Bombay High Court
Nayan Sanghavi Son Of Ashok N Sanghavi vs The State Of Maharashtra on 14 October, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
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shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.2229 OF 2019
Nayan Sanghavi son of Ashok N. Sanghavi ] Applicant
Versus
The State of Maharashtra ] Respondent
.....
Mr. Veeraj Desai i/b A.S. Khan & Associates, for the Applicant.
Ms. S.S. Hulke, for the Respondent- State.
PSI - S.V. Hindlekar, Dindoshi Police Station.
.....
CORAM : REVATI MOHITE DERE, J.
DATE : 14th OCTOBER, 2019.
P.C. :
1. Heard learned Counsel for the applicant.
2. By this application, the applicant seeks pre-arrest bail in
connection with C.R. No.397 of 2019, registered with Dindoshi Police
Station, for the alleged offences punishable under Sections 450 and 395 r/w
section 120 (B) of the Indian Penal Code.
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3. Learned Counsel for the applicant submits that it is alleged by
the complainant- Bharat Mahashankar Bhatt that he had taken a room i.e
Room No.302 in Building No.6/A of Gokuldham, Dhanjiwadi, Malad
(East), Mumbai, on leave and licence basis from the original owner-
Keshubhai Rajput. He submits that the complainant has alleged that 15 to
20 persons ransacked his house and robbed some of his belongings plus the
other belongings kept outside the house. He submits that the C.C.T.V
footage will show that there were only 2 or 3 persons who had gone to
complainant's house.
4. Learned APP seeks time to verify C.C.T.V footage.
5. In the meantime, till the next date, the applicant is granted
interim protection on the following terms and conditions :-
ORDER
(i) In the event of the arrest, the applicant be enlarged on bail on furnishing P.R. Bond in the sum of Rs.20,000/-, with one or two sureties in the like amount ;
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(ii) The applicant shall report to the Investigating Officer of the
concerned Police Station on 16th and 17th October, 2019, between 10.00 a.m. and 1.00 noon, and thereafter as and when called;
6. Stand over to 18th November, 2019. To be placed on the Supplementary Board.
7. All concerned to act on the authenticated copy of this order.
[REVATI MOHITE DERE, J.] ::: Uploaded on - 16/10/2019 ::: Downloaded on - 17/10/2019 03:31:17 :::