Asifali Abdylkayum Ansariq vs State Of Gujarat
2023 Latest Caselaw 8155 Guj

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R/CR.MA/19274/2023                                   CAV JUDGMENT DATED: 08/11/2023

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     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
        R/CRIMINAL MISC.APPLICATION NO.19274 of 2023
           (FOR REGULAR BAIL - AFTER CHARGESHEET)

FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE DIVYESH A. JOSHI                         :        Sd/-
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1 Whether Reporters of Local Papers may be NO allowed to see the judgment ?

2    To be referred to the Reporter or not ?                               NO

3    Whether their Lordships wish to see the
     fair copy of the judgment ?                                           NO

4    Whether this case involves a substantial

question of law as to the interpretation of the Constitution of India or any NO order made thereunder ?

======================================================= ASIFALI ABDYLKAYUM ANSARIQ Versus STATE OF GUJARAT ======================================================= Appearance:

MR IH SYED, Sr. Adv. with MR AFTABHUSEN ANSARI(5320)

MR KUMAR TRIVEDI for Victim;

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CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

Date : 08/11/2023 CAV JUDGMENT

1. The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R.

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No.11205035230524/2023 registered with the Nakhatrana Police Station for the offence punishable under Sections 306, 389, 201, 120(B) and 34 of the Indian Penal Code.

2. Heard learned Senior Counsel, Mr. I.H. Syed assisted by learned advocate, Mr. Aftabhusen Ansari for the applicant, learned APP Mr. Soaham Joshi for the respondent - State and learned advocate, Mr. Kumar Trivedi for the victim.

3. Learned Senior Counsel, Mr. Syed submitted that the FIR has been filed against total 9 accused persons, wherein the name of the present applicant is not reflected. It is submitted that the aforesaid FIR has been lodged on 05.06.2023 and the present applicant - accused has been arrested on 28.07.2023 and since then, he is in judicial custody and now the investigation is completed and the present application is preferred after submission of the chargesheet. It is submitted that during the course of investigation, the name of the present applicant - accused has been revealed as co-conspirator. Learned Senior Counsel submitted that as per the case of the prosecution, one lady accused, Manisha Goswami was in jail in connection with other offence and along with her in the said cell, one lady accused viz., Reshma was also there and as per the case of the prosecution, the said Manisha Goswami has hatched conspiracy to extort money from the deceased and as a part of that large conspiracy, the said

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Manisha Goswami had told the said Reshma (the accused in the same cell) to ask her paramour viz., Nainaram to bring one sim-card in his name inside the cell so that she can contact through mobile and, therefore, the said accused, Reshma convinced his paramour to procure one sim-card for her and in turn, the said Nainaram has purchased one sim-card in his name but for the purpose of sending the said sim-card in the prison, at the instance of said Manisha Goswami, the said Reshma had requested the said Nainaram to approach the present applicant - accused, who is an advocate and frequently used to meet said Manisha Goswami in the jail. It is also submitted that as per the case of the prosecution, the said sim-card has been handed over by the present applicant - accused to the said Manisha Goswami and with the help of said sim-card, the said Manisha Goswami had made phone-call to the deceased. It is submitted that therefore the statement of said Nainaram is recorded before the concerned Police Officer under Section 161 of the Criminal Procedure Code, 1973 as well as under Section 164 of the Criminal Procedure Code, 1973 before the concerned Magistrate and sum and substance of the said statement is that at the instance of said Reshma, the said Nainaram has purchased the sim- card from the office of BSNL by giving his documents and handed over to the present applicant

- accused and in turn, the present applicant -

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accused had provided the said sim-card in the cell by handing over it to said Manisha Goswami at the time of visit. It is submitted that except aforesaid role, there is no role attributed to the present applicant - accused. Learned Senior Counsel has read the affidavit filed by the IO before the learned Court below and submitted that as per the case of the prosecution, a big conspiracy has been hatched by the accused persons and as a part of the said conspiracy, they have acted in a particular direction. Learned Senior Counsel submitted that as per the affidavit of the IO, as per the plan designed by the said Manisha Goswami along with the accused, Viveksinh Jadeja (advocate), Akash Makwana (advocate), Divya Chauhan and Kamal Jethva (advocate) had remained constant in touch with each other and those accused have been enlarged on bail by the concerned trial court. It is submitted that the role attributed to the said accused, Viveksinh Jadeja is graver than the present applicant - accused and as per the case of the prosecution, he was involved in the commission of crime from the very beginning when the said so-called conspiracy was hatched by other accused persons, therefore considering the principle of law of parity as well as the role attributed to the present applicant - accused at the time of commission of crime, at the most, it can be said that he has provided sim-card illegally inside the jail to the main accused. It

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is, therefore, urged that the present application may be allowed and the applicant may be enlarged on regular bail by imposing suitable conditions.

