Bombay High Court
Prashant Krushnarao Atram vs State Of Maharashtra Thr. Its P.S.O., ... on 10 September, 2018
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY:
NAGPUR BENCH : NAGPUR
Criminal Application [ABA] No. 616 of 2018
[Prashant Krushnarao Atram Vs. State of Mah., Chamorshi PS, Distt.
Gadchiroli]
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Mr. A. A. Dhawas, Adv., for the applicant.
Mr. N. B. Jawade, APP for non-applicant.
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CORAM : NITIN W. SAMBRE, J.
DATE : 12th September, 2018
Heard.
In Crime No. 162/2018 registered with the non- applicant for an offence punishable under Sections 420, 409, 468 and 471 of Indian Penal Code, pursuant to the orders of the Assistant Collector, Gadchiroli, the applicant, who is working as a Superintendent in the Ashram School, is alleged to have committed a default of Rs.4,19,554-00.
In response to Court's query, the applicant has assured this Court that he shall deposit by a Demand Draft an amount of Rs.5,00,000-00 [rupees five lakhs only] with the Court of learned Judicial Magistrate First Class, Gadchiroli, having jurisdiction over the concerned Police Station by 16th September, 2018. Learned APP to ::: Uploaded on - 14/09/2018 ::: Downloaded on - 15/09/2018 00:21:13 ::: 2 communicate the present order to the concerned Court of Judicial Magistrate First Class, Gadchiroli, and the matter to come up before this Court on 18 th September, 2018.
In the meantime, there shall be interim protection in favour of the applicant. In the event of arrest of the applicant in connection with Crime No. 162/2018 registered with non-applicant for an offence punishable under Sections 420, 409, 468 and 471 of Indian Penal Code, the applicant shall be released on bail on furnishing a Personal Bond of Rs.15,000-00 [rupees fifteen thousand only] with one surety in the like amount. The applicant shall attend the concerned Police Station on 15th, 16th and 17th September, 2018 between 10-00 a.m. and 12-00 noon.
Judge |hedau| ::: Uploaded on - 14/09/2018 ::: Downloaded on - 15/09/2018 00:21:13 :::