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[Cites 6, Cited by 0]

Bombay High Court

Santosh Bhillusingh Rathod vs The State Of Maharashtra on 3 November, 2021

Author: Surendra P. Tavade

Bench: Surendra P. Tavade

                                                                                  30 aba2649-21.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 TRUSHA                                  CRIMINAL APPELLATE JURISDICTION
 TUSHAR
 MOHITE
Digitally signed by
TRUSHA TUSHAR
MOHITE
                                 ANTICIPATORY BAIL APPLICATION NO.2649 OF 2021
Date: 2021.11.04
19:24:25 +0530




                      Santosh Bhillusingh Rathod                               ... Applicant

                               Vs

                      The State of Maharashtra                                 ... Respondent


                                                              -----

                      Mr.S.V.Sadavarte for the applicant

                      Ms.P.P.Shinde, A.P.P. for the State

                                                              -----

                                                   CORAM : SURENDRA P. TAVADE, J.

(Vacation Court) DATE : NOVEMBER 03, 2021 P.C. :

. Heard.

2. In the present application, the applicant is seeking directions from this Court for his release on bail in the event of arrest in connection with the FIR vide C.R.No. 0392 of 2021 registered with Talegaon, Dhabade Police Station, District - Pune for the ofence punishable u/s 420, 465, 467, 468, 471 r/w 34 of the Indian Penal Code.

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30 aba2649-21.doc

3. The learned counsel for the applicant submits that applicant has established a Medical College under the name and style 'Sai Electropathy Medical College & Hospital, Pune (M.S.). He also submits that competent authority i.e. NEHM of India has allowed the applicant to start the institute. He also submits that the Central Government has recognised the competent authority and accordingly, courses of Electropathy or Electro Homeopathy are run by various institutes. Therefore, no ofence is committed by the applicant.

4. Perused F.I.R.

5. It appears that there is substance in the submissions of the learned counsel for the applicant. Therefore, applicant is entitled for interim relief. Therefore, in view of the matter, I pass the following order:

a. In the event of arrest in connection with FIR vide C.R.No. 0392 of 2021 registered with Talegaon, Dhabade Police Station, District - Pune for the ofence punishable u/s 420, 465, 467, 468, 471 r/w 34 of the Indian Penal Code, the applicants be released on PR bond of Rs. 15,000/- with condition to attend Police Station on Monday, Wednesday and Friday between 10.00 a.m. to 12.00 p.m. till further orders.
              b.       Stand over to 25.11.2021.




                                            (SURENDRA P. TAVADE, J)



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