4. On the other hand, learned APP Mr. Joshi appearing for the respondent - State of Gujarat has opposed the present application for the grant of bail. It is submitted that in fact, the present applicant - accused is the main accused involved in the commission of crime from the very inception and he has hatched criminal conspiracy for the purpose of monetary benefits to extort money from the deceased and as a plan of said conspiracy, he has acted upon and the said fact is also clearly found out from the statements of the witnesses. Learned APP has further submitted that it is also reflected from the police papers that during the period between 16.03.2022 to 14.07.2023, the present applicant paid visit of jail for 44 times with sole intention to meet and discuss with the main accused, Manisha Goswami. It is submitted that the deceased is a big businessman and he was intentionally targeted by the accused persons with a sole intention to defame him and earned huge chunk of amount by using such pressurize tactics upon the deceased due to pressure created by the accused persons, he has committed suicide. It is submitted that during the course of investigation, WhatsApp chats are recovered by the IO and the sim-card was also found from the custody of the applicant. It is, therefore, urged that

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considering the role attributed to the present application accused at the time of commission of crime, he may not enlarged on bail.

5. Learned advocate, Mr. Trivedi appearing for the victim has submitted that the present applicant - accused is the main accused and the role of the present applicant is clearly spelt-out from the investigation papers as the complaint has been registered against total 9 accused persons, wherein the present applicant is not named but subsequently during the course of investigation, specific role and involvement of the present applicant is found out. Learned advocate submitted that it is true that one advocate, Mr. Viveksinh Jadeja is already enlarged by the concerned Sessions Court considering the role attributed to him at the preliminary stage but then after, during the course of investigation, it is found out that the said accused is also involved in the commission of crime as well as members of the gang, who have conspired to extort money from the deceased and as soon as the said fact is revealed, immediately they have preferred an application for cancellation of bail before this Court, which is pending for adjudication. Learned advocate submitted that the present applicant had frequently visited the jail for approximately 44 times and met other accused persons. It is submitted that the applicant - accused is an advocate and he has used his legal brain

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skillfully by hatching big criminal conspiracy along with other co-accused persons and executed it and as a part of large conspiracy, he has procured sim-card in the name of Nainaram and provided it to the main accused, Manisha Goswami in jail illegal. Therefore considering the role attributed to the present applicant - accused at the time of commission of crime, bail application may not be entertained.

6. I have heard the learned advocates appearing on behalf of the respective parties and perused the papers of the investigation and considered the allegations levelled against the applicant and the role played by the applicant. It is found out from the papers of the chargesheet that the applicant - accused is an advocate by profession and so far as the role attributed to him is concerned, it is evident that he has received sim-card, which was procured from one Nainaram and supplied it in the jail to the main accused, Manisha Goswami and while doing so, the present applicant - accused has surreptitiously taken the sim-card with him at the time of paying visit to the main accused, Manisha Goswami and then, illegally handed over it to her. It is also alleged against the applicant - accused that the present applicant - accused is one of the conspirators and since beginning, he is involved in the commission of crime and he had paid 44 times jail visits to meet the main accused, Manisha Goswami under the guise of

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profession of advocacy, with an intention to show that he is going inside the jail to take certain instructions about the on going trial against the main accused, Manisha Goswami. Further, except the above role of supplying the sim-card to the accused, Manisha Goswami, there is no other role attributed to him. Over and above that, the accused, Viveksinh Jadeja, who is attributed graver role than the present applicant - accused, has been enlarged on bail by the concerned Sessions Court. Thus considering the above facts of the case and on the ground of parity, I am of the opinion that the present application deserves to be allowed.

7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012] 1 SCC 40 as well as in case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. reported in (2022) 10 SCC 51.

8. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail.

9. Hence, the present application is allowed. The applicant is ordered to be released on regular

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bail in connection with the FIR being C.R. No.11205035230524/2023 registered with the Nakhatrana Police Station on executing a personal bond of Rs.15,000/- (Rupees Fifteen Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;

[a] not take undue advantage of liberty or misuse liberty;

       [b]     not act in a manner injuries to the interest
               of the         prosecution;
       [c]     surrender        passport,            if    any,        to    the       lower
               court within a week;
       [d]     not leave the State of Gujarat without prior

permission of the Sessions Judge concerned; [e] mark presence before the concerned Police Station on alternate Monday of every English calendar month for a period of six months between 11:00 a.m. and 2:00 p.m.; [f] furnish the present address of residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of this Court;

10. The authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the concerned Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter.

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Bail bond to be executed before the lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.

11. At the trial, the trial Court shall not be influenced by the observations of preliminary nature qua the evidence at this stage made by this Court while enlarging the applicant on bail.

12. The present application stands allowed accordingly. Direct service is permitted.

Sd/-

(DIVYESH A. JOSHI, J.) Gautam