Bombay High Court
Pavandeep @ Pavan S/O. Chotulal Yadav vs State Of Maharashtra Thr. P.S.O., P.S. ... on 26 October, 2018
Author: M. G. Giratkar
Bench: M. G. Giratkar
ABA739.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (ABA)739/2018
Pawandeep @ Pawan s/o Chotulal Yadav
Vs.
The State of Maharashtra, through PSO, P.S.Gadchandur.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri A.S.Ambatkar, Advocate for the applicant.
Shri S.S.Doifode, APP for non applicant-State.
CORAM : M.G.GIRATKAR, J.
DATE : 26.10.2018 Reply filed by the prosecution is taken on record.
Heard learned counsel for the applicant. He has submitted that except FACEBOOK Message, nothing is placed on record incriminating against the applicant.
The facebook message only shows that, prima facie, it was sent by one Anuj Bharadwaj to the applicant and the applicant forwarded the same. The original author of facebook message is not the applicant.
Hence, ad-interim anticipatory bail granted by this Court on 19th October, 2018, is hereby confirmed.
The application stands disposed of accordingly.
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