Kiran W/O Ashok Dhawad vs State Of Maharashtra, Thr. Police ...
2021 Latest Caselaw 12127 Bom

Order                                                                                      3008appp1382.21
                                                     1


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


                     CRIMINAL APPLICATION [APPP] NO. 1382/2021
                    IN CRIMINAL APPLICATION [ABA] NO. 475/2019.
                                             Kiran Ashok Dhawad.
                                                 -VERSUS-
                            The State of Maharashtra, P.S. Dhantoli, Nagpur.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri D.V. Chauhan, Advocate for the Applicant.
                                         Shri A.S. Ashirgade, APP for the Non-applicant.



                                                         CORAM : VINAY JOSHI, J.

                                                         DATE      :   AUGUST 30, 2021.


                                                      Heard.

2. The applicant is seeking relaxation of

condition no.(c) imposed by this Court vide

judgment and order dated 31.07.2019 in Criminal

Application No.475/2019 while granting pre-arrest

protection. The offences are punishable under

Sections 420, 406, 409, 120-B, 462, 466, 468, 471,

477-A of the Indian Penal Code and Section 3 of

the Maharashtra Protection of Interest of

Depositors (In Financial Establishments) Act,

Order 3008appp1382.21

1999.

3. Admittedly investigation is completed

and charge sheet is filed long back. No material is

produced by the State to show the necessity to

have attendance of the applicant. For near about

two years, the applicant has attended the

concerned police station in pursuance of the

directions of this Court.

4. In view of that, since the purpose is

served, the condition of attendance can be relaxed.

Hence the following order.

(i) Criminal Application is allowed and disposed of.

(ii) The condition No.(c) imposed by this Court regarding attendance to police station, vide order dated 31.07.2019 in Criminal Application (ABA) No.475/2019, is hereby waived.

JUDGE Rgd.