Supreme Court of India
Ashish Gopaldas Alias Gopikisan Lohiya vs State Of Maharashtra on 10 August, 2015
Bench: Kurian Joseph, Anil R. Dave
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1045 OF 2015
(Arising out of SLP(Crl.)NO.6116 of 2015)
ASHISH GOPALDAS ALIAS GOPIKISAN LOHIYA ... APPELLANT(S)
VS.
STATE OF MAHARASHTRA ... RESPONDENT(S)
J U D G M E N T
Leave granted.
In view of the fact that the appellant's wife had died after seven years of his marriage and that too at a place which was far away from the place where the appellant was at the time of accident, we are, prima facie, of the view that protection with regard to anticipatory bail in connection with FIR No.66/2015 dated 27th May, 2015 lodged with Police Station Sello, District Wardha, Maharashtra, is to be granted, as prayed for. Ordered accordingly.
The appeal is disposed of as allowed. The appellant shall cooperate in the investigation and shall remain present at the police station as and when he is summoned by the concerned authorities.
..............J. [ANIL R. DAVE] ..............J. [KURIAN JOSEPH] New Delhi;
10th August, 2015.