Bombay High Court
Manju Amit Wanchoo Alias Manju ... vs The State Of Maharashtra And Anr on 15 November, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 2492 OF 2019
Mrs. Manju Amit Wanchoo ..Applicant
Versus
The State of Maharashtra and Ors. ...Respondents
.....
Mr. Sagar Kasar, Advocate for the Applicant.
Mr. H.J. Dedhia, APP for the State-Respondent.
.....
CORAM : PRAKASH D. NAIK, J.
DATE : 15th November, 2019
PC :
1. The Applicant is seeking Anticipatory Bail for temporary period
with a view to approach the appropriate Court. It is submitted that
the husband of the applicant has lodged the complaint in the Court
at 21-1st Ld. Additional Munsif Srinagar, State of Jammu & Kashmir
for offence punishable under Section 500 of IPC. Non-bailable
warrant has been issued against the applicant.
2. It is submitted that there are matrimonial disputes against the
applicant and her husband has filed the complaint. The documents
annexed to this application indicates that non-bailable warrant has
been issued against the applicant. It is also pointed out that the
Sajakali Jamadar
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applicant could not attend the Court on account of situation
prevailing in the area whereby the Court is situated. The applicant is
a lady having small child. Considering the circumstances for a
temporary period with a view to approach the competent Court,
applicant can be granted protection.
ORDER
i) In the event of arrest of the applicant in connection with non-bailable warrant issued against the applicant in Case No. 5 of 2019 pending in the Court of 21-1st Ld. Additional Munsif, Srinagar, State of Jammu & Kashmir, the applicant be released on bail on furnishing P. R. Bond in the sum of Rs.20,000/-, with one or more sureties in the like amount;
ii) This interim protection granted for a period of six weeks to enable the applicant to approach the appropriate Court for seeking appropriate relief.
iii) Anticipatory Bail Application stands disposed of accordingly.
(PRAKASH D. NAIK, J.) Sajakali Jamadar ::: Uploaded on - 15/11/2019 ::: Downloaded on - 16/11/2019 03:52:07 :::