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Bombay High Court

Sudarshan Bhalchandra Chavan And ... vs The State Of Maharashtra And Another on 2 February, 2021

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

               ANTICIPATORY BAIL APPLICATION NO.73 OF 2021


1.     Sudarshan Bhalchandra Chavan,
       Age : 31 years, Occu. Service

2.     Bhalchandra Amarsing Chavan,
       Age : 58 years, Occu. Service

3.     Ritesh Bhalchandra Chavan,
       Age : 30 years, Occu. Service

4.     Anita Bhalchandra Chavan,
       Age : 54 years, Occu. Household

       All R/o Building No.1, Room No.502,
       Sunder Complex, Gauri Pada,
       Talav Road, Kalyan (W),
       District Thane

5.     Namobai Dharmraj Jadhav (Rathod),
       Age : 55 years, Occu. Household,
       R/o Navin Naka, Hirapur Road,
       Chalisgaon, Tq. Chalisgaon,
       District Jalgaon                                        APPLICANTS

       VERSUS

1.     The State of Maharashtra,
       through Raver Police Station,
       Tq. Raver, District Jalgaon

2.     The Superintendent of Police,
       Jalgaon, District Jalgaon                             RESPONDENTS

                                      ----
Mr. K.C. Sant, Advocate for the applicants
Mr. V.M. Kagne, A.P.P. for the respondents/State
                                      ----




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                                            2                               ABA73-2021

                                    CORAM :     MANGESH S. PATIL, J.
                                    DATE    :   02.02.2021

PER COURT :


                 Heard.


2]               Issue notice. The learned A.P.P. waives service for both the

respondents and seeks time. Stand over to 18.02.2021. 3] In the event of arrest of the applicants till the next date in connection with Crime No.195/2020 registered with Raver Police Station, District Jalgaon for the offences punishable under Sections 420, 406, 504, 507 read with Section 34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, they shall be released on bail on their executing personal recognizance for an amount of Rs.15,000/- (Rupees 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.
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