Bombay High Court
Usha Datta Kasab vs The State Of Maharashtra on 21 November, 2018
Author: V.L.Achliya
Bench: V.L.Achliya
1 Anti.Bail Apln. 1216.2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 ANTICIPATORY BAIL APPLICATION NO. 1216 OF 2018
USHA DATTA KASAB
VERSUS
THE STATE OF MAHARASHTRA
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Mr. M.K.Bhosle, Advocate for Applicant.
Mr. P.K.Lakhotiya, A.P.P. for Resp. - State.
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CORAM : V.L.ACHLIYA, J.
DATE : 21/11/ 2018
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ORAL ORDER :
1. Heard the learned counsel for the applicant and perused F.I.R. as well as Order dated 17/10/2018 passed by the Additional Sessions Judge, Parbhani rejecting the application moved by the applicant seeking anticipatory bail.
2. Considering the submissions advanced in the light of role attributed to the applicant in the F.I.R. alleged as to act of abetment of suicide by the daughter of complainant, I am of the view the case is made out to entertain the application. Hence, the following order.
ORDER [i] Issue notice to the respondent, returnable on 04/12/2018. Learned A.P.P. waives service of notice for the respondent and seeks time to take instructions in the matter.
::: Uploaded on - 21/11/2018 ::: Downloaded on - 23/11/2018 01:50:55 :::2 Anti.Bail Apln. 1216.2018 [ii] In the event of arrest of the applicant on or before 04/12/2018 in relation to the offences punishable u/s 498- A,306 r/w 34 of I.P.C. registered vide Crime No. I- 121/2018 with Bori police station, Taluka and District Parbhani, the applicant Usha Datta Kasab be enlarged on ad-interim anticipatory bail till 04/12/2018 on furnishing bail in the sum of Rs. 15,000/- [Rupees Fifteen Thousand] on following conditions.
[a] The applicant shall attend Bori police station, Taluka and District Parbhani from 22/11/2018 till 25/11/2018 in between 11.00 a.m. to 2.00 p.m. and co-operate with the Investigating Officer in the investigation of the crime.
[b] On and after 25/11/2018 the applicant shall appear before the Officer in-charge of concerned police station as and when directed by the Investigating Officer for the purpose of investigation by issuing written notice to the applicant.
[c] In the event the applicant fail to appear before the Investigating Officer as directed above, the interim bail granted to the applicant is liable to be cancelled.
3. S.O. 04/12/2018.
[V.L.ACHLIYA] JUDGE KNP/Anti.Bail Apln. 1216.2018 ::: Uploaded on - 21/11/2018 ::: Downloaded on - 23/11/2018 01:50:55 :::