STATE OF MAHARASHTRA Vs. SAMPAT TABAJI GANGURDE

JUDGEMENT

(1.) THIS is an application by the State of Maharashtra for cancellation of the bail of the four accused who were released on bail bv this Court on 9-6-1977. when their appeal against conviction for offences under section 302 read with section 34 of the Indian Penal Code was admitted. It will not be proper to express any opinion about the merits of the case. THIS much, however, is clear that the deceased happens to be real brother of the wife of accused No. 1's brother and because of the quarrels between them some incident took place in the family, which apparently appears to have provoked the accused to do certain acts, which are the subject-matter of the Criminal Appeal No. 445 of 1977. The second accused is the son of the first accused, while the third accused is his wife & the fourth accused is his daughter Thus the entire family has been hauled up in this criminal case. THIS application for cancellantion of the bail is now moved by the Public Prosecutor on the instructions of the local P. S. I. It is, however, not in dispute that the P. S. I. was moved by the original complainant himself, who happens to be no other person than the real brother of accused No. 1. Reference is also made in the affidavit by the P.S.I to the application by certain villagers expressing some apprehensions against the accused and allegations are also made against the bootlegging activities of the accused. Reference is also made to two other cases, one under the Prohibition Act & the other for offence under section 324 I P C. against another son of accused No. 1. Mr. Hattangadi, the learned advocate appearing for the accused made a statement at the Bar that accused No. 1 also has filed an affidavit denying me allegations made against him in the affidavit of the P. S. I. and also explaining the situation though the affidavit is not to-day traceable. We do not think it proper to express any opinion about these allegations and counter allegations. Suffic it to observe that no case for cancellation of the bail is made out In fact, there are no allegtions, particularly against the wife and the daughter of accused No. 1. If, in fact, the accused or any one of them is committing offence since their release on bail, it is open for the P. S. I. to take appropriate actions against them under the law of the land. Cancellation of the bail is not justified merely because the complainant feels certein apprehensions against the accused or the members of his family. The application is rejected and the rule discharged. It will, however, be open for the prosecution to move afresh if any concrete cases arise against any one of the accused.