Bombay High Court
Mohan Kisanrao Karad And Antoher vs The State Of Maharashtra on 3 May, 2021
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO.447 OF 2021
(Mohan Kisanrao Karad and another Vs. The State of Maharashtra)
AND
ANTICIPATORY BAIL APPLICATION NO.446 OF 2021
(Mangal Baburao Karad and another Vs. The State of Maharashtra)
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Mr. Joydeep Chatterji, Advocate for the applicants in ABA No..447/2021
Mr. Niteen V. Gaware, Advocate for the applicants in ABA No.446/2021
Smt. G.L. Deshpande, A.P.P. for the respondent/State
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CORAM : MANGESH S. PATIL, J.
DATE : 03.05.2021 PER COURT :
Heard.
2. Issue notice to the respondent in both the applications. The learned A.P.P. waives service for the respondent/State and seeks time. Stand over for two weeks.
3. In the event of arrest of the applicants in Anticipatory Bail Application No.446/2021, till the next date, in connection with Crime No.179/2021 registered with Kaij Police Station, District Beed for the offences punishable under Sections 143, 323, 325, 327, 354, 354-A, 452, 504, 506 of the Indian Penal Code, they shall be released on bail on their executing personal recognizance for an amount of Rs.15,000/- (Rupees ::: Uploaded on - 03/05/2021 ::: Downloaded on - 10/09/2021 01:51:57 ::: 2 ABA447-446-2021 Fifteen Thousand) each and furnishing a solvent surety each in the like amount subject to following conditions :
a] They shall attend the concerned Police Station as and when called by the Investigating Officer and shall cooperate him. b] They shall not tamper the evidence or influence the witnesses.
4. Liberty to mention before the Vacation Court.
[MANGESH S. PATIL] JUDGE npj/ABA447-446-2021 ::: Uploaded on - 03/05/2021 ::: Downloaded on - 10/09/2021 01:51:57 :::