly.

(PRAKASH D. NAIK, J.)

Unlock Advanced Research with PRISMAI

Bombay High Court