RAJU DAGDU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In C.R.No 249/89 registered at D.C.B., C.I.D., Bombay for offence under section 392 r/w 394 of the Indian Penal Code, petitioner came to be arrested on 28-8-1989, and charge-sheet came to be filed against the petitioner. He was granted bail in this case but he jumped the bail and therefore, non-bailable warrant was issued against him and he was re-arrested in the year 1990. Since that time, he is in custody. Papers of investigation show that diamonds alleged to have been stolen, are found in possession of the petitioner and that way, this is the only circumstances to connect the petitioner which may constitute offence under section 392 or section 411 of the Indian Penal Code. Petitioner is in jail right from 1990 and, therefore, I find this a fit case where petitioner should be admitted to bail on certain conditions, to see that he would not jump bail.

(2.) Accordingly, petitioner is ordered to be released on bail on his furnishing solvent surety of Rs.5,000/- (five thousand) and PR bond for like amount on condition that he shall report to D.C.B., C.I.D., Bombay, twice a week or in Tuesday and Friday at any time between 8 a.m. and 8 p.m.