Bombay High Court
Subhash Digambar Kale vs State Of Maharashtra on 12 August, 2024
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2024:BHC-AS:32150
501-BA-2517-2023 (S).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2517 OF 2023
Subhash Digambar Kale ...Applicant
Versus
The State of Maharashtra ...Respondent
_______________________________________________________________
Mr. Aniket Nikam i/b Mr. Amit Icham, for the Applicant.
Ms. R. V. Newton, APP, for the Respondent−State.
_______________________________________________________________
CORAM: MADHAV J. JAMDAR, J.
DATED: 12 AUGUST 2024
P.C.:
1. Heard Mr. Nikam, learned Counsel for the Applicant and
Ms. Newton, learned APP for the Respondent−State.
2. This regular Bail Application is preferred under Section 439 of
the Code of Criminal Procedure, 1973. The relevant details are as
follows:-
1 C.R. No. 503 of 2022
2 Date of registration of F.I.R. 03/12/2022
3 Name of Police Station Kurduwadi, District - Solapur
4 Section/s invoked in FIR 489B, 489C, 420 & 34 of the
I.P.C., 1860
5 Date of incident 03/12/2022
6 Date of arrest 03/12/2022
7 Date of filing Charge-sheet 28/02/2023
8 Section/s applied in Charge- 489A, 489B, 489C, 489D, 420,
sheet 201, 120B & 34 of the I.P.C., 1860
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3. The Respondent − State of Maharashtra has opposed this Bail
Application by filing Affidavit-in-Reply of Suraj M. Nimbalkar, Police
Sub Inspector, presently attached to Local Crime Branch, Solapur Rural,
District - Solapur dated 24th July 2024. The prosecution case is set out
in Paragraph No.4 of said Affidavit-in-Reply. Said Paragraph No.4 reads
as under:
"4 . I say that the procution case, in short, is as under :-
(a) That FIR was lodged by Mr. Abasaheb Laxman
Mundhe, Police Constable, B. No. 902, attached to Local
Crime Branch, Solapur Rural wherein he stated that he has
been posted in the Local Crime Branch, Solapur Rural since
February 2022 and he was working in the investigation team.
(b) It is the case of the Orig. Complainant/Informant that
on 03.12.2022 at 14.00 hrs. a team consisting of Shri Shrikant
Gaikwad, A.S.I., Shri. Biraji Parekar, A.S.I., Shri Nilkanth
Jadhavar, A.S.I., Shri Sarjerao Bobde, Police Head Constable
(B. No.1181) Shri Haridas Pandhare Police Head Constable
(B. No.460), Shri Vijaykumar Bhure Police Head Constable
(B. No.425), Shri Salim Bagwan, Police Head Constable
(B. No.618), Shri Ravi Mane, Police Naik (B. No.1612),
Shri Vinayak Ghorpade, Police Constable (B. No.2074), Shri
Dilip Thorat Police Constable (B. No.848) were called to their
room and informed that they were called and informed that
as per confidential information, a person namely Harshal
Lokre, is in possession of a large amount of fake notes and he
would come to Tembhurni check in Kurduwadi town in order
to dispose of those fake notes by pretending that they are real
notes in the market. However, legal action will be taken in
this regard. Later, government vehicle i.e. MH 13 D.M. 9441
and private car No. M. H. 13 DE-7828 were dispatched to
Kurduwadi in order to take action in response to the above
confidential information.
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(c) It is the case of the Orig. Complainant/Informant that
thereafter they stopped near the office of Adishakti Mangal in
Shiwara of Kurdu village on Shetfal Road near Kurduwadi
City. It is further case of the Orig. Complainant/Informant
that as per the orders of Assistant Police Inspector Mr. Pore,
during the course of the operation, the Orig. Complainant/
Informant, along with Shri Pandhare, Police Head Constable
went to Kurduwadi town in order to conduct the panchanama
and two panchas namely 1) Mahadev Arjun Khawle, 43 years
of age, a business employee, a sweeper, N.P. Kurduwadi, R/a.
