Shrikrushn Tukaram Yamgar vs The State Of Maharashtra on 28 November, 2022

[Cites 7, Cited by 0]

Bombay High Court

Shrikrushn Tukaram Yamgar vs The State Of Maharashtra on 28 November, 2022

Bench: Anuja Prabhudessai

P.H. Jayani                                            04 ABA3307.2022.doc

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO. 3307 OF 2022

Mr. Shrikrushn Tukaram Yamgar                               .... Applicant
           v/s.
The State of Maharashtra                                    .... Respondent

Mr. Shashikant Chaudhari a/w. Ms. Snehal Chaudhari,
Mr. Pranav Pawar and Rahul Kale i/b. Maharashtra
Law Associates for the Applicant.
Ms. Rujuta Ambekar, APP for the State.

                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 28th NOVEMBER, 2022.

P. C. :-

. The Applicant has filed this Application under section 438 of Cr.P.C. apprehending his arrest in C.R.No.196/2022 registered with Faraskhana Police Station, Pune for offences punishable under sections 406, 420, 506 r/w. 34 of the Indian Penal Code.

2. The aforesaid crime was registered pursuant to the First Information Report (FIR) dated 14/10/2022 lodged by Manik G. Barge. It is alleged that the Applicant had taken 24 karat gold from the Complainant on an assurance that the same would be returned within one hour and that he misappropriated the said gold.

3. It is seen that the Applicant was not issued notice under section 1/2 P.H. Jayani 04 ABA3307.2022.doc 41(A). Learned APP states that notice under section 41(a) will be issued within two days.

4. Considering the above facts and circumstances as well as the nature of the accusations, the Applicant is granted interim bail. Hence, the following order :-

(a) In the event of arrest of the Applicant in C.R.No.196/2022 registered with Faraskhana Police Station, Pune, he shall be released on interim bail till the next date of hearing, on furnishing bail bonds in the sum of Rs.20,000/-

with one or two sureties in the like amount ;

(b) The Applicant shall report to the Investigating Officer for a period of four days from 01/12/2022 between 11:00 a.m. to 02:00 p.m.

(c) The Applicant shall keep the Investigating Officer informed of his current address and mobile contact numbers, and/or change of residence or mobile details, if any, from time to time.

5. Stand over to 15/12/2022.

PREETI JAYANI Digitally signed by PREETI H (SMT. ANUJA PRABHUDESSAI, J.) JAYANI Date: 2022.11.30 15:34:09 +0530 2/2

Unlock Advanced Research with PRISMAI

Bombay High Court