Bombay High Court
Sumit Subhaschandra Gangwal And ... vs The State Of Maharashtra And Another on 4 March, 2022
Author: R. G. Avachat
Bench: R. G. Avachat
Cri.Appeal No.180/2022
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.180 OF 2022
Sumit s/o Subhashchandra Gangwal
and another ... APPLICANTS
VERSUS
The State of Maharashtra
and another ... RESPONDENTS
.......
Mr. N.S. Ghanekar, Advocate for applicants
Mrs. D.S. Jape, A.P.P. for respondent No.1 - State
.......
CORAM : R. G. AVACHAT, J.
DATE : 4th MARCH, 2022. PER COURT :
Heard. Issue notice to respondents returnable on 21st March 2022. Learned A.P.P. waives service for respondent No.1 - State.
2. The F.I.R. has been lodged five days after the alleged incident. Till next date, in the event of arrest of the appellants in connection with Crime No.0039/2022, registered with Pachod Police Station, District Aurangabad for the offence punishable under Sections 504, 506 read with Section 34 of the Indian Penal Code and Sections 3(1)(r), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the appellants shall be released on bail ::: Uploaded on - 05/03/2022 ::: Downloaded on - 06/03/2022 06:33:15 ::: Cri.Appeal No.180/2022 :: 2 ::
on his executing P.R. bond in the sum of Rs.15,000/- (Rupees fifteen thousand) each with one surety in the like amount.
3. The appellants shall not tamper with the prosecution evidence and shall appear before the investigating officer as and when required.
( R. G. AVACHAT ) JUDGE fmp/-
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