VIPUL AMRUTLAL PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.39 of 2018 registered with Nani Daman police station which has resulted in Sessions Case No.16 of 2018. The applicant is the accused No.12. He was arrested on 20/1/2020 and since then he is in custody. The investigation in this case is over and the charge-sheet, as well as, the supplementary charge-sheets are filed in this case. The sessions case has already commenced and as of today, the third prosecution witness is being examined by the prosecution. As per the chart given by the prosecution, they intend to examine minimum 70 witnesses on different aspects. They are the eye witnesses, pancha witnesses, the witnesses from the families of the deceased, the police witnesses, the expert witnesses, the medical officers, the telephone service providers' officers and the investigating officers. In short, the trial is not likely to get over within a reasonable near future.

(2.) The prosecution case is reflected in the Affidavit in reply filed on behalf of the Respondent No.1 in this application. The case pertains to the murder of Ajay Patel and Dhirendra Patel. On 1/4/2018, Ajay and Dhirendra had gone to Vapi to attend a family function and then they had gone to Silvassa. They were returning home in the evening. At about 9:00p.m., they reached near Vishal Bar and Restaurant. They were accompanied by Chhotubhai Patel who was Ajay's relative. Chhotubhai and Dhirendra got down from their Innova car to purchase beer. Ajay was sitting in the Innova car. At that time, 5 to 6 unknown persons came in a Scorpio car, Swift Car and on one motorcycle. Suddenly, those persons opened fire at Ajay. Ajay got down from the car and ran inside Vishal bar. Seeing this, Dhirendra followed him to help him. The assailants chased both Ajay and Dhirendra. They were having firearms like rifle, country made pistol, revolver etc. The assailants indiscriminately fired at them. Ajay and Dhirendra were shot dead. After that, the assailants came out of Vishal Bar and left the place in their vehicles. Chhotubhai went inside Vishal bar and found both Ajay and Dhirendra lying in a pool of blood. In the meantime, the owner of Vishal bar had informed the police. They reached the spot and found the dead bodies. The bodies were lying in the inner room of Vishar bar. Thereafter, the F.I.R. was lodged on the basis of the statement given by Chhotubhai. The articles like live rounds, 2 live 12 bore rounds, 2 empty cartridges of 9mm, 3 empty cartridges of 12 bore, 7 empty cartridge of 7.65 KF, 1 fired bullet, 1 lead of bullet and 1 bullet filled with lead were found at the spot. The panchanama of scene of offence was drawn in the presence of two panchas and these articles were seized.

(3.) There were CCTV cameras installed at Vishal Bar and Restaurant. The footage of the recording was checked. The incident was captured in the CCTV footage which showed faces of the assailants. But the assailants were not known to anybody and hence, were not identified by anybody including the informant and the owner of the bar. The three assailants seen in the CCTV footage were later identified as Mohamad Hasan, Rashid Murtaza and Nur Mojjam. The two others could not be traced and identified.