Sunil Bhaurao Ade vs The State Of Maharashtra, Thr. ...
2016 Latest Caselaw 3018 Bom

     2006aba385.16.odt                                                                                                                                                       1/1 


                                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                             NAGPUR BENCH AT NAGPUR




                                                                                                                                                                              
                                       CRIMINAL APPLICATION (ABA) NO. 385 OF 2016
                                                                 (Sunil Bhaurao Ade Vs. State of Maharashtra)
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    Office Notes, Office Memoranda of Coram,                                                               Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
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                                                                                         Shri R. P. Joshi, Advocate for the applicant.
                                                                                         Shri S. J. Kadu, A.P.P. for the State.




                                                                                                                                   
                                                                                                           CORAM : S. B. SHUKRE, J.

DATED : 20 JUNE, 2016

Heard.

04/7/2016.

Issue notice to the respondent, returnable on

Learned A.P.P. waives notice for the respondent

and seeks time to file reply.

Meanwhile, it is directed that in the event of arrest

of the applicant in Crime No.75/2016 registered with Ladkhed

Police Station for the offences punishable under Sections

498-A, 504, 506, and 307 read with Section 34 of the Indian

Penal Code, the applicant shall be released on bail on his

furnishing a P. R. Bond in the sum of Rs.25,000/- together

with one solvent surety in the like amount on the conditions

that the applicant shall attend police station Ladkhed every

day between 11.00 a.m. and 5.00 p.m. starting from

23/6/2016, shall co-operate with the investigating officer and

shall not tamper with the prosecution witnesses. This order

shall remain valid until further orders.

JUDGE wwl