Bombay High Court: A Division Bench comprising of V.K. Tahilramani, Acting CJ (as he then was) and M.S. Sonak, J. declined bail to the applicant who was a convict for an offence punishable under Section 302 IPC.

The applicant was convicted for murdering her husband. The murder occurred as the applicant was having an illicit affair with the co-accused. She was before the Court seeking bail. It is pertinent to note that earlier as well the applicant had preferred a bail application which was rejected.

Priyal G. Sarda, Advocate for the applicant submitted that there was no eyewitness to the incident and only evidence against her was of recovery. However, during recovery, the applicant was handcuffed and therefore such recovery can’t be taken into consideration. This was opposed by G.P. Mulekar, Additional Public Prosecutor for the State.

The High Court relied on Putlabai Bhimashankar Pattan v. State of Maharashtra, 2010 SCC OnLine Bom 685 wherein it was observed, “…handcuffing a person by itself cannot be a reason to generalize the hypothesis that such a discovery cannot be reliable”. In view thereof, the Court held that there was no substance in applicant’s submission. Furthermore, no fresh ground was brought before the Court to necessitate reconsideration of applicant’s prayer for bail. Therefore, the application was rejected. [Poonam Bhagwatiprasad Gandhi v. State of Maharashtra, 2018 SCC OnLine Bom 7283, decided on 30-07-2018]

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