Jakir Ahmad Jako Nisar Ahmad vs The State Of Maharashtra Thr. Pso Ps ...
2025 Latest Caselaw 249 Bom

Bombay High Court

Jakir Ahmad Jako Nisar Ahmad vs The State Of Maharashtra Thr. Pso Ps ... on 8 May, 2025

2025:BHC-NAG:5117


                                                                    15.apeal.661.2024.judgment.odt
                                                     (1)

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH : NAGPUR

                                 CRIMINAL APPEAL NO.661 OF 2024

                          Jakir Ahmad @ Jako Nisar Ahmad,
                          Age : 24 Years, Occupation: Labour,
                          R/o. Muglaipura, Paratwada,
                          Taluka Achalpur, District Amravati.          ..... APPELLANT

                                               // VERSUS //

                    1.   The State of Maharashtra,
                         Through Police Station Officer,
                         Police Station Chikhaldara,

                    2.   Gondu Ramsu Maraskolhe,
                         R/o., Kotmi, Gangarkheda,
                         Taluka Chikhaldara,
                         District Amravati.                          .... RESPONDENTS

                    ----------------------------------------
                        Mr. Mohd Amin Mohd Salim, Counsel for the appellant.
                        Mr. Anant Ghogare, APP for the respondent No.1 /State.
                    ----------------------------------------

                                            CORAM : URMILA JOSHI-PHALKE,                       J.

DATED : 08.05.2025

OPERATIVE ORDER

(i) The appeal is allowed.

(ii) The impugned order of rejection of bail dated 16.07.2024 is hereby quashed and set aside.

(iii) The appellant Jakir Ahmad @ Jako Nisar Ahmad shall be released on bail in crime No.192/2022 registered with Police Station Chikhaldara District Amravati, for the offence punishable under Sections 302, 201, 376-D, 120-B read with Section 34 of the Indian Penal

15.apeal.661.2024.judgment.odt

Code and under Sections 3(2)(v), 3(1)(w)(i)(ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, on executing PR bond in the sum of Rs.50,000/- with one solvent surety in the like amount.

(iv) The appellant shall not induce, threat or promise any witnesses who are acquainted with the facts of the case.

(v) The appellant shall attend the proceeding before the Special Court without seeking any exemption unless there are exceptional circumstances.

(vi) The appellant shall attend the concerned Police Station on twice in a month on 1st and 15th day of every month and the Police Station Officer shall record his presence.

(vii) The appellant shall furnish his residential address and cell phone number to the Investigating Officer including the names of his two relatives and their cell phone numbers.

The appeal is disposed of.

(URMILA JOSHI-PHALKE, J.)

Sarkate.

Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 10/05/2025 15:47:47