Bombay High Court
Balram Ramsingh Dicau vs State Of Mah., Thr. P.S.O. P.S. Dabki ... on 3 April, 2020
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 aba212.20.Balram.vs.State.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (ABA) NO.212/2020
Balram s/o Ramsingh Dicau .vs. State of Maharashtra, through PSO P.S.
Dabki Road, Tq. Dist. Akola.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. S. V. Sirpurkar, Advocate for applicant.
Mr. V. P. Maldhure, A.P.P. for non applicant-State.
CORAM : V.M. DESHPANDE, J.
DATED : APRIL 3, 2020 Not on board. Taken on board. Office to register the application.
Heard Mr.Sirpurkar, learned counsel for applicant.
Issue notice to non applicant returnable on 30.04.2020.
Learned A.P.P. waives notice for non applicant. In the meanwhile, in the event of arrest in connection with Crime No.34/2020 registered with Police Station, Dabki Road, Akola for an offence punishable under Sections 354, 354-A, 354-D read with Section 34 of the Indian Penal Code, applicant-Balram Ramsingh Dicau be released on bail on he executing P.R. Bond in the sum of Rs.5,000/- with one solvent surety in the like amount.
The applicant shall attend Police Station, Dabki Road, Akola on 13.04.2020. 14.04.2020, 17.04.2020 and 22.04.2020 and shall be with the investigating officer from 11.00 a.m. to 02.00 p.m. JUDGE ckahale ::: Uploaded on - 03/04/2020 ::: Downloaded on - 04/04/2020 07:15:05 :::