Sanjay S/O. Kishanrao Bhange And Anr vs The State Of Maharashtra And Anr on 11 April, 2019

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Bombay High Court

Sanjay S/O. Kishanrao Bhange And Anr vs The State Of Maharashtra And Anr on 11 April, 2019

Bench: V.M.Deshpande

                                                                    486.19ABA.odt
                                             1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

            ANTICIPATORY BAIL APPLICATION NO.486 OF 2019


          1. Sanjay s/o.Kishanrao Bhange.
          2. Rajkumar s/o.Kishanrao Bhange.
                                        .. APPLICANTS
                    VERSUS

          1. The State of Maharashtra
          2. The District Superintendent of Police,
             Nanded.

                                                     .. RESPONDENTS

                                ...
          Mr.P.V.Mandlik, Senior Advocate, instructed
          by    Mr.P.P.Mandlik,     Advocate for    the
          applicants.
          Mr.A.A.Jagatkar, Additional Public Prosecutor
          for the respondent - State.
                                 ...

                                  CORAM:     V.M.DESHPANDE,J.

                                  DATE :     11.04.2019

          PER COURT:



          1]               Heard      Shri       P.V.Mandlik,              Senior

          Advocate,            assisted     by   Shri     Sandeep          Munde,

          learned          counsel    for    the    applicants.              Issue

          notice          to    the   respondents,          returnable             on

          02.05.2019.              Shri      A.A.Jagatkar,               learned




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                                                                     486.19ABA.odt
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Additional Public Prosecutor waives notice on behalf of respondents - State. 2] In the meanwhile, in the event of arrest of the applicant no. 1 - Sanjay s/o.Kishanrao Bhange and applicant no. 2 - Rajkumar s/o.Kishanrao Bhange, in connection with Crime No.86 of 2019, registered with Mukhed Police Station, District Nanded, for the offences punishable under Section 420 and 406 of the Indian Penal Code, the applicants be released on anticipatory bail on they executing P.R. bond of Rs.10,000/- each, with one solvent surety in the like amount. 3] The applicants shall attend the concerned Police Station on 15th April, 2019, 16th April, 2019, 25th April, 2019, 26th April, 2019 and 27th April, 2019 and shall be with the Investigating Officer from 11.00 a.m. to 5.00 p.m., and shall extend full co-operation to the investigating agency. ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 04:05:33 :::

486.19ABA.odt 3 4] Put up this application on 02.05.2019 along with Anticipatory Bail Application No.476 of 2019.

[V.M.DESHPANDE] JUDGE DDC ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 04:05:33 :::

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