Bombay High Court
Rohit Nejkar vs Intelligence Officer Directorate Of ... on 27 June, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
8-BA-3823-2021 (o).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 3823 OF 2021
Rohit Nejkar
Age : 38 Years;
R/o Ward No.4, Tanpure Galli,
Near Mahadev Temple, Shirdhone
Shirol, Dist. Kolhapur 416 101.
Maharashtra ...Applicant
Versus
1. Intelligence Officer,
Directorate of Revenue Intelligence,
Mumbai Zonal Unit
2. The State of Maharashtra ...Respondents
....
Mr. Mandar M. Goswami, Advocate for the Applicant.
Mr. S. R. Agarkar, APP for the Respondent - State.
Ms. Ruju R. Thakker, for Respondent - DRI.
CORAM : PRAKASH D. NAIK, J.
DATE : 27th JUNE, 2022.
PER COURT:
1. For the reasons recorded separately, following order is
passed :-
ORDER
i) The applicant is directed to be released on bail in connection with N.D.P.S. Special Case No.48 of 2017 on Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 2 Date:
JAMADAR 2022.06.29
14:09:07 +0530
8-BA-3823-2021 (o).doc
executing P. R. Bond in the sum of Rs.1,00,000/- with one or more sureties in the like amount;
ii) The applicant is permitted to furnish cash bail in the sum of Rs.1,00,000/- for a period of six weeks in lieu of surety;
iii) The applicant shall report DRI Mumbai once in a month on first Saturday of the month between 11:00 a.m. to 1:00 p.m. till further order;
iv) The applicant shall attend trial Court regularly on the date of hearing of the case unless exempted by the Court for some reason.
v) The Applicant shall not leave India without prior permission of this Court.
vi) the Applicant shall deposit his passport with the trial Court. In the event he does not have passport he shall file affidavit before the trial Court while executing bail bond stating that he does not have passport.
vii) Bail Application stands disposed of accordingly.
(PRAKASH D. NAIK, J.)
Sajakali Jamadar 2 of 2