Rohidas S/O Ramdas Rathod vs The State Of Maharashtra
2021 Latest Caselaw 2938 Bom

                                    -1-
                                                       8APPLN2498.2020.odt


             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                  CRIMINAL APPLICATION NO. 2498 OF 2020
                                   IN
                  CRIMINAL APPLICATION NO. 6172 OF 2014
                                  WITH
                  CRIMINAL APPLICATION NO. 3088 OF 2015

 Rohidas S/o. Ramdas Rathod                                    ... Applicant

              Versus

 The State of Maharashtra                                  .... Respondents

                                  .........

Shri. D. K. Dagadkhair, Advocate for the applicant Shri. S. G. Sangle, APP for respondent/State Shri. B. N. Palve, Advocate for respondent No. 2 in Cri. Appeal No.

........

WITH CRIMINAL APPLICATION NO. 1143 OF 2020 IN CRIMINAL APPEAL NO. 67 OF 2018

Rohidas S/o. Ramdas Rathod ... Applicant

Versus

The State of Maharashtra .... Respondents

.........

Shri. D. K. Dagadkhair, Advocate for the applicant Shri. S. G. Sangle, APP for respondent/State Shri. B. N. Palve, Advocate for respondent No. 2 in Cri. Appeal No.

........

CORAM : RAVINDRA V. GHUGE AND B. U. DEBADWAR, JJ

8APPLN2498.2020.odt

DATE : 15.2.2021

PER COURT :-

1. By this application, the applicant (original accused no.2)

in Sessions Case No. 361 of 2014, leading to his conviction by

Judgment dated 17.01.2018, prays for withdrawal of the amount of

Rs. 50,000/- that he had deposited before the trial Court while

securing bail from this court as an under-trial.

2. Contention of the learned Advocate for the applicant is

that, now that he has been convicted by the trial Court, the amount

of Rs. 50,000/- be returned to the applicant without conditions. He

is presently serving out his sentence and his appeal, challenging his

conviction, bearing No. 67 of 2018 has been admitted by this Court.

3. Criminal Application No. 292 of 2018 filed by all the

accused, was partly allowed by order dated 30.06.2018, vide which,

accused no. 1 - Somnath Rohidas Rathod and accused no. 3 -

Tulsabai Rohidas Rathod were released on bail and substantive part

of the sentence to their extent was suspended till the disposal of the

appeal. The application of the present applicant - Rohidas Ramdas

Rathod has been rejected.

8APPLN2498.2020.odt

4. The learned Prosecutor has pointed out to us that the

first order granting bail to applicant Rohidas by the learned Single

Judge of this Court was passed on 27.11.2014 in Criminal

Application No. 6172 of 2014. Vide the said order, the learned Judge

took into account that the victim had suffered a fracture and bleeding

injuries on his face and other parts of the body and in the said attack,

he had permanently lost his left eye. A petty quarrel had taken place

between the victim and the accused resulting in the victim losing one

eye and by providence, his vision in the second eye was saved. This

court therefore concluded that "in view of the facts of the present

case, to take care of the interest of the injured, this Court holds that

the applicant needs to deposit Rs. 1.00 lakh in the crime for getting

the bail. That amount can be given to the injured by way of

compensation, if the applicant is convicted in the offence by the

concerned Court. In addition to that, he can give bail bond to some

extent."

5. The learned Prosecutor then points out that, Rohidas

moved a Criminal Application No. 3088 of 2015 before a Coordinate

Bench of this Court and vide order dated 22.06.2015, appreciating

the difficulty of Rohidas in depositing Rs. 1.00 lakh, this Court

reduced the amount to Rs. 50,000/- keeping in view the judgment of

8APPLN2498.2020.odt

the Hon'ble Apex Court in Sandeep Jain Vs. National Capital Territory

of Delhi, (2000) 2 SCC 66. The direction of this court of granting the

amount of compensation to the victim if the accused are convicted,

has not been altered by the subsequent order.

6. As such, we are of the view that, this amount cannot be

returned to the applicant. It ought to have been granted to the

victim at the time of delivering the judgment convicting these

accused persons, by the trial Court. It appears that the trial Court

lost sight of the directions of this Court set out in paragraph no. 4 of

its order dated 27.11.2014.

7. In view of the above, this application is rejected.

8. As such, the victim - Lahu Uttam Chavan, to whom the

said amount was supposed to be granted and which was lost sight of

by the trial Court, would be at liberty to withdraw the said amount

from this Court by tendering an affidavit/undertaking that in the

event the accused are acquitted in the appeal before this court, he

would redeposit the said amount in this court within ten (10) weeks

from the date of such judgment.

8APPLN2498.2020.odt

9. The learned Advocate appearing on behalf of the victim,

respondent no. 2 in the appeal, Ankush s/o Uttam Chauhan, submits

that respondent no. 2 would file an affidavit / undertaking as

directed by this Court and withdraw the said amount from this Court

by following the due procedure as is laid down in law.

       ( B. U. DEBADWAR )                    ( RAVINDRA V. GHUGE )
             JUDGE                                  JUDGE




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