Bombay High Court
Vidya Shrirang Mavale vs State Of Amh., Thr. Pso Ps Hiwarkhed Tq ... on 2 August, 2019
Author: Rohit B. Deo
Bench: R. B. Deo
1 apeal544.19.O.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPEAL NO.544 OF 2019
(Vidya Shrirang Mavale Vs. State of Maharashtra thr. PSO PS Hiwarkhed, Tq.
Telhara, Dist. Akola and another)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
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Shri S.M. Bhangde, Advocate for Appellant.
CORAM: ROHIT B. DEO, J.
DATE: 2nd AUGUST, 2019.
Issue notice, returnable on 16.08.2019. 2] In addition to notice which may be issued by the registry, the I.O. is directed to serve written intimation of the pendency of this appeal on respondent 2 complainant. 3] An arguable case is made out. Prima facie, it does not appear that an offence punishable under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is made out. The appellant is entitled to interim protection.
4] In the event of arrest, the appellant shall be released on furnishing personal bond of Rs.16,000/- and surety of like amount.
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