Bombay High Court
Vijay Vasantrao Ukkalgaonkar vs The State Of Maharashtra on 9 March, 2023
Author: R.G. Avachat
Bench: R.G. Avachat
A.B.A. No.167/2023
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO.167 OF 2023
Vijay s/o Vasantrao Ukkalgaonkar ... APPLICANT
VERSUS
The State of Maharashtra & anr. ... RESPONDENTS
.......
Mr. N.S. Shah, Advocate holding for
Mr. S.V. Natu, Advocate for applicant
Mr. G.O. Wattamwar, A.P.P. for respondents
.......
CORAM : R.G. AVACHAT, J.
DATE : 9th MARCH, 2023
P.C. :
Heard. The applicant is an accused in a case
instituted otherwise on police report. It is a complaint under
the Drugs and Cosmetics Act. After taking cognizance of the
offence, the learned Magistrate first issued summons. The
applicant received the summons. He, however, did not appear before the trial Court as he was apprehensive of being taken into custody since the offence is non-bailable. The learned Magistrate thereafter issued bailable warrant against the applicant. The warrant has been addressed to Officer-Incharge ::: Uploaded on - 10/03/2023 ::: Downloaded on - 10/03/2023 21:14:26 ::: A.B.A. No.167/2023 :: 2 ::
of Satara Police Station. In the given circumstances, the applicant would do well to appear before the concerned officer and furnish bail in response to bailable warrant issued against him. Thereafter the applicant shall appear before the trial Court and furnish necessary P.R. bond and S.B. as may be directed by the trial Court.
2. In view of the above, the application stands disposed of.
(R.G. AVACHAT, J.) fmp/-
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