Bombay High Court
Vishal Pralhad Ghuge vs The State Of Maharashtra on 18 March, 2021
Author: R.G. Avachat
Bench: R.G. Avachat
17-ABA.275-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO.275 OF 2021
VISHAL S/O. PRALHAD GHUGE
VERSUS
THE STATE OF MAHARASHTRA
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Mr.S.D.Munde, Advocate for applicant
Mr.S.P.Tiwari, APP for respondent
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CORAM : R.G. AVACHAT, J.
DATE : MARCH 18, 2021 PER COURT :-
Heard. Perused the FIR.
2. Issue notice to the respondent, returnable on 01.04.2021. Learned APP waives notice for the respondent.
3. Till next date, in the event of arrest in connection with Crime No.37 of 2021 registered with Kallamb Police Station, Dist. Osmanabad, for the offence punishable under Sections 307, 498-A, 324, 109 and 506 of Indian Penal Code, the applicant be released ::: Uploaded on - 18/03/2021 ::: Downloaded on - 19/03/2021 01:06:53 ::: 2 17-ABA.275-2021 on executing P.R. Bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand) with one surety in the like amount.
4. The applicant shall attend the concerned Police Station as and when required by the Investigating Officer. The applicant shall not tamper with the prosecution evidence in any manner.
[R.G. AVACHAT, J.] kbp ::: Uploaded on - 18/03/2021 ::: Downloaded on - 19/03/2021 01:06:53 :::