Jamshedbee W/O.Rashid ... vs The State Of Maharashtra
2021 Latest Caselaw 3903 Bom

                                       (1)
                                                                     923 ABA 137-21

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


           923 ANTICIPATORY BAIL APPLICATION NO.137 OF 2021

      JAMSHEDBEE W/O.RASHID TAMBOLI(CORRECT NAME)JAMSHID
             RASHID TAMBOLI (NAMEMENTIONEDON FIR)
                                VERSUS
                    THE STATE OF MAHARASHTRA
                                    ...
            Advocate for Applicant : Mr. Ravindra Vitthal Gore
               APP for Respondent-State : Mrs. R.P. Gaur
                                    ...
                                        CORAM : MANGESH S. PATIL, J.

                                          DATE      : 02 MARCH 2021

 PER COURT :

The issue relevant in the matter pertaining to the

interpretation of the provisions of Section 328 of the Indian Penal Code

is pending before the Hon'ble Apex Court, wherein, the judgment and

order of the Division Bench of this Court has been stayed. All such

similar matters pending in this Court have been listed on 18 March

2021. List this matter on 18 March 2021.

2. In the event of arrest of the applicants in connection with

Crime No.207/2019 Registered with Naldurg Police Station Dist.

Osmanabad for the offences punishable under Section 26(2) (I), 26(2)

(iv), 27(2) (e). 23. 30(2) (a), 27(2), 4, 2, 59(iv) of the Food Safety and

Standards Act, 2006 and Section 188, 272, 273 and 328 of the Indian

Penal Code, till the next date, they shall be released on bail on their

923 ABA 137-21

executing of an amount of Rs.15,000/- (Fifteen thousand) each and

with a solvent surety in the like amount each, on the following

conditions:

a) The applicants shall attend the concerned Police Station as and when called by the Investigating Officer and shall co-operate the Investigating Officer.

b) They shall not tamper the evidence or influence the witnesses.

( MANGESH S. PATIL, J. )

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