Bombay High Court
Rohit S/O Sanjay Mohite vs State Of Mah, Thr. Police Station ... on 25 August, 2021
Author: Vinay Joshi
Bench: V. G. Joshi
1 5 aba 544.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (ABA) NO. 544 OF 2021
Rohit s/o Sanjay Mohite
..vs..
State of Maharashtra, thr. P.S.O.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Ashwin Deshpande, Advocate for applicant.
Shri M.J. Khan, A.P.P. for respondent-State.
CORAM : VINAY JOSHI, J.
DATED : 25/08/2021 Heard.
2. In anticipation of arrest in Crime No.631 of 2021 registered with Khamgaon City Police Station, District Buldhana for the offences punishable under Sections 143, 147, 148, 149 and 326 of the Indian Penal Code, the applicant is seeking pre-arrest protection.
3. The applicant also seeks for grant of ad- interim protection.
4. At the instance of report dated 14.07.2021 lodged by the injured, the crime came to be registered. It is alleged that there was a dispute in between the informant and co-accused Vishal Phalke. at the instance of posting fake facebook messages.
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5. On 13.07.2021, co-accused Vishal Phalke along with the applicant and some others came to the house of the informant and then co-accused Vishal Phalke dealt a knife blow at the head of the informant. As per the contents of First Information Report, besides mere presence, no more role is ascribed to the applicant.
6. In view of above, the applicant's liberty can be protected till the matter is heard on merits. Hence the following order :
(a) Issue notice to the non-applicant, returnable on 15.09.2021. Learned A.P.P. waives notice for the non-applicant/State.
(b) In the event of arrest applicant/ accused Rohit s/o Sanjay Mohite in connection with Crime No.631 of 2021 registered with Khamgaon City Police Station, District Buldhana for the offences punishable under Sections 143, 147, 148, 149 and 326 of the Indian Penal Code, he be released on interim bail on his furnishing P.R. bond of Rs.25,000/- with one surety in the like amount.
(c) The applicant/accused shall attend concerned Police Station on every Sunday in between 11.00 am to 2.00 pm to facilitate the investigation.
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