Bombay High Court
Navin Suresh Nagdev vs State Of Maharashtra on 6 June, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally signed by
JAYARAJAN JAYARAJAN
ANJAKULATH ANJAKULATH NAIR
NAIR Date: 2022.06.06
18:37:52 +0530
1/2 17 ABA-379.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.379 OF 2022
Navin Suresh Nagdev ] ... Applicant
Vs.
The State of Maharashtra ] ... Respondent
...
Ms. Geeta N. Bulnani for the applicant.
Mr. S.V. Gavand, A.P.P. for the State.
Mr. Shivaji Bade, API attached to the Vitthalwadi Police Station,
Thane, is present in the court.
...
CORAM : SMT. BHARATI DANGRE, J.
DATED : 06TH JUNE, 2022.
P.C.:-
1. There is some argument advanced about the compliance of the order dated 04/04/2022 when the applicant was directed to report to the police station for four days from 11/04/2022 between 11.00 a.m. and 02.00 p.m. AJN 2/2 17 ABA-379.22.odt
2. The prosecution is arguing that the applicant has barely attended the police station and, therefore, could not be subjected to investigation. On the contrary, learned counsel for the applicant states that though the applicant attended the police station, his attendance was not marked or a copy of the attendance sheet was supplied to him.
3. The Investigating Officer shall ensure that the time when the applicant reports to him shall be recorded in the station diary along with the time when he is permitted to leave. To enable the Investigating Officer to complete the investigation, the applicant shall report to the police station on 08/06/2022, 09/06/2022 and 10/06/2022 between 02.00 p.m. and 05.00 p.m. On the next date of hearing, the learned A.P.P. shall answer to the queries raised in the earlier order.
4. List the matter on 23/06/2022.
5. The interim relief granted in favour of the applicant to continue till then.
[SMT. BHARATI DANGRE, J.] AJN