Ravindranath Harishchandra Angre Vs. State of Maharashtra [2009] INSC 932 (1 May 2009)

Judgment

OUT TODAY SUPREME COURT OF INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl) No(s).905/2009 (From the judgement and order dated 11/07/2008 in CRLA No. 1535/2008 of The HIGH COURT OF BOMBAY) RAVINDRANATH HARISHCHANDRA ANGRE Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (With appln(s) for exemption from filing c/c of the impugned Judgment, bail, exemption from filing O.T. of annexures,permission to file additional documents and office report ) Date: 01/05/2009 This Petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE D.K. JAIN HON'BLE MR. JUSTICE R.M. LODHA for Petitioner(s) Mr.Arun Jaitley, Sr.Adv. Mr.Shree Prakash Sinha, Adv. Mr. Shekhar Kumar,Adv.

For Respondent(s) Mr. Ravindra Keshavrao Adsure, Adv. UPON hearing counsel the Court made the following

ORDER

Leave granted.

The appeal is disposed of.

[ Usha Bhardwaj ] [ Vijay Dhawan] Court Master Court Master Signed order is placed on the file.

IN THE SUPREME COURT OF INDIA CRIMINALL APPELLATE JURISDICTION CRIMINAL APPEAL NO.886 OF 2009 (Arising out of SLP (Criminal) No.905 of 2009 Ravindranath Harishchandra Angre ...Appellant(s) Versus State of Maharashtra ...Respondent(s) ORDER Leave granted.

This appeal is directed against the order dated 11th July, 2008 passed by the High Court of Judicature at Bombay in Criminal Application No.1535 of 2008.

By the impugned order the High Court has rejected the application filed by the appellant for grant of bail in the case arising out of F.I.R. No.I-445/2007 dated 19th October, 2007, registered under Sections 323, 392, 384, 504 and 506 read with Section 34 of Indian Penal Code and Sections 3 and 25 of the Arms Act.

Having heard learned counsel for the parties and bearing in mind the fact that the charge sheet has already been filed on 9th April, 2008 and the appellant has been in custody since 22nd February, 2008, in our opinion, it is a fit case where the benefit of regular bail should be granted to the appellant.

Accordingly, the appeal is allowed; the impugned order is set aside and it is directed that the appellant shall be admitted to bail on his furnishing personal bond in the sum of Rs.25,000/- (Rupees twenty five thousand only) with one surety in the like amount to the satisfaction of the trial court. The appellant shall not, directly or indirectly influence the witnesses and shall not leave India without the previous approval of the trial court.

The appeal stands disposed of in the above terms.

..................J. (D.K. JAIN)

..................J. (R.M. LODHA)

New Delhi,

MAY 01, 2009.

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