Bombay High Court
Uttam S/O. Sitaram Naik vs The State Of Maharashtra on 4 April, 2022
Author: C.V. Bhadang
Bench: C.V. Bhadang
51 aba 207-22=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 207 OF 2022
Uttam s/o Sitaram Naik ..Applicant
V/s.
The State of Maharashtra ..Respondent
SNEHA
NITIN ----
CHAVAN
Mr. Abhaysinh Bhosale for the Applicant.
Digitally signed
by SNEHA Mr. N.B. Patil, APP for the Respondent/State.
ASI Deepak Mhushilkar, Roha Police Station, Raigad.
NITIN CHAVAN
Date:
2022.04.05
12:14:40 +0530
----
CORAM : C.V. BHADANG, J.
DATE : 4 APRIL 2022
P.C.
1. Heard the learned counsel for the parties.
2. By a detailed order dated 28.01.2022, interim protection was granted to the Applicant inter alia on the condition of attendance.
3. It is not disputed that the Applicant has reported to the Investigating Officer and has co-operated with the investigating agency.
Sneha Chavan page 1 of 2
51 aba 207-22=.doc
4. Insofar as the payment of arrears of electricity charges of Rs.2,03,610/- is concerned, the learned counsel for the Applicant has tendered compilation of documents containing the letter dated 21.03.2022 and a letter from the Block Development Officer, Panchayat Samiti Roha dated 28.03.2022 along with copies of cheques for Rs.20,07,280/- and Rs. 2,70,278/- by which the amount of arrears has been paid. The said compilation is taken on record and marked "X" for identification.
5. Considering the over all circumstances, the application is disposed of in terms of order dated 28.01.2022, which is hereby made absolute.
(C.V. BHADANG, J.)
Sneha Chavan page 2 of 2