Bombay High Court
Shivram Waman Ubale vs Sachin Premchand Lodha And Anr on 18 July, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 903- CRA4-2008.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL REVISION APPLICATION NO. 4 OF 2008
SHIVRAM WAMAN UBALE
VERSUS
SACHIN PREMCHAND LODHA AND ANOTHER
....
Advocate for the applicant : Mr. V. P. Golwear
.....
CORAM : S. G. MEHARE, J.
DATE : 18.07.2023
PER COURT :
Later on
The accused/applicant has been produced before this Court at
4.30 p.m. under non bailable warrant. He has no complaint of ill-
treatment at the hands of police. The learned counsel for the accused/
applicant would submit that as he is suffering from partial paralysis, he
could not attend the Court. However, he undertakes to attend the
proceeding, henceforth. His physical appearance reveals that he has
some difficulty in walking and therefore, he may be granted bail.
Hence, the following order. :-
ORDER
(i) The applicant Shivram Waman Ubale be released forthwith on bail on executing PB and SB of Rs. 50,000/- with one solvent ::: Uploaded on - 18/07/2023 ::: Downloaded on - 19/07/2023 08:36:17 ::: 2 903- CRA4-2008.odt surety of like amount in the present case.
(ii) Bail before the learned Additional Sessions Judge, Beed.
(iii) Till he furnishes the surety and bail bond before the learned Additional Sessions Judge, Beed, he be released on PR bond of Rs.
50,000/- before the learned Registrar ( Judicial).
(iv) After furnishing PB bond, he be set forthwith free.
( S. G. MEHARE ) JUDGE ysk ::: Uploaded on - 18/07/2023 ::: Downloaded on - 19/07/2023 08:36:17 :::