Bombay High Court
Kundlik Tukaram Tanpure And Others vs The State Of Maharashtra on 12 August, 2022
Author: S.G. Mehare
Bench: S.G. Mehare
936-aba-986-2022.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO.986 OF 2022
KUNDLIK TUKARAM TANPURE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Mr. Kotkar Sanjay D.
APP for Respondent/State : Mr. K.S. Patil
Advocate for the Complainant : Mr. R.N. Jadhav
...
CORAM : S.G. MEHARE, J.
DATED : 12th AUGUST, 2022 PER COURT:-
1. Learned counsel Shri R.N. Jadhav wanted to appear for the complainant. Time granted.
2. List the matter on 25.08.2022.
3. The application was listed for hearing finally. The applicant no.1 Kundlik was not protected by interim order. Learned counsel for the applicants would submit that he is 65 years old and suffering from Paralysis. Therefore till disposal of the application, he may be protected from arrest.
4. Considering the facts of the case, the Investigating Officer is directed not to arrest the applicant no.1 Kundlik till the next date.
(S.G. MEHARE, J.) Mujaheed// ::: Uploaded on - 12/08/2022 ::: Downloaded on - 14/08/2022 03:00:28 :::