Bombay High Court
Harsh Sharad Meshram vs The State Of Maharashtra on 13 May, 2021
Author: Surendra P. Tavade
Bench: Surendra P. Tavade
1 of 2 27. BA.1671.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 1671 OF 2021
Harsh Sharad Meshram ...Applicant
Versus
The State of Maharashtra ...Respondent
....
Mr. Niranjan Mundargi a/w Sujay Gawade i/b Shree & Co. for the
Applicant.
Mr. S. R. Agarkar, APP for the Respondent-State.
Mr. Amol Gawali, PSI, ANC-2 Crime Branch, Pune City, present.
CORAM : SURENDRA P. TAVADE, J.
DATE : 13th MAY, 2021.
P.C. :
For the reasons recorded separately the following order is
passed:
ORDER
(i) Criminal Bail Application No. 1671 of 2021 is allowed and disposed of;
(ii) The Applicant is directed to be released on bail in connection with C.R. No. 13 of 2021, registered with Warje Police Station, Pune on furnishing PR bond in the sum of Rs.50,000/- with one or two sureties in the like amount;
(iii) The Applicant is directed to attend Warje Police Station R.V. Patil ::: Uploaded on - 13/05/2021 ::: Downloaded on - 13/05/2021 23:36:15 ::: 1 of 2 27. BA.1671.2021.doc on frst Monday of every month between 10.00 a.m. to 11.00 a.m till further order.
(iv) The Applicant shall not tamper with the prosecution witnesses in whatsoever manner;
(v) Bail at trial Court.
(vi) The Applicant is directed not to leave Pune without prior permission of this Court.
(SURENDRA P. TAVADE, J.) R.V. Patil ::: Uploaded on - 13/05/2021 ::: Downloaded on - 13/05/2021 23:36:15 :::