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[Cites 6, Cited by 0]

Bombay High Court

Suraj Deepak Jadhav vs State Of Maharashtra on 2 April, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:15649



                    PMB                                            904.BA.1027-24.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                              BAIL APPLICATION NO.1027 OF 2024

                    SURAJ DEEPAK JADHAV                      ..APPLICANT
                          VS.
                    THE STATE OF MAHARASHTRA                 ..RESPONDENT
                                              ------------
                    Adv. Ganesh Gole a/w Adv. Ateet Shirodkar i/b. Adv. Bhavin
                    Jain for the applicant.
                    Mr. B. B. Kulkarni, APP for the State.
                    Adv. Vishal Hegde a/w Adv. R. P. Shirole a/w Adv. Pranita
                    Dhumale for the intervener.
                    PC - Suresh Raghunath Bodake, Neral Police Station,
                    District Raigad.
                                              ------------
                                           CORAM : M. S. KARNIK, J.

                                           DATE     : APRIL 2, 2024
                    P.C. :

                    1.     Heard learned counsel for the applicant and learned

                    APP for the State.

                    2.     This is an application for bail in respect of the offence

                    punishable under Sections 302, 396, 120-B and 201 of the

                    Indian Penal Code (hereafter 'IPC' for short) registered on

                    04.12.2022 vide C.R. No.359 of 2022 with Neral Police

                    Station, Raigad.

                    3.     There are in all six accused. The applicant is the

                    accused No.5. The applicant was arrested on 09.12.2022.

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 PMB                                                 904.BA.1027-24.doc


By an order dated 28.02.2024 one of the co-accused -

Janardan Vitthal Karale was enlarged on bail. The relevant

portion of the order reads thus :-

      "2.   This is an application for bail in respect of the offence
      punishable under Sections 302, 396, 120-B of the Indian Penal
      Code (hereafter 'IPC' for short) registered on 04.12.2022 vide
      C.R. No.359 of 2022 with Neral Police Station.
      3.    The applicant is the accused No.1. The applicant was
      arrested on 07.12.2022. The co-accused - Roshan Laxman
      Dhule was enlarged on bail by this Court by an order dated
      22.02.2024 in Bail Application No.1657 of 2023. The relevant
      portion of the order dated 22.02.2024 reads thus :-
         "2.This is an application for bail in respect of the offence
         punishable under sections 302 read with 34 of the Indian
         Penal Code, 1860 registered vide First Information Report
         (FIR) No.I-359/2022 on 04/12/2022 with Neral Police
         Station, District- Raigad.
         3. The applicant is the accused no.2.        The date of the
         incident is 03/12/2022. The FIR was registered on
         04/12/2022. The applicant was arrested on 07/12/2022. The
         allegation against the accused who are 6 in number by the
         complainant is that his brother-in-law deceased Harisinh
         Rajput was riding his motorcycle from Neral to go to his shop
         at Kashele. On 03/12/2022 at 7.15 p.m. while Harisinh
         Rajput was going to Neral on his motorcycle, some unknown
         persons murdered Harisinh by attacking him with a sharp
         edged weapon. The deceased was the owner of the jewellery
         shop. The gold chain of the deceased was robbed. The chain
         was recovered from the accused no. 1. There is no recovery
         from the present applicant. Learned APP submitted that
         tower location indicates that the applicant was present at the
         spot. It is further submitted that one day prior to the
         incident, the applicant was seen in the company of the
         accused no.5 consuming liquor. It is further submitted that
         call record shows that the applicant was in constant touch
         with the other accused which indicates his complicity with the
         offence in question.
         4. The prosecution case is based on the circumstantial
         evidence. There is no recovery from the applicant of the
         stolen goods or weapon. The weapon used was recovered
         from some other accused. There are no criminal antecedents
         reported against the present application. The applicant, in