Annabhau Sathe Nagar, Kurduwadi, Ta. Madha, G. Solapur
and 2) Mushtaq Ganibhai Dalwale, 57 years old, Business -
Hotel Business, Ra. Behind Kurduwadi Police Station,
Kurduwadi, Ta. Floor went to Solapur where Mr. Dhananjay
Pore, A.P.I., explained the news to the two Panchas. Further
action was taken after he consented to act as Panchas.
Thereafter, trap team came to the spot of incident and
arranged a trap. After some time, one person came on
Splendor Plus bike from the direction of Tembhurni having
registration No. MH 45 J 3704 and stopped at the check post.
At that time, the accused was caught by a five-members team
of the police. It was 16.15 pm. When the police asked him his
name, age and address, he replied his name as Harshal Shivaji
Lokre, aged 20 years, residing at Kandar, Tal. Karmala, Dist.:
Solapur. It is further case of the Orig. Complainant/Informant
that a total of 5 bundles of Rs.500/- denomination notes were
found in a cloth bag when Mr. Pore, Assistant Police Inspector
took his search since it was found that something was hidden
inside the sky blue shirt on his body. When the notes were
verified by panch and Mr. Dhananjay Pore, Assistant Police
Inspector, it was found that the notes were printed on thin,
lighter paper than the weight of the regular notes. Since he
had a motorcycle and 5 bundles of notes, each bundle was
numbered 1 to 5 respectively. The description of the aforesaid
bundles are as under:-
1) 00 - 00/- Bundle No.1 contains a total of 100 bank notes of
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different denominations of Rs.500 denomination.
2) 00 - 00/- Bundle No.2 contains a total of 98 notes of
denomination of Rs.500 denomination that look like Indian
currency.
3) 00 - 00/- Bundle No.3 contains a total of 100 notes of
denomination of Rs.500/- that look like Indian currency.
4) 00 - 00/- Bundle No.4, a total of 99 notes of denomination
of of Rs.500 resembling Indian currency.
5) 00 - 00 /- Bundle No. 5 contains a total of 96 notes in
the denomination of Rs.500/- resembling Indian currency.
Even the investigating agency also seized Hero Honda
Splendor Plus Motorcycle No. MH 45 J 3704, with
'Chhatrapati' written on its rear number plate, priced at Rs.
20,000/-.
(d) It is the case of the Orig. Complainant/Informant that
since the place where the accused was caught was on a public
road, further action was taken at Kurduwadi Police Station. In
this, the number of 5 bundle notes received by Harshal Lokre
was mentioned in detail under the Panchanama dated
03.12.2022. Hereto annexed and marked as Exhibit A is the
copy of the Panchanama dated 03.12.2022. The notes
recovered from the possession of the accused, Harshal Shivaji
Lokre and on further verification, it has been found that these
notes were provided by Subhash Lokre from an unknown
place and despite knowing that they were fake, they were
kept in a state of possession with an intention to sell them in
the market by pretending to be genuine.
(e) On the basis of complaint lodged by the Orig.
Complainant/informant, offence vide C.R. No.503/2022
U/secs. 489-A, 489-B, 489-C, 489-D, 420, 421, 201, 120-B
r/w. 34 of the Indian Penal Code came to be registered with
Kurduwadi Police Station, Dist.: Solapur and investigation
was commenced."
4. It is the submission of Mr. Nikam, learned Counsel for the
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Applicant that the Applicant is incarcerated since 3rd December 2022,
investigation is completed and that Charge-sheet has been filed on 28th
February 2023. He submits that as far as the Applicant's role in the
offence is concerned, during inquiry from co-Accused Harshal Lokare,
he disclosed that the present Applicant handed over to him some
counterfeit currency notes. He submits that this confession is hit by
Section 25 of the Indian Evidence Act, 1872 ("Evidence Act"). He
submitted that there is a recovery of about 580 counterfeit currency
notes of 500 denominations from the Applicant under Section 27 of the
Evidence Act. He therefore submitted that, at the most, the Applicant
can be said to have been involved in the offence under Section 489C of
the Indian Penal Code, 1860 which deals with possession of the
counterfeit currency notes. He submitted that as far as Section 489C is
concerned, the maximum pubishment is 7 years and the said offence is
bailable. On instructions, he submitted that there are no antecedents
against the Applicant.
