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Bombay High Court

Janabai W/O. Uttam Jadhav vs The State Of Maharashtra on 14 September, 2022

Author: R. G. Avachat

Bench: R. G. Avachat

                                                       Bail Appln. No.1243/2022
                                       :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                    BAIL APPLICATION NO.1243 OF 2022


 Janabai w/o Uttam Jadhav                             ... APPLICANT

          VERSUS

 The State of Maharashtra                             ... RESPONDENT

                               .......
 Mr. S.P. Waghchaure, Advocate holding for
 Mr. N.S. Ghanekar, Advocate for applicant
 Mr. S.P. Sonpawale, A.P.P. for respondent - State
                               .......

                                  CORAM :        R. G. AVACHAT, J.
                                  DATE    :      14th SEPTEMBER, 2022.
 PER COURT :


                  Heard.         This is an application for bail under

 Section 439 of the Code of Criminal Procedure. The applicant

 has been arrested in connection with Crime No.0362/2021,

 registered at Mukundwadi Police Station, Aurangabad for the

 offences punishable under Sections 370(4)(5), 323, 324 read

 with Section 34 of the Indian Penal Code, Sections 75, 76, 80

 and 81 of the Juvenile Justice (Care and Protection of

 Children) Act, 2015 and Section 11 of the Maharashtra

 Prevention of Begging Act, 1959.



 2.               The applicant is a lady aged about 60 years. She




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                                                        Bail Appln. No.1243/2022
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 has been afflicted with number of ailments.                      She is under

 medical        treatment.     Considering        her     gender,       age      and

 ailments, this Court is inclined to grant her bail.                   Hence the

 order :-


                                 ORDER

(i) The Bail Application is allowed.

(ii) The applicant be released on bail in connection with Crime No.0362/2021, registered at Mukundwadi Police Station, Aurangabad for the offences punishable under Sections 370(4)(5), 323, 324 read with Section 34 of the Indian Penal Code, Sections 75, 76, 80 and 81 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and Section 11 of the Maharashtra Prevention of Begging Act, 1959 on her executing P.R. bond in the sum of Rs.15,000/- (Rupees fifteen thousand) with one surety in the like amount.

(iii) The applicant shall not tamper with the prosecution evidence.

( R. G. AVACHAT, J. ) fmp/-

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