Bombay High Court
Sheetal Raja Narsapur vs The State Of Maharashtra on 19 December, 2019
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
922-ABA-2807-
2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANT. BAIL APPLICATION NO.2807 OF 2019
Sheetal Raja Narsapur ... Applicant
Vs
The State of Maharashtra ... Respondents
...
Mr. Edgar Braganza i/by Prathamesh Gaikwad for the Applicant.
Mrs. Sharmila Kaushik , APP for the Respondent-State.
CORAM : SANDEEP K. SHINDE J.
DATE : 19th DECEMBER, 2019 P.C. :
Applicant undertakes to fle afdavit that she shall not indulge in similar acts in future.
Stand over to 24th January, 2020.
2 In the meantime, in the event of arrest of the applicant in Crime No. 32 of 2018 registered with Gorai Police Station, she shall be released on executing PR bond in the sum of Rs.10,000/- with one or more sureties in like amount.
Shivgan 1/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 01:05:05 :::922-ABA-2807- 2019.odt 3 She shall report to the Investigating Ofcer on 23rd and 27th December, 2019 and on 7 th and 14th January, 2020 between 11 a.m. to 1 noon.
(SANDEEP K. SHINDE, J.) Shivgan 2/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 01:05:05 :::