5. On the other hand, Ms. Newton, learned APP strongly opposed
the Bail Application. She pointed out detailed Affidavit dated 24th July
2024 of Suraj M. Nimbalkar, Police Sub Inspector, presently attached to
Local Crime Branch, Solapur Rural, District - Solapur. She submitted
that the Applicant is involved in the commission of the offence. The
Applicant was in possession of counterfeit currency notes. She
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submtited that the Applicant has collected those counterfeit notes from
Accused Nos.3 and 4 who were manufacturing the same. She submitted
that the Applicant is a part of the syndicate dealing in printing and
circulation of fake currency notes and it has the propensity of having a
disastrous effect on the country's economy. She therefore submitted that
the Bail Application be rejected.
6. As far as the aspect of antecedents is concerned, Ms. Newton,
learned APP submitted that in the Affidavit-in-Reply, it is not mentioned
that there are any antecedents against the Applicant.
7. Perusal of the record shows that F.I.R. was lodged on 3rd
December 2022 and the Applicant was arrested on 3rd December 2022.
It is an admitted position that the investigation has been completed and
that the Charge-sheet has been filed on 28th February 2023. As per the
Charge-sheet there are about 44 witnesses proposed to be examined by
the prosecution. The Applicant is incarcerated for about 1 year and 9
months. Accordingly, the trial will take a considerably long time to
conlcude.
8. Speedy trial is one of the facets of right to life and liberty
guaranteed under Article 21 of the Constitution of India. Speedy trial is
an essential ingredient of "reasonable, fair and just" procedure
guranteed by Article 21 and it is Constitutional obligation of the state to
device such a procedure as would ensure speedy trial to the Accused. 1
1 Hussainara Khatoon (IV) v. Home Secy., State of Bihar, (1980) 1SCC 98
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As there is violation of right of speedy trial guaranteed to the Applicant
under Article 21 of the Constitution of India, the Applicant is entitled
for bail.
9. The Applicant does not have any criminal antecedents.
10. The Applicant does not appear to be at risk of flight.
11. Accordingly, the Applicant can be enlarged on bail by imposing
conditions.
12. In view thereof, the following order:-
ORDER
(a) The Applicant − Subhash Digambar Kale be released on bail in connection with C.R. No.503 of 2022 registered with the Kurduwadi Police Station, District - Solapur on his furnishing P.R. Bond of Rs.1,00,000/- with one or two solvent sureties in the like amount.
(b) On being released on bail, the Applicant shall furnish his cell phone number and residential address to the Investigating Officer and shall keep the same updated, in case of any change thereto.
(c) The Applicant shall report to the Kurduwadi Police Station, District - Solapur once every week i.e. on every Sunday between 11.00 a.m. and 1.00 p.m. until the conclusion of the trial.
(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 such a person from disclosing the facts to the Court or to any Police personnel.
(e) The Applicant shall not tamper with the prosecution evidence Arjun Page No. 7 ::: Uploaded on - 12/08/2024 ::: Downloaded on - 13/08/2024 11:59:13 ::: 501-BA-2517-2023 (S).doc and shall not contact or influence the Complainant or any witness in any manner.
(f) The Applicant shall attend the trial regularly. The Applicant shall co-operate with the Trial Court and shall not seek unnecessary adjournments thereat.
(g) The Applicant shall surrender his passport, if any, to the Investigating Officer.
13. The Bail Application is disposed of accordingly.
14. It is clarified that the Trial Court shall decide the case on its merits, uninfluenced by the prima facie observations made in this Order.
[MADHAV J. JAMDAR, J.] Arjun Page No. 8 ::: Uploaded on - 12/08/2024 ::: Downloaded on - 13/08/2024 11:59:13 :::