Bombay High Court
Sneha Yashwant Gaikwad vs State Of Maharashtra Thr. P.S.O., P.S. ... on 15 February, 2019
Author: M. G. Giratkar
Bench: M. G. Giratkar
1 aba 98.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
Criminal Application (ABA) No. 98 of 2019
(Sneha Yashwant Gaikwad Vs. State of Maharashtra through P.S.O., P.S. Gadchiroli,
Dist. Gadchiroli]
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri V. N. Morande, Advocates for the applicant
Shri I. J. Damle, APP for the State
CORAM : M. G. GIRATKAR, J.
DATE : 15/2/2019 Heard learned Advocate Shri Morande for the applicant.
2. Ad-interim anticipatory bail is granted to one of the students in the same crime by this Court on 12-2-2019. From perusal of FIR, it appears that the employees of Promark Software Company Limited, namely, Swanil Bobate, Pawan Kirnapure and Shri Deorao Meshram have committed mistake by increasing the marks of students. The complainant doubted about the role of students. It is alleged that they got increased their marks fraudulently. The report itself shows that during the enquriy, employees of Promark Software Company Limited have stated that they have committed mistake. The applicant is a student of second Semester M.Sc.. This Court has granted ::: Uploaded on - 15/02/2019 ::: Downloaded on - 16/02/2019 03:50:15 ::: 2 aba 98.19.odt anticipatory bail to one of the students, namely, Balaji Wasudeo Lambade. Hence, the following order :
(i) Ad-interim anticipatory bail is granted.
(ii) In the event of arrest of the applicant in Crime No. 44/2019 registered with Police Station, Gadchiroli, the applicant be released on bail on furnishing PR bond in the sum of Rs. 25,000/- with one solvent surety in like amount on following conditions.
(a) The applicant shall co-operate the Investigating Agency and shall produce all necessary documents, if required.
(b) The applicant shall attend Police Station, Gadchiroli as and when called by the Investigating Officer.
3. Issue notice to the respondent, returnable on 5-3-2019.
4. Shri Damle, learned Additional Public Prosecutor waives notice for the State/respondent and seeks time to file reply. Time till 5-3-2019 is granted.
JUDGE wasnik ::: Uploaded on - 15/02/2019 ::: Downloaded on - 16/02/2019 03:50:15 :::