Yash @ Gotya Pandurang Mane vs The State Of Maharshtra And Anr
2021 Latest Caselaw 6012 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL APPEAL NO. 512 OF 2020

Yash @ Gotya Pandurang Mane
Aged 22 years, resident of Matkar Colony,
Zopadpatti, Satara.
At Present in Satara Jail. Dist. Satara.                 ...APPELLANT
                                                         (ORI. ACCUSED)
         Versus

1.       State of Maharashtra
         At the instance of Shahupuri
         Police Stationi, Satara.

2.       Amol Shrirang Bansode,
         Aged 47 years
         Boudh Vast, Karanje Peth,
         Satara, Dist. Satara.                           ...RESPONDENTS
                                    ...
Mr. Umesh Mankapure i/b. Mr. Vaibhav R. Gaikwad for Appellant.
Smt. A.S. Pai, APP for State.
Ms. Janhavi S. Karnik, appointed advocate for Respondent No. 2.
                                    ...

                                        CORAM : S. S. SHINDE &
                                                 MANISH PITALE, JJ.

RESERVED ON: 17th MARCH 2021 PRONOUNCED ON: 5th APRIL 2021.

JUDGMENT [PER S.S. SHINDE, J.]:

. This appeal is filed under Section 14 (2) of the Scheduled

Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(hereinafter referred to as "Special Act") seeking quashing and setting aside

the order dated 30.05.2020 passed by the learned Special Court, Satara,

below Exhibit-8 and 146 in Special Case No. 39 of 2019.

Bhagyawant Punde





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2. It is the case of the appellant that C.R. No. 157 of 2019

registered with Shahupuri Police Station, Satara, for offences punishable

under Section 302, 504, 506 read with 34 of IPC and Section 3(2)(v), 3(2)

(va) of the Special Act. The appellant was arrested on 15.05.2019.

Thereafter, the police completed the investigation and filed the chargesheet

and the case is numbered as Special Case No. 39 of 2019 before the learned

Special Court, Satara. The appellant had filed an application for bail below

Exhibit-8. The learned Special Court, Satara, vide order dated 30.05.2020

rejected the bail application of the appellant.

3. Learned counsel appearing for the appellant submits that the

FIR has been lodged with malafide intention by the complainant and same is

false and concocted. The offence under Section 3(1) is not made out in the

FIR, as allegation in the FIR does not fulfill the ingredients of the said

provision, and there is no name of the appellant in the FIR. It is submitted

that the when the identification parade was conducted, the appellant was

not identified by the eye witness.

4. It is further submitted that there is no evidence against the

appellant. The appellant was arrested on 15.05.2019, and he is in jail for

more than one year and as such further custody of the appellant is not

warranted. It is submitted that the appellant is permanent resident of the

Bhagyawant Punde

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address mentioned in the cause title and hence, there will be no question of

flee away from the jurisdiction of the Court.

5. In addition to aforesaid grounds, learned counsel appearing for

the appellant relied upon the High Power Committee decision to consider

the cases of under trial/convicts for releasing them on temporary bail, in

view of Covid-19 pandemic situation.

6. We have given careful consideration to the rival submission.

With the able assistance of learned counsel appearing for the appellant and

learned APP appearing for Respondent-State, we have perused the grounds

taken in the appeal memo, so also annexures thereto and the chargesheet.

7. Upon careful perusal of the accompaniments of the chargesheet

it is noticed that there are eye witnesses to the incident. One witness namely

Sumeet Bansode in his supplementary statement stated that at the time of

alleged incident the appellant was holding iron rod in his hand, and by said

iron rod, he assaulted Vilas Bansode (deceased). Even other witnesses have

stated that the appellant herein was holding iron rod in his hand. It appears

that the present appellant with other accused has committed brutal murder.

The victim was from the Scheduled Caste community, therefore, provisions

of the Special Act are also attracted in the present case.

Bhagyawant Punde





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8. We are of the prima facie opinion that the prosecution agency

has collected sufficient evidence against the appellant. It appears that the

appellant did file the application below Exhibit-1 in Criminal Misc.

Application No. 377 of 2019, which was rejected on 09.08.2019. In the said

order the Trial Court observed that on careful reading of the statement of

first informant and eye witnesses recorded by the police under Section 161

of the Code of Criminal Procedure, it appears that, the witnesses specifically

stated that, they have seen the incident of assault. Accused No. 1 assaulted

by means of wooden stick and caused injuries on the head and accused No.

2 assaulted the deceased by means of iron rod and caused head injury. Eye

witnesses have identified the accused. It is also observed that the eye

witnesses also identified by the accused before making the statement before

the police, therefore, no question of test identification parade would arise.

The police arrested the accused No. 1 and recorded his memorandum under

Section 27 of the Indian Evidence Act and weapons were discovered at the

instance of accused No. 1 wherein the accused No. 1 has stated that, he

along with his friend committed murder by means of iron rod and wooden

stick. The said statement of accused No. 1 is not admissible in the evidence.

9. Therefore, in our opinion, no case is made out for allowing the

present appeal. Hence, the appeal stands dismissed.

Bhagyawant Punde





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10. The concerned Trial Court is directed to expedite the trial and

complete the same as expeditiously as possible, however, within eight

months from receipt of copy of this judgment/order.

11. The observations made hereinabove are prima facie in nature

and confined to the adjudication of the present appeal only. The Trial Court

shall not get influenced by the said observations during the course of trial.

      ( MANISH PITALE, J.)                                   (S. S. SHINDE, J.)




Bhagyawant Punde