Dhanesh Dadaji Jumnake vs State Of Maharashtra, Thr. P.S.O. ...
2016 Latest Caselaw 3019 Bom

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




                                                                                                                                                                              
                                       CRIMINAL APPLICATION (ABA) NO. 373 OF 2016
                                                          (Dhanesh Dadaji Jumnake 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 N. M. Kolhe, Advocate for the applicant.




                                                                                                                                   
                                                                                         Shri A. M. Deshpande, A.P.P. for the State.

                                                                                                           CORAM : S. B. SHUKRE, J.

DATED : 20 JUNE, 2016

ig Heard.

Issue notice to the respondent, returnable

on 27/6/2016.

Learned A.P.P. waives notice for the

respondent and seeks time to file reply. He,

however, opposed the grant of interim bail to the

applicant pointing out that there has been a criminal

history of the applicant and that was one of the

consideration for rejection of the bail application by

the trial Court.

This applicant prima-facie was not present

at the spot from where the illicit liquor was seized.

Therefore, at this stage, the applicant could be

granted interim relief. Hence, the order.

In the event of arrest of the applicant in

Crime No.529/2016 registered with Police Station

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Ramnagar, Chandrapur for the offence punishable

under Sections 65(e) and 83 of the Bombay

Prohibition Act, the applicant shall be released on

bail on his furnishing a P. R. Bond in the sum of

Rs.20,000/- together with one solvent surety in the

like amount on the conditions that the applicant

shall attend police station Ramnagar, Chandrapur

every day between 11.00 a.m. and 1.00 p.m. starting ig from 22/6/2016, shall co-operate with the police

during investigation and shall not tamper with the

prosecution witnesses. This order shall remain valid

until further orders.

Hamdast granted.

JUDGE

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