Bhushan Gurunath Mankar vs The State Of Maharashtra
2017 Latest Caselaw 4398 Bom

                                                                                    7. cri apeal 539-17.doc


RMA      
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL APPEAL NO. 539 OF 2017


            Bhushan Gurunath Mankar                                         .. Appellant

                                 Versus
            The State of Maharashtra                                        .. Respondent

                                                   ...................
            Appearances
            Mr. R.D. Suryawanshi Advocate for the Appellant
            Mr. H.J. Dedhia      APP for the State
                                                   ...................



                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              SANDEEP K. SHINDE, JJ.
                              DATE        :   JULY 12, 2017.


            ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :

            1.           Heard both sides.




            2.           This   appeal is         directed       against      the     order       dated

            17.6.2017 passed by the Additional Sessions Judge-2, Thane

            in Anticipatory Bail Application No. 1555 of 2017 preferred by

            the appellant in C.R. No. I-232/2017 of Padgha Police Station.

            The said C.R. is under Sections 342, 353, 354, 504 and 506

            r/w 34 of IPC and under Sections 3 (1) (r) (s) and 3 (2) (va)


            jfoanz vkacsjdj                                                                      1 of 3




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                                                                  7. cri apeal 539-17.doc




r/w 6 of the Schedules Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989.                By the said order, the

application of the appellant for anticipatory bail came to be

rejected, hence, this appeal.




3.           It is noticed that as far as Sections 342 and 354 of IPC

are concerned, there are no allegations against the present

appellant. It is further seen that as far as Sections 504 and

506 r/w 34 of IPC are concerned, there are no specific

allegations against the appellant.                  As far as abusing the

complainant                in relation to her case is concerned, the

allegations are only in relation to co-accused Chitra Mate and

Chandrakant Mate.                     As far as the appellant is concerned,

there are no allegations that he gave any abuses to the

complainant in relation to her caste.                   In this view of the

matter, we are inclined to grant anticipatory bail to the

appellant, hence, the following order:-

                                         ORDER

i. The appeal is allowed.

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7. cri apeal 539-17.doc

ii. In the event of arrest, the appellant to be

released on bail in the sum of Rs. 30,000/-

[ Rs. Thirty Thousand ] with one or two sureties

to make up the said amount and P.R. Bond in

like amount.

iii. The appellant shall attend Padgha Police

Station everyday from 19.7.2017 to 27.7.2017

between 11.00 a.m. to 1.00 p.m. and

thereafter, as and when required by the

Investigating Agency.

[ SANDEEP K. SHINDE, J. ]                      [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                                       3 of 3