Bombay High Court
Deepak Vitthal Rao vs The State Of Maharashtra on 5 March, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
1 of 2 916.ABA.555.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO.555 OF 2019
Deepak Vitthal Rao,
R/o.God Fift Building, 5th Floor,
S.V.Road, Bandra East, Mumbai. Applicant
versus
The State of Maharashtra Respondent
Mr.S.V.Pradhan for applicant.
Mrs.A.A.Takalkar, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 5th March 2019
PC :
1. This is an application for anticipatory bail in CR No.264 of
2017 registered with Dadar Police Station for offences under
Sections 420 and 406 of Indian Penal Code.
2. Learned counsel for applicant submits that he was granted
interim protection by Sessions Court vide order dated 18 th December
2018. The application was rejected on 1 st March 2019. It is
submitted that the dispute transaction had occurred in 2007 and FIR
was lodged on 12th October 2017. Learned APP seeks time to take
instructions as the investigating officer is not present.
3. In the circumstances, interim protection can be granted to the
applicant. Hence, I pass following order :
::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 19:22:07 :::
2 of 2 916.ABA.555.2019.doc
ORDER
(i) In the event of arrest of applicant in connection with CR No.264 of 2017 registered with Dadar Police Station, the applicant be released on bail on furnishing PR bond in the sum of Rs.25,000/- with one or more sureties in the like amount;
(ii) This interim protection is granted till next date of hearing. Stand over to 22nd March 2019.
(PRAKASH D. NAIK, J.) MST ::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 19:22:07 :::