Sheetal Raja Narsapur vs The State Of Maharashtra on 13 September, 2021

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Bombay High Court

Sheetal Raja Narsapur vs The State Of Maharashtra on 13 September, 2021

Bench: Anuja Prabhudessai

                           Megha                             22_aba_2807_2019.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                    ANTICIPATORY BAIL APPLICATION NO.2807 OF 2019
        Digitally signed
MEGHA   by MEGHA S
        PARAB
S
                           Sheeta Raja Narsapur                              ...Applicant
        Date:
        2021.09.14
PARAB   17:58:10
        +0530




                                             Versus
                           The State of Maharashtra                      ...Respondent
                                                              ....
                           None for the Applicants.
                           Mr. S.V. Gavand, APP for the Respondent -State.
                           Mr. Dalvi, PSI, Gorai Police Station, present.


                                                       CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 13th SEPTEMBER, 2021.

P.C.:-

By this application fled under Section 438 of the Code of Criminal Procedure, 1973 the Applicant seeks pre-arrest bail in apprehension of her arrest in Crime No.32 of 2018 registered at Gorai Police Station for ofences punishable under Section 332, 353, 504 and 506 of the IPC.

2. Crime against the Applicant was registered pursuant to the FIR lodged by Poonam Wani, PSI, Gorai Police Station. By the interim order dated 19th December, 2019 this Court (Coram: Sandeep K. Shinde, J.) had granted interim bail to the Applicant with condition to report to the investigating Ofcer on the date specifed in the order.

3. Learned APP states that the Applicant has complied with the condition of the bail order and that the investigation is completed and 1/2 Megha 22_aba_2807_2019.doc charge sheet has been fled and case has been committed to the Court of Sessions.

4. Considering the above facts and circumstances, the interim bail granted vide order dated 19/12/2019 is confrmed. The application is allowed on the following terms and conditions:-

(i) In the event of arrest of the Applicant in Crime No.32 of 2018 registered at Gorai Police Station, the Applicant shall be released on bail on furnishing PR bonds in the sum of Rs.10,000/- with one or more sureties in the like amount;

(ii) The Applicant shall co-operate with the Investigating Agency and report to the Investigating Ofcer as and when required;

(iii) The Applicant shall not interfere with the witnesses or tamper with the evidence in any manner;

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

5. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) 2/2

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