ANIL NARAYAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for anticipatory bail. The Applicant is arranged as accused along with one Mr.Mohan Barku Patil and others, in C.R.No.I-118/97 of Wada Police Station for offence punishable under Sections 397, 147, 447 and 427 of the I.P.C. A copy of the F.I.R. is produced along with the complaint and in the said F.I.R. the name of the present Applicant appears only after describing the entire incident. There is a civil suit pending between the Accused and the complainant in respect of the very land. The allegation as against the present Applicant is that he was driving a tractor which is alleged to be of red colour, whereas the tractor seized by the Police is of green colour. Taking in to consideration the civil dispute between the parties and the strained relations between them, so far as the present Applicant is concerned, it appears to be a case for granting anticipatory bail.

(2.) IN case the Applicant is required to be arrested in connection with C.R.No.I-118/97 of Wada Polication, he be released on bail on furnishing security of Rs.10,000/- with one or two sureties of the like amount. This order shall in any way affect the learned Sessions Judge while exercising discretion in case an application is filed by the main accused Mohan Barku Patil for bail.

(3.) APPLICATION accordingly disposed of.