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Bombay High Court

Pravin Sahadeo Meshram vs The State Of Maharashtra on 5 April, 2019

Author: V.M.Deshpande

Bench: V.M.Deshpande

                                                                      353.19ABA.odt
                                               1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO.353 OF 2019

          Pravin Sahadeo Meshram.                         .. APPLICANT

                       VERSUS

          The State of Maharashtra.                       .. RESPONDENT

                               ...
          Mr.K.A.Ingle, Advocate for the applicant.
          Mr.A.P.Basarkar, Addl.P.P. for the State
                                ...
                        CORAM: V.M.DESHPANDE,J.
                        DATE : 05.04.2019

          PER COURT:

          1]               Heard        Shri       K.A.Ingle,              learned

          counsel              for     the       applicant           and         Shri

          A.P.Basarkar,                learned       Additional              Public

          Prosecutor for the State.


          2]               The       applicant     is     apprehending             his

          arrest in connection with the Crime No.626 of

          2018,           registered         with         Tofkhana           Police

          Station,             Ahmednagar,          for       the        offences

          punishable under Sections 354 of the Indian

          Penal Code.




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                                                                              353.19ABA.odt
                                                  2




          3]               On the basis of the complaint lodged

          by       the         victim      herself,              an      offence            is

          registered for the offence punishable under

          Section 354 of the Indian Penal Code.


          4]               The        applicant               is         working            as

          Conductor            and    according         to         the     prosecution

          case,         while         discharging              his        duties,           he

          committed the offence.


          5]               Looking         to         the       nature           of       the

          accusation             made      in     the        First         Information

          Report, in my view, the custodial presence of

          the applicant is not necessary. Further the

          applicant, who is working as Conductor, will

          be always available to the Courts of justice.

          In      that         view   of    the        matter,           I     pass       the

          following order:

                                                ORDER

i] The Application is allowed.

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353.19ABA.odt 3 ii] The order dated 20th March, 2019, passed by this Court in this Application is made absolute. The applicant shall attend the concerned Police Station, as and when called by the Investigating Officer, however, for that the Investigating Officer shall give clear cut notice of 72 hours to the applicant.

iii] The Application stands disposed of.

[V.M.DESHPANDE] JUDGE DDC ::: Uploaded on - 05/04/2019 ::: Downloaded on - 06/04/2019 08:45:28 :::