Bombay High Court
Mayur Dayanath Chaturvedi vs The State Of Maharashtra on 2 March, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 11 ABA-563-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.563 OF 2022
Mayur Dayanath Chaturvedi .. Applicant
Versus
The State of Maharashtra .. Respondent
...
Mr.Milan Desai for the Applicant.
Mr.S.H.Yadav, A.P.P. for the State/Respondent.
Mr.Rajeev Ravi for the Intervenor.
PSI Shri Sunil Pawar attached to Dahisar Police Station,
present.
...
CORAM: BHARATI DANGRE, J.
DATED : 02nd MARCH, 2022
P.C:-
1. Heard the learned counsel for the applicant and the
learned APP.
2. Perusal of the FIR would disclose that the marriage
between the applicant and the complainant was solemnized on
19/04/2017 and the complaint is lodged on 25/12/2021. It
would reveal the relationship between the two as certain
allegations are levelled against the applicant/husband in
respect of monetary transactions as well as the mental
harassment, which in my considered opinion, do not warrant
custodial interrogation.
M.M.Salgaonkar
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2/2 11 ABA-563-22.doc
3. The learned counsel for the complainant states that he is
likely to fle an application for intervention and bring some
more material on record. He is permitted to do so. In the wake
of the allegations, the applicant is entitled for the interim
protection, subject to the following conditions.
: ORDER :
(a) In the event of arrest in C.R.No.1245 of 2021 registered with Dahisar Police Station, applicant-Mayur Dayanath Chaturvedi shall be released on bail on furnishing P.R. bond to the extent of Rs.25,000/- with one or two sureties of the like amount.
(b) The applicant shall report to the concerned police station on every Tuesday and Friday between 2.00 p.m. and 5.00 p.m. for a period of two weeks.
(c) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with facts of case so as to dissuade him from disclosing the facts to Court or any Police Offcer and shall not tamper with the prosecution evidence.
4. List the application on 22/03/2022.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 04/03/2022 ::: Downloaded on - 04/03/2022 22:49:21 :::