Raghavendra Sudhakar Poojari vs The State Of Maharashtra
2021 Latest Caselaw 16120 Bom

Citation : 2021 Latest Caselaw 16120 Bom
Judgement Date : 22 November, 2021

Bombay High Court

Raghavendra Sudhakar Poojari vs The State Of Maharashtra on 22 November, 2021

Bench: Nitin W. Sambre

                                                                                13 ABA-2782-21.doc

BDP-SPS-TAC




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
  BHARAT
  DASHARATH
  PANDIT



                                      CRIMINAL APPELLATE JURISDICTION
  Digitally signed
  by BHARAT
  DASHARATH
  PANDIT
  Date: 2021.11.23



                               ANTICIPATORY BAIL APPLICATION NO. 2782 OF 2021
  11:52:55 +0530




                     Shri Raghavendra Sudhakar Poojari                 ....Applicant.
                           V/s
                     State of Maharashtra                              .....Respondent

                     Mr. Ganesh Savani i/b Saswati Deb Sanjib for the Applicant.
                     None for the Intervener.
                     Mr. A.R. Kapadnis, APP for the Respondent/State.

                                         CORAM: NITIN W. SAMBRE, J.

                                          DATE:    NOVEMBER 22, 2021

                     P.C.:-

                     1]       Heard Counsel for the Applicant.


                     2]       None appears for the Intervener.


                     3]       In view of above, issue notice to Respondent/State, returnable
                     on 12/1/2022.


                     4]       Learned   APP    waives   service   of   notice   on    behalf    of
                     Respondent/State.


                     5]       Considering the allegations made in the FIR and the Judgment of

the Apex Court in the matter of Arnesh Kumar v. State of Bihar and Anr reported in AIR 2014 SC 2756, case for ad-interim protection is

13 ABA-2782-21.doc

made out.

6] In the event of arrest of the Applicant in C.R. No.I-249-2019 registered with Kolsewadi Police Station for the offence punishable under Sections 498A, 406, 419, 420 read with Section 34 of the Indian Penal Code, applicant be released on executing P.R. Bond in the sum of Rs 15,000/- with one or more sureties in the like amount. Applicant shall neither influence the witnesses in any manner nor tamper with the evidence. Applicant to attend the Investigating Officer of the concerned Police Station from 26 th November, 2021 to 3rd December, 2021 between 10.00 A.M. and 12.00 Noon.

7] Stand over to 12/01/2022.

( NITIN W. SAMBRE, J. )