PRASSANNA VENKARDARI AGRAHAR Vs STATE OF MAHARASHTRA
Bench: J. CHELAMESWAR,S. ABDUL NAZEER
Case number: Crl.A. No.-000505-000505 / 2017
Diary number: 22065 / 2016
Advocates: K. N. RAI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURSIDCITON
CRIMINAL APPEAL NO.505_OF 2017 (Arising out of S.L.P. (CRL) No.4831 of 2016
PRASSANNA VENKARDARI AGRAHAR … APPELLANT
VERSUS
STATE OF MAHARASHTRA …RESPONDENT
O R D E R
S.ABDUL NAZEER, J.
1 Leave granted.
2 This appeal is directed against the order dated 15th June,
2016 passed by the High Court of Judicature at Bombay in
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Anticipatory Bail Application No. 841 of 2016, whereby the High
Court rejected the application filed by the appellant for grant of
anticipatory bail. The appellant is a doctor by profession and
specialized in neuro surgery. He was practicing at Ahmed Nagar
but shifted to Solapur in the year 2012 and is practicing as Neuro
Surgeon in Solapur. He married to Ms. Rashmi, who was also a
doctor. It is the case of the appellant that his wife was suffering
from chronic diabetes and was under treatment. She died on 9th
July, 2015 at about 1.00 a.m. The appellant informed this fact to
her parents who had come to Solapur on the next day and after
due consideration and affirmation that the death of Rashmi was
natural due to heart failure, they all decided to cremate her.
After a passage of about one month, an anonymous letter
addressed to the Commissioner of Police, Solapur stating that the
appellant had extra-marital affairs with one Megh Roy Chodhuri
and in order to obtain benefit of insurance policy which was in the
name of the deceased Rashmi, the appellant committed her
murder. It is further contended that on the basis of the said
letter an inquiry had been initiated and the appellant had been
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summoned for inquiry. The police has been repeatedly visiting
his house for interrogation and he is having apprehension that
the police will register offence against him and he would be
arrested. Therefore, he filed Criminal Bail Application 472/16
before the Principal District and Sessions Judge, Solapur. The
District & Sessions Judge by order dated 3.5.2016 rejected the
application.
3 The appellant moved the High Court by filing an application
for grant of anticipatory bail in Criminal Application No.841 of
2016. The High Court dismissed the application by order dated
15.6.2016.
4 Learned counsel for the appellant submits that the appellant
is a doctor by profession and is a renowned neuro surgeon
attached to Gangamai Hospital, Solapur and his wife was also a
doctor. He was married to Rashmi in the year 2010 and they
have a son by name Neerav, who was born in April, 2012 and
who is mentally challenged. Ms. Rashmi was diabetic and she
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was being treated by consulting Dr. Mule. She suffered a heart
attack in the intervening night of 8-9.7.2015 and hence was
examined by one doctor Prabhakaran. Since she was found dead,
Dr. Prabhakaran issued a medical certificate to that effect. The
parents of the deceased wife of the appellant were immediately
informed and they came to Solapur on 9.7.2015, after having
satisfied that her death was natural, took a collective decision
along with the appellant not to perform post-mortem. In-laws of
the appellant had sworn an affidavit on 14.7.2015 and 6.4.2016
about the natural death of the wife of the appellant. This affidavit
was required for cancellation of their tickets from Bangalore to
Frankfurt and for refund. After more than a month in August,
2015, on the basis of an anonymous letter sent to the
Commissioner of Police, Solapur raising suspicion about the death
of the wife of the appellant and that the appellant had
extra-marital affairs, therefore he committed murder of his wife,
appellant was interrogated by the police. He has cooperated with
the police during investigation. The appellant has not
committed any offence as alleged. Therefore, the High Court is
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not justified in rejecting the application of the appellant for grant
of anticipatory bail.
5 On the other hand, learned counsel appearing for the State
submits that the wife of the appellant had died in suspicious
circumstances. The appellant took disadvantage of his position
as doctor and himself issued medical certificate about death of his
wife and showed that his wife died natural death. It is further
submitted that the police received an anonymous letter on
28.8.2015 stating that the appellant gave an injection to his wife
and killed her. Without conducting post mortem, the body of the
deceased was cremated in an electric crematorium. Thereafter,
appellant obtained death certificate and took the insurance claim
of the deceased. Considering the facts and circumstances of the
case, the High Court has rightly rejected the application.
6 It is not disputed that more than a month after the death of
Dr. Rashmi, wife of the deceased the respondent has registered a
case on the basis of an anonymous letter. Immediately after the
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death of Dr. Rashmi, her parents were informed by the appellant
about her death and they had come to Solapur. The parents of
the deceased have not lodged any complaint against the accused.
Father-in-law of the appellant has sworn to an affidavit that she
was living a happy married life with the appellant and that she
had died a natural death. Therefore, he has no objection for her
funeral without post mortem. It is also necessary to state here
that the appellant has no criminal antecedents.
7 In the circumstances, the High Court was not justified in
rejecting the application of the appellant. We are of the view that
it is just and proper to grant an order of anticipatory bail to the
appellant. Therefore, the order of the High Court in Anticipatory
Bail Application No. 841 of 2016 is set aside.
8 In view of the above, we direct that in the event of arrest,
the appellant shall be released on bail on execution of personal
bond for Rupees one lakh with sureties of the like amount to the
satisfaction of the investigating officer. The appellant shall not
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tamper the witnesses of the prosecution and shall appear before
the investigating officer/court as and when required.
9 It is needless to clarify that the observations made herein
are only for the purpose of disposing of this appeal and will not
influence the investigation or trial.
10 The appeal is allowed in the above terms.
…………………………………………J. (J. CHELAMESWAR)
…………………………………………J. (S. ABDUL NAZEER)
New Delhi March 09, 2017
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