Bombay High Court
Sunil S/O. Bandu Gawali vs The State Of Maharashtra on 18 December, 2019
Author: R.G. Avachat
Bench: R.G. Avachat
18-BA-1486-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO. 1486 OF 2019
Sunil Bandu Gawali ..APPLICANT
VERSUS
State of Maharashtra ..RESPONDENT
....
Mr. A.K. Bhosle, Advocate for applicant
Mr. V.S. Badakh, A.P.P. for respondent - State
....
CORAM : R.G. AVACHAT, J.
DATED : 18th DECEMBER, 2019
PER COURT :
This is an application for bail under Section 439 of Code of
Criminal Procedure. The applicant has been arrested in connection with
Crime No. 151 of 2019 registered with Dhule City Police Station, Dist. Dhule
for the offences punishable under Sections 395, 323, 504, 506, 353, 335 and
188 of the Indian Penal Code and under Section 142 of Maharashtra Police
Act.
2. Heard. Perused First Information Report ("F.I.R." for short) and
related police papers.
3. The informant has filed an affidavit before this Court stating to
have settled the matter on the intervention of elderly persons. He has no
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18-BA-1486-19.odt
objection if this application is allowed. Learned A.P.P. concedes to allow this
application.
4. The application, therefore, allowed in terms of following order :-
ORDER
(I) The applicant be released, in connection with Crime No. 151 of 2019 registered with Dhule City Police Station, Dist. Dhule for the offences punishable under Sections 395, 323, 504, 506, 353, 335 and 188 of the Indian Penal Code and under Section 142 of Maharashtra Police Act, on executing P.R. bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand) with surety in the like amount.
(II) The applicant shall appear before the investigating officer, as and when required for the investigating purpose.
(III) The applicant shall not tamper with the prosecution evidence.
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