Bombay High Court
Anirudh Ambrushi Kawale vs The State Of Maharashtra on 8 August, 2023
Author: S.G. Mehare
Bench: S.G. Mehare
2023:BHC-AUG:16811
938-ba-1330-2023 (2).odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1330 OF 2023
ANIRUDH AMBRUSHI KAWALE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Yashwantrao P. Jadhav
APP for Respondent/State : Mr. K.S. Patil
...
CORAM : S.G. MEHARE, J.
DATED : AUGUST 08, 2023
PER COURT:-
1. Not on board. Taken on board.
2. Heard learned counsel for the applicant and learned APP
for the State.
3. The applicant seeks bail in Crime No.279 of 2023
registered with Anandnagar Police Station, District Osmanabad for the
offence punishable under Section 7(a) of the Prevention of Corruption
Act.
4. The applicant has been arraigned as an accused for the
offence punishable under Section 7(a) of the Prevention of Corruption
Act. The applicant was apprehended soon after the trap. Nothing is
to be recovered from the applicant. Considering the role attributed to
the applicant, the applicant deserve bail. Hence, the following order :
ORDER
(i) Bail Application is allowed. ::: Uploaded on - 08/08/2023 ::: Downloaded on - 09/08/2023 10:29:46 ::: 938-ba-1330-2023 (2).odt (2) (ii) The applicant, Anirudh Ambrushi Kawale, be released on bail
on executing P.B. and S.B. of Rs.50,000/- (Rupees fifty thousand) with one solvent surety in the like amount in connection with the above crime, on the conditions that he shall not tamper with the prosecution witnesses.
(iii) The applicant shall attend the concerned police station as and when called on written notice by the investigating officer, till filing the charge sheet.
(iv) The applicant shall not involve in similar crime.
(S.G. MEHARE, J.) Mujaheed// ::: Uploaded on - 08/08/2023 ::: Downloaded on - 09/08/2023 10:29:46 :::