Punit Ratneshwarkumar ... vs The State Of Maharashtra
2021 Latest Caselaw 15773 Bom

                                                                         1 ABA 186-21.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                        ANTICIPATORY BAIL APPLICATION NO. 186 OF 2021

                   Punit Ratneshwarkumar Maheshwari         ..Applicant
SNEHA
NITIN                   V/s.
CHAVAN             The State of Maharashtra                 ..Respondent
Digitally signed
by SNEHA
                                                  ----
NITIN CHAVAN
Date: 2021.11.16   Mr. Anurag Misha a/w Ghanshyam Upadhyay i/b Law Juris for
                   the Applicant.
14:13:42 +0530


                   Mr. S.R. Agarkar, APP for the Respondent/State.
                   Mr. Prashant Pawar a/w Niranjan P. for the intervenor.
                   PSI Bhairawnath Patil attached to EOW, Unit 6 present.
                                                  ----
                                          CORAM : C.V. BHADANG, J.

                                              DATE     : 15 NOVEMBER 2021


                   P.C.

1. Heard the learned counsel for the parties.

2. The learned counsel for the applicant seeks time on the ground that the complainant has filed an application for attachment before judgment in a suit in which the complainant has produced certain documents which according to the learned counsel for the applicant are favourable to the present applicant. In the submission of the learned counsel for the applicant the said documents would show that the applicant has no complicity in

Sneha Chavan page 1 of 2 1 ABA 186-21.doc

the said offence. The learned counsel therefore, seeks time to produce the said documents along with an affidavit.

3. The prayer is opposed on behalf of the State as well as the complainant. It is pointed out that the applicant is absconding and not traceable. It is also pointed out that the application, which is the second application for anticipatory bail is pending since long and the applicant is seeking repeated adjournments on one count or the other.

4. I have considered the submissions made. At present there is no interim protection granted in favour of the applicant and therefore, the investigation can proceed. The learned APP pointed out that till today a proclamation under Section 82 of Cr.P.C. has not been issued. Be that as it may.

5. In the interest of justice last chance is granted to the applicant. Stand over to 29.11.2021. It is made clear that no further time shall be granted. The issue of maintainability of the application is kept open.

                                     (C.V. BHADANG, J.)




     Sneha Chavan                                             page 2 of 2