Bombay High Court
Govind Dilip Maval (In Jail) vs The State Of Mah. Thr. P.S.O. P.S. ... on 22 December, 2020
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
1
2212ba1213.2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Criminal Application (BA) No.1213 of 2020
Govind Dilip Maval
Versus
State of Maharashtra, through P.S.O., P.S. Malegaon, Dist. Washim.
Office Notes, Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders
and Registrar's order
Shri S.M. Bhangde, Advocate for Applicant.
Shri S.A. Ashirgade, APP for Non-Applicant.
Coram : Pushpa V. Ganediwala, J.
Date : 22nd December, 2020 Heard Shri Hunge, learned counsel for the applicant, and Shri Dubey, learned APP for the non-applicant - State.
2. The applicant is seeking bail in Crime No.468 of 2020 registerd with Police Station Malegaon, Tahsil Malegaon, District Washim for the offences punishable under Sections 376 and 323 of the Indian Penal Code.
3. Perused the application, the documents annexed thereto and the affidavit-in-reply, with the assistance of the learned counsel for both the sides.
4. Perusal of the FIR reflects the case of love affair and physical relations between the two adults on the pretext of promise to marry. As he refused to marry, the report came to be lodged. The prosecutrix is of the age of 24 years and the applicant is stated to be of 30 years of age. The learned APP ::: Uploaded on - 22/12/2020 ::: Downloaded on - 10/02/2021 16:59:41 ::: 2 2212ba1213.2020.odt states that the chargesheet is likely to be filed within a short period.
5. In view of the above, no purpose would be served in keeping the applicant in jail. Hence, this Court is inclined to grant bail to the applicant on the following conditions :
(i) The applicant - Govind Dilip Maval, shall be released on bail on his executing a personal bond of Rs.20,000/- (Rs. Twenty thousand only) with one surety in the like amount.
(ii) The applicant shall not tamper with the prosecution evidence or issue threats to the witnesses.
(iii) The applicant to attend the concerned police staiton on every first Thursday of each month between 12.00 noon to 2.00 p.m.
6. Needless to mention that the observations made in this application are strictly for deciding the present application of the applicant and the Trial Court shall not get influenced by the same and shall be free to decide the matter on its merits.
7. The criminal application stands disposed of.
JUDGE.
Lanjewar ::: Uploaded on - 22/12/2020 ::: Downloaded on - 10/02/2021 16:59:41 :::