PRASSANNA VENKARDARI AGRAHAR Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 15th June, 2016 passed by the High Court of Judicature at Bombay in Anticipatory Bail Application No. 841 of 2016, whereby the High Court rejected the application filed by the appellant for grant of anticipatory bail. The appellant is a doctor by profession and specialized in neuro surgery. He was practicing at Ahmed Nagar but shifted to Solapur in the year 2012 and is practicing as Neuro Surgeon in Solapur. He married to Ms. Rashmi, who was also a doctor. It is the case of the appellant that his wife was suffering from chronic diabetes and was under treatment. She died on 9th July, 2015 at about 1.00 a.m. The appellant informed this fact to her parents who had come to Solapur on the next day and after due consideration and affirmation that the death of Rashmi was natural due to heart failure, they all decided to cremate her. After a passage of about one month, an anonymous letter addressed to the Commissioner of Police, Solapur stating that the appellant had extra-marital affairs with one Megh Roy Chodhuri and in order to obtain benefit of insurance policy which was in the name of the deceased Rashmi, the appellant committed her murder. It is further contended that on the basis of the said letter an inquiry had been initiated and the appellant had been summoned for inquiry. The police has been repeatedly visiting his house for interrogation and he is having apprehension that the police will register offence against him and he would be arrested. Therefore, he filed Criminal Bail Application 472/16 before the Principal District and Sessions Judge, Solapur. The District & Sessions Judge by order dated 3.5.2016 rejected the application.

(3.) The appellant moved the High Court by filing an application for grant of anticipatory bail in Criminal Application No.841 of 2016. The High Court dismissed the application by order dated 15.6.2016.