Bombay High Court
Imran Imtiyaz Sayyed vs The State Of Maharashtra And Anr on 6 October, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally signed
by PRAJAKTA
PRAJAKTA SAGAR
VARTAK
SAGAR Date:
VARTAK 2022.10.07
14:45:28
+0530
1 912.ABA 2768-22.doc
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 2768 OF 2022
Imran Imtiyaz Sayyed .. Applicant
Vs.
The State of Maharashtra & Anr. .. Respondent
Mr. R.U. Singh for the applicant.
Smt. Rutuja Ambekar, APP for the State.
CORAM : BHARATI DANGRE, J.
DATE : OCTOBER 06, 2022.
P.C.:
1. The applicant is served with a notice under Section 41(A)(1) of the Cr. P.C. on 15 September, 2022.
On receipt of the said notice, let the applicant report to the Investigating Officer within a period of seven days from today as the offence invoked is under the provisions of Sections 498, 323, 504 read with Section 34 of the IPC. He shall render his co-operation to the Investigating Officer in the process of investigation.
2. On his presence, the Officer-in-charge shall follow the procedure prescribed under Section 41-A of Cr.P.C. and in case if he comes to a conclusion that his custodial interrogation is necessary, he shall record the reasons to that effect. Before effecting his arrest, he shall give 72 hours notice in advance.
(SMT. BHARATI DANGRE, J.)