Khushboo Purushottam Chavhan vs State Of Mah. Thr. Ps Kapil Nagar ...
2021 Latest Caselaw 9967 Bom

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

                          CRIMINAL APPLICATION (ABA) NO. 468/2021
                  Ku. Khushboo Pursuhottam Chavhan Versus State of Maharashtra
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri R.H. Rawlani, Advocate for applicant.
                 Shri H.D. Dubey, APP for Non-applicant.

                 CORAM : S.M. MODAK, J.

DATE : 29th July, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

2. Heard learned Advocate Shri R.H. Rawlani for the applicant.

3. Issue notice to non-applicant, returnable 06/08/2021.

4. Shri H.D. Dubey, learned APP waives notice for non- applicant.

5. Learned Advocate Shri R.H. Rawalani, for the applicant/accused invited my attention to the averments in the F.I.R., ad-interim bail granted by the Sessions Court, Nagpur, then documents collected by the Police during the investigation and cooperation offered by the applicant. He also emphasised on the fact that the applicant is a lady of young age and she is ready to

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give further cooperation. My attention is also drawn to the judgment given by the Hon'ble Apex Court in case of Arnesh Kumar vs State of Bihar and the directions given by the Hon'ble Supreme Court in Suo-motu petition arising out of Covid situation.

6. Considering all the facts, it is better to hear this application finally on 06/08/2021. If the prosecution fails to file reply on that date, request for ad-interim bail will be considered .

JUDGE

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