                                                                         2/6
 PMB                                                 904.BA.1027-24.doc

         my opinion, can be enlarged on bail, considering that the
         applicant is in custody for more than 1 year and 2 months,
         since the date of his arrest on 07/12/2022. The trial is not
         likely to conclude any time soon. The investigation is
         complete. The charge-sheet has been filed. Learned counsel
         for the applicant on instructions submitted that the applicant
         will not reside in the Raigad district and he will stay in
         Murbad. I am inclined to enlarge the applicant bail."
      4.     The prosecution case is based on circumstantial evidence.
      It is submitted by learned APP that the applicant is a master
      mind. It is submitted that the applicant who is the accused No.1
      was a friend of the father of the deceased who was well aware of
      the jewellery which was displayed in the shop by the father of
      the deceased. It is submitted that the applicant passed on the
      information about the movements of the deceased who was to
      carry jewellery to the other accused."


4.    The application is opposed by learned APP and learned

counsel appearing for the complainant. While opposing the

application it is submitted that there were telephonic

conversations between the main accused - Chhaganram

Bhimramji Patel and the other co-accused - Janardan

Vitthal Karale (enlarged on bail) about hatching of the plan

to kill the deceased and rob the gold ornaments that he was

to carry. It is submitted by learned counsel for the

complainant that the applicant is a contract killer. My

attention is then invited to his memorandum statement

under Section 27 of the Indian Evidence Act to submit that

the applicant has confessed that he along with co-accused -

Chhaganram Bhimramji Patel killed the deceased. It is

                                                                         3/6
 PMB                                                   904.BA.1027-24.doc


submitted     that    the      bail     application     preferred          by

Chhaganram       Bhimramji        Patel    was   permitted          to     be

withdrawn by an order passed by this Court on 18.03.2024.

It is therefore submitted that as the role of the co-accused

Chhaganram Bhimramji Patel and the present applicant is

similar, the bail should not be granted. Learned counsel also

relied upon the CDR of the applicant to submit that the

applicant was present near the spot of the incident. It is

submitted that the applicant is a resident of Virar and there

was no occasion for the applicant to travel at the place of

the incident which clearly is a factor against the applicant.

5.    The   case     against      the     applicant    is     based        on

circumstantial evidence. Even according to the prosecution

the applicant is not the main assailant. There is no recovery

from the present applicant. The applicant was arrested on

09.12.2022.

6.    Learned counsel for the complainant vehemently

submitted that the applicant is a contract killer. However,

prima   facie,   there      are   no      materials   on      record       to

demonstrate that the applicant is a contract killer. There are


                                                                           4/6
 PMB                                            904.BA.1027-24.doc


no criminal antecedents to the discredit of the applicant.

However, these are the matters which will be dealt with at

the time of trial. I am not expressing any opinion. The

charge is not framed. The trial is not likely to concluce soon.

There are no criminal antecedents reported against the

applicant. I am therefore inclined to enlarge the applicant

on bail by imposing stringent conditions. The investigation

is complete and the charge-sheet has been filed. Hence, the

following order :-

                             ORDER

(a) The application is allowed;

(b) The applicant-Suraj Deepak Jadhav in connection with C.R. No.359 of 2022 registered with Neral Police Station, District Raigad shall be released on bail on his furnishing P.R. Bond of Rs.25,000/- with one or more sureties in the like amount;

(c) The applicant shall report to the Investigating Officer of Neral Police Station, District Raigad once in a month every first Monday of the month between 11.00 a.m. and 1.00 p.m.;

(d) The applicant shall not directly or indirectly make any inducement, threat or promise to any person 5/6 PMB 904.BA.1027-24.doc acquainted with the facts of the case so as to dissuade him from disclosing the facts to Court or any Police Officer. The applicant shall not tamper with evidence;

(e) On being released on bail, the applicant shall furnish his contact number and residential address to the Investigating Officer and shall keep him updated, in case there is any change;

(f) Except for attending the trial and for the purpose of reporting to the Investigating Ofcer, the applicant shall not enter the Mumbai/Mumbai Suburban District and Raigad District after being released on bail, till the trial concludes;

(g) The applicant shall attend the trial regularly. The applicant shall co-operate with the trial Court and shall not seek unnecessary adjournments.

7. The application is disposed of.

(M. S. KARNIK, J.) 6/6