Bombay High Court
Walmik Asaram Jaybhaye vs The State Of Maharashtra And Another on 15 September, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 904-BA-1461-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1461 OF 2023
WALMIK ASARAM JAYBHAYE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr. Swapnil Joshi for and on behalf of
J.P.Legal Associates
APP for Respondent No.1 : Mr. S. P. Tiwari
Advocate for Respondent No.2 : Mr. Ravindra Narwade Patil
(appointed Through Legal Aid)
...
CORAM : S. G. MEHARE, J.
DATE : 15-09-2023 PER COURT :-
1. Mr. Narwade Patil, the learned counsel states that he has instructions to appear for the victim as he is appointed through the High Court Legal Services, Sub-Committee, Aurangabad. He wants time to go through the papers.
2. The learned counsel for the applicant would submit that health of the applicant is deteriorating day by day. He is having blood vomiting. He is suffering from paralysis. He is insisting that this application may be disposed of at the earliest. However, the learned counsel for the victim would state that the victim has right to be heard.
3. Believing the statement of the learned counsel for the applicant, applicant Walmik Asaram Jaybhaye be released on ::: Uploaded on - 15/09/2023 ::: Downloaded on - 16/09/2023 09:51:04 ::: 2 904-BA-1461-23.odt temporary bail till next date, on executing PB and SB of Rs.50,000/- with one solvent surety of the like amount, in C.R.No.42 of 2023 registered with Phulambri Police Station, District Aurangabad, in Special Case No.118 of 2023, for the offences punishable under Sections 363, 376(2), 376(3), 109, 506 of the Indian Penal Code and Sections 4, 6 and 17 of the Protection of Children from Sexual Offences Act, with an undertaking that;
(i) He shall not misuse the liberty granted to him.
(ii) He shall produce medical certificate of treatment which he would receive during the temporary bail.
(iii) He shall control his family members from threatening the victim or her relatives, if any.
4. The applicant shall furnish bail before the Court of Special Judge, Aurangabad.
5. Stand over to 09.10.2023.
( S. G. MEHARE ) JUDGE rrd ::: Uploaded on - 15/09/2023 ::: Downloaded on - 16/09/2023 09:51:04 :::