STATE OF MAHARASHTRA Vs. SUMIT RAJKUMAR THAKUR

JUDGEMENT

(1.) Respondent-Sumit Thakur is facing twenty-two prosecutions/trials, one of which is in connection with Crime 451/2015 registered with Police Station Gittikhadan, Nagpur for the offences punishable under Sections 143, 147, 148, 149, 427, 323, 506-II, 504 and 279 read with Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 3 of the Maharashtra Control of Organised Crime Act, 1999 (MCOC Act).

(2.) Sumit Thakur approached this Court in Criminal Application (BA) 188/2017 seeking enlargement on bail, which application was allowed vide order dated 13-4- 2017. One of the conditions of bail was that Sumit Thakur shall not enter the city of Nagpur except on the dates fixed by the Court in the pending trial. Sumit Thakur committed breach of the condition of bail and entered the city limits of Nagpur on 10-8-2017 and 15-2- 2018. An offence punishable under Section 188 of the Indian Penal Code came to be registered against Sumit Thakur. The State prayed for cancellation of bail vide Criminal Application 8/2018 which was allowed vide order dated 07-3-2018. This Court observed thus :

(3.) Sumit Thakur approached this Court vide Criminal Application (BA) 394/2018 accepting the mistake committed in violating the bail conditions and profusely apologizing. Sumit Thakur unconditionally apologized and solemnly assured this Court that the mistake shall not be repeated. This Court, therefore, showed indulgence and released Sumit Thakur on bail reiterating that Sumit Thakur shall not enter the city of Nagpur except on the dates fixed by the Court in the pending trial.