LAWS(BOM)-1997-2-176

AFRIUDDIN SADRUDDIN Vs. STATE OF MAHARASHTRA

Decided On February 14, 1997
Afriuddin Sadruddin Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The petitioner has been arrested on 1-7-1996 by Azad Nagar Police Station, Malegaon in connection with CR NO.146/96 registered at the said police station for offence under section 400, 401 and 120-B of the I.P.C. The petitioner had applied for grant of bail to the Sessions Court, Malegaon, but that application came to be rejected.

(2.) I have heard Mrs.Ansari for the petitioner and Mrs.Joshi APP for the Respondent-State. Copy of F.I.R. lodged at Azad Nagar Police Station would go to show that as many as 27 cases are stated to be registered for various offences against 7 persons and petitioner is one of them. Mrs.Ansari however, stated that out of these 27 cases, the present petitioner is concerned only with OR No. 126/96 and therein he is released on bail. He is not at all shown connected with remaining 27 cases. Offence under section 400 I.P.C. is of being member of Gang, habitually concerned with commission of dacoity. Thus, having regard to the aforesaid facts, I find this to be fit case to grant bail subject to certain conditions.

(3.) Accordingly, petitioner is directed to be released on bail on his furnishing a solvent surety to the extent of Rs.10,000/- (ten thousand ) and PR bond for like amount on condition that he shall report to Azad Nagar Police Station, Malegaon on every alternate day at any time between 8 a.m. to 8 p.m.