Bombay High Court
Shaikh Jafar Shaikh Kaisar vs The State Of Maharashtra And Another on 8 September, 2022
Author: R. G. Avachat
Bench: R. G. Avachat
BA-1229-2022-OPERATIVE.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO. 1229 OF 2022
Shaikh Jafar Shaikh Kaisar ... Applicant
Versus
The State of Maharashtra and another ... Respondents
....
Mr. A. S. Shejwal, Advocate for applicant
Mr. R. B. Bagul, APP for respondent No.1 - State
Ms Aparna Sapate, Advocate (appointed) for respondent No.2
....
CORAM : R. G. AVACHAT, J.
DATED : 08th SEPTEMBER, 2022 OPERATIVE ORDER :-
For the reasons recorded separately, following order is passed:
(i) The Bail Application is allowed.
(ii) The applicant be released on bail in connection with Crime No.0265/2022, registered at M.I.D.C. CIDCO Police Station, Aurangabad, District Aurangabad, for the offences punishable under Sections 376(3), 376(2)
(n), 506 r/w 34 of the Indian Penal Code and under Sections 3, 4, 7, 8, 12 and 17 of the POCSO Act, on his executing P. R. bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand) with surety bond of the like amount.
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(iii) The applicant shall attend the concerned police station once a week i.e. on every Sunday between 11.00 a.m. and 12.00 noon till conclusion of trial.
(iv) The applicant shall not tamper with the prosecution evidence.
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