Bombay High Court
Dattatraya Basavraj Shrigri vs State Of Maharashtra on 28 March, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
Gokhale 1 of 3 907-aba-815-24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 815 OF 2024
Dattatraya Basavraj Shrigri ..Applicant
Versus
The State of Maharashtra ..Respondent
_____
Mr. Vivek N. Arote for Applicant.
Mr. Avinash A. Naik, APP for State/Respondent.
_____
CORAM :- SARANG V. KOTWAL, J.
DATE :- 28 MARCH 2024
P.C. :-
1. The Applicant is seeking anticipatory bail in connection
with C.R.No.111 of 2024 registered at Chikhli Police Station,
Pimpri-Chinchwad, on 24.02.2024, under Sections 381, 420 and
408 r/w. 34 of the Indian Penal Code.
2. Heard Mr. Vivek Arote, learned counsel for the
applicant and Mr. Avinash Naik, learned APP for the State.
3. The F.I.R. is lodged by one Jos Mathew. He has stated
that the applicant was working in his shop. For some period in
September 2023, the informant had gone to Dubai. When he
Digitally
signed by
VINOD
VINOD BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
2024.03.30
14:46:48
+0530
::: Uploaded on - 30/03/2024 ::: Downloaded on - 14/04/2024 19:47:17 :::
2 of 3 907-aba-815-24
returned, he asked his customers about the payment of the goods
which they had purchased. At that time, he was told that the
money was paid to the applicant. When the informant confronted
the applicant with this situation, he left the job from September
2023 onwards. There are allegations in the F.I.R. in respect of the
acts committed by the other employees. However, they are not
relevant for the purpose of the present application.
4. Learned counsel for the applicant without prejudice to
his rights and contentions on merits of the matter submitted that,
though, he is not admitting of having received any amount from
the customers directly, he is willing to deposit Rs.3 lakhs by
30.06.2024 before this Court and he has no objection if the first
informant withdraws that amount. According to the learned
counsel, it will show the applicant's bonafides.
5. Learned APP does not have objection to this course of
action.
6. In this view of the matter, the applicant can be
protected by way of interim protection to test his bonafides. The
::: Uploaded on - 30/03/2024 ::: Downloaded on - 14/04/2024 19:47:17 :::
3 of 3 907-aba-815-24
applicant will have to deposit certain reasonable amount initially
to show his bonafides. He can be permitted to deposit Rs.50000/-
on or before 30.04.2024.
7. Hence, the following order.
ORDER
i) In the event of his arrest in connection with C.R.No.111 of 2024 registered at Chikhli Police Station, Pimpri-Chinchwad, till the next date, the Applicant is directed to be released on bail on his executing P. R. bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one or two sureties in the like amount.
ii) This order shall operate till 03/05/2024.
iii) The Applicant shall attend the concerned Police Station as and when called and shall cooperate with the investigation.
iv) The applicant is permitted to deposit Rs.50000/-
before this Court, on or before 30.04.2024.
v) Stand over to 03/05/2024.
(SARANG V. KOTWAL, J.) ::: Uploaded on - 30/03/2024 ::: Downloaded on - 14/04/2024 19:47:17 :::