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[Cites 3, Cited by 0]

Bombay High Court

Vinay Jogesh Achariya vs State Of Maharashtra on 16 January, 2023

Author: M. S. Karnik

Bench: M. S. Karnik

                            Urmila Ingale                                  907. aba 128.23.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA
         Digitally signed
         by URMILA
         PRAMOD
                                      CRIMINAL APPELLATE JURISDICTION
PRAMOD   INGALE
         Date:
INGALE   2023.01.16


                             ANTICIPATORY BAIL APPLICATION NO.128 OF 2023
         18:44:08 +0530




                            Mr. Vinay Jogesh Achariya                     ..Applicant
                                  VS.
                            The State of Maharashtra                      ..Respondent

                                                     ------------
                            Mr. Prashant Trivedi a/w Mr. Khushboo Jain, Mr. Irfan Khan
                            i/b Ms. Sudha Dwivedi, for the Applicant.
                            Mr. S.V. Gavand, APP for the State.
                            PSI- Mr. Anil Kare, Bhayandar Police Station present.
                                                     ------------

                                                   CORAM : M. S. KARNIK, J.
                                                   DATE     : JANUARY 16, 2023
                            P.C. :

1. Heard learned counsel for the applicant and learned APP.

2. This is an application for pre-arrest bail. The applicant is apprehending arrest in connection with C.R.568 of 2022 dated 02/12/2022 registered with Bhayander Police Station for offence punishable under sections 420 of the Indian Penal Code, 1860 and section 3 of the Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013.

1/2 Urmila Ingale 907. aba 128.23.doc

3. The date of the incident is alleged to be between 02/12/2019 and 13/09/2021. There are 3 victims. The total amount involved in the present offence is Rs.13,10,000/-. By the next date, learned counsel for the applicant to take instructions as to whether the applicant is willing to deposit the said amount before the jurisdictional Magistrate.

4. Learned APP submits that they have not been able to serve notice under section 41A of the Code of Criminal Procedure as the applicant is not available at his residence. Learned counsel for the applicant on instructions submits that the applicant had no intention of avoiding attendance before the investigating officer. The applicant to attend the investigating officer on 18th, 19th and 20th January 2023 between 11.00 a.m. and 1.00 p.m.

5. Till next date no coercive steps be taken against the applicant.

6. List the application on 25/01/2023.

(M. S. KARNIK, J.) 2/2