Bombay High Court
Kelvin Ramesh Patel vs The State Of Maharashtra on 13 October, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
(906-908-909)ABA-2841-2844-2852.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.2841 OF 2022
Romit Sharma ] .. Applicant
vs.
The State of Maharashtra ] .. Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.2844 OF 2022
Kelvin Ramesh Patel ] .. Applicant
vs.
The State of Maharashtra ] .. Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.2852 OF 2022
Narayan Vishwakarma ] .. Applicant
vs.
The State of Maharashtra ] .. Respondent
Mr.Subodh Desai a/w Prasanna Bhangale, Abhishek Kale, Avdhoot
Prabhu, Vibhor Kapoor, Priyanka Rane i/b Naik Naik & Co. for Applicant
in ABA No.2841/2022.
Mr.Abhishek Kale a/w Avdhoot Prabhu, Vibhor Kapoor, Priyanka Rane
i/b Naik Naik & Co. for Applicant in ABA No.2844/2022.
Mr.Niranjan Mundargi a/w Prasanna Bhangale, Abhishek Kale, Avdhoot
Prabhu, Vibhor Kapoor, Priyanka Rane i/b Naik Naik & Co. for Applicant
in ABA No.2852/2022.
Mr.S.V. Gavand, APP for the State.
PI Tejankar, Unit XII present.
CORAM : BHARATI DANGRE, J
DATE : 13th OCTOBER, 2022.
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P.C.
1] All the Applications arise out of the same CR and the learned
APP on instructions from the Investigating Officer states that the
Applicant deserve the same order which was passed by this Court in
the case of accused Mohan Narayan Nair in Anticipatory Bail
Application No.2702/2022 dated 03.10.2022.
2] Accepting the above-said statement, the present Applicant
deserve similar order as under :
ORDER
a] In response to the notice issued under Section 41A of the Cr.P.C. the Applicants shall report to the Investigating Officer within a period of 7 days from today.
Upon their presence the Investigating Officer shall follow procedure prescribed under Section 41A(2) of the Cr.P.C. and record reasons in case if he comes at a conclusion that custodial interrogation of the Applicants is very much necessary for completing the investigation. He shall also issue 72 hours notice in advance in case if he is desirous of effecting arrest.
Applications are disposed off.
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