Bombay High Court
Archana Deepak Verma vs The State Of Maharashtra on 15 January, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
rpa 1/2 912-aba-96-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.96 OF 2019
Archana Deepak Verma .. Applicant
Vs.
State of Maharashtra .. Respondent
......
Mr.Jitendra B. Mishra, Advocate for the Applicant.
Mr.S.R. Agarkar, APP for the Respondent - State.
Mr.Mahesh Ralebhat, PSI L.T. Marg Police Station, Mumbai,
present.
......
CORAM : PRAKASH D. NAIK, J.
DATED : JANUARY 15, 2019.
P.C. :
The applicant is apprehending arrest in connection
with C.R. No.167 of 2018, registered with L.T. Marg Police
Station, Mumbai, for the offence punishable under Section 408 of
Indian Penal Code ("IPC", for short).
2 Learned APP submits that subsequently charge under
Sections 109, 212 and 411 read with 34 of IPC were added.
3 Learned APP, on instructions from the officer who is
present in the Court submits that the evidence against the
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rpa 2/2 912-aba-96-19.doc
applicant that, out of the crime proceeds, the motorcar was
purchased in the name of the applicant, and, considering the
nature of the allegations, custodial interrogation of the applicant
is not necessary. In the circumstances, case for anticipatory bail
is made out.
4 Hence, I pass the following Order:
:: O R D E R ::
(i) Anticipatory Bail Application No.96 of 2019, is allowed;
(ii) In the event of arrest of the applicant in connection with C.R. No.167 of 2018, registered with L.T. Marg Police Station, Mumbai, she may be released on bail on her furnishing P.R. Bond in the sum of Rs.20,000/-, with one or more sureties in the like amount;
(iii) Anticipatory Bail Application stands disposed of.
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