Bombay High Court
Subhash Shyamrao Koli vs Mayur Sarangdhar Patil And Others on 11 October, 2022
Bench: S. G. Mehare
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1487 OF 2022
WITH APPLN/3451/2022 IN BA/1487/2022
1. Mayur Sarangdhar Patil
2. Mahesh Sarangdhar Patil ...Applicants
Versus
The State of Maharashtra ...Respondent
...
Advocate for Applicants : Mr. Pawar Hemantkumar F.
APP for Respondent/State : Mr. S.B. Narwade
Advocate for Assist to P.P. : Mr. Anand Kulkarni h/f Mr. G.A. Kulkarni
...
CORAM : S.G. MEHARE, J.
DATED : 11th OCTOBER, 2022
PER COURT:-
1. Heard learned counsel for the applicants, learned APP for
the State and learned counsel Shri Kulkarni for the complainant.
2. The facts of the case in brief are that the applicants were
unsuccessful in getting anticipatory bail till the Hon'ble Supreme
Court. Thereafter, they were arrested and granted bail by the learned
Additional Sessions Judge at Bhusawal by its order dated 29.10.2021
passed in Criminal Bail Application No.664 of 2021. However, the
State of Maharashtra had approached this Court for cancellation of
the bail granted to them. After hearing both the parties, this Court by
its order dated 06.06.2022, in Application for Cancellation of Bail
No.217 of 2021 allowed the applications and set aside the order of
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the learned Additional Sessions Judge granting bail by order dated
06.10.2021 and 29.10.2021 in Criminal Bail Application Nos.605 of
2021 and 664 of 2021. In the said order in clause (iii) of the
operative part, the Court directed the applicants to surrender before
the learned Additional Sessions Judge, Bhusawal on 09.06.2022
before 05.00 pm. Learned counsel for the applicants requested the
Court to stay the order cancelling the bail for four weeks. The Court
was pleased to extend the time to surrender till 30.08.2022.
3. The applicants approached the Hon'ble Supreme Court
against the above order cancelling the bail granted to them vide
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7781/2022
(Arising out of impugned final judgment and order dated 06.06.2022
in ACB No.222/2021 passed by the High Court of Judicature at
Bombay at Aurangabad). The Hon'ble Supreme Court in paragraph
no.2 has observed thus :
"However, it does appear appropriate and hence is observed
that the impugned order cancelling bail earlier granted to the
petitioner and dismissal of this petition shall not be of
impediment in the petitioner applying for regular bail after
surrendering."
4. After the order passed by the Hon'ble Supreme Court
(cited supra), instead of surrendering before the learned Additional
Sessions Judge at Bhusawal as directed by this Court, the applicants
surrendered before this Court and obtained the order dated
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13.09.2022, whereby the applicants were released on provisional bail
for a period of next one week on executing the P.R. Bonds.
5. Learned APP and learned counsel appearing for the
complainant have vehemently argued that the applicants have
misinterpreted the order of the Hon'ble Supreme Court and instead of
surrendering before the learned Additional Sessions Judge as per the
direction of this Court, they have directly surrendered before this
Court. This is disobedience of the order of this Court.
6. Learned counsel for the applicants would submit that the
Hon'ble Supreme Court did not direct specifically before which Court
the applicants should surrender. Relying on the case of Sundeep
Kumar Bafna Vs. State of Maharashtra and Anr in Criminal Appeal
No.689 of 2014 (Arising out of SLP (Crl.) No.1348 of 2014), he
would argue that the Sessions Court and the High Court have the
concurrent powers under Section 439 of the Code of Criminal
Procedure. Therefore, bail application can be entertained by this
Court.
7. The question before this Court is not, whether or not the
application under Section 439 of the Code of Criminal Procedure
should be entertained by this Court. The parties are bound by the
orders of the Court unless set aside by the Higher Court or modified
by the same Court. The applicants have no arguments that they have
also assailed the directions of this Court about surrendering before
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the learned Additional Sessions Judge. The Hon'ble Supreme Court
did not disturb the order of this Court dated 06.06.2022. The right to
file a fresh bail application has also not been disturbed. The right to
file an application for fresh bail application in the above
circumstances has been protected by the law itself.
8. Considering the order passed by this Court and Hon'ble
Supreme Court (cited supra), this Court was of the view that the
order of the Hon'ble Supreme Court and High Court shall be read
together. The facts must have been before the Hon'ble Supreme Court
about the directions issued by this Court. Therefore, the order of the
Hon'ble Supreme Court may be interpreted that opportunity granting
the applicants to surrender was in pursuance of the order of this
Court. The Court had expressed the opinion before recess that in
view of both the orders of the Hon'ble Supreme Court and High
Court, the applicants were to surrender before the learned Additional
Sessions Judge, Bhusawal.
9. Learned counsel appearing for the applicants sought time
to seek the instructions from the applicants. After recess, he made a
statement that the applicants are ready to surrender before the
learned Additional Sessions Judge at Bhusawal; however, protection
may be granted to the applicants till surrendering before the
Additional Sessions Judge at Bhusawal. His request may be accepted
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in view of the provisional bail granted to the applicants by this Court.
Hence, the following order :
ORDER
I) The application stands disposed of as the applicants expressed
willingness to appear before the learned Additional Sessions Judge at
Bhusawal.
II) The applicants may surrender before the learned Additional
Sessions Judge at Bhusawal on or before 14.10.2022 at 10.30 am.
Till then, the provisional bail granted to the applicants by this Court
by order dated 13.09.2022 would continue.
III) After surrender of the applicants, the learned Additional
Sessions Judge at Bhusawal shall proceed with the matter according
to the law.
IV) After surrender, if the applicants file bail applications under
Section 439 of the Criminal Procedure Code within reasonable time,
the learned Additional Sessions Judge, may endeavour to disposed of
the bail applications before the Diwali Vacation begins, subject to the
fullest cooperation of all parties concern by all means.
V) Criminal Application No.3451 of 2022 is allowed.
(S.G. MEHARE, J.)
Mujaheed//
