Prashant Pradip @ Lala Gavhale vs The State Of Maharashtra
2022 Latest Caselaw 5294 Bom

                   Tikam                          1/2      908- ABA 1524 of 2022.odt

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CRIMINAL APPELLATE JURISDICTION

VAISHALI
ANIL                    ANTICIPATORY BAIL APPLICATION No. 1524 OF 2022
TIKAM

Digitally signed
                   Prashant Pradip @ Lala Gavhale                 ...Applicant
by VAISHALI
ANIL TIKAM              Vs.
Date:
2022.06.10
15:46:33
                   The State of Maharashtra                       ...Respondent
+0530


                                            * * * *

                   Mr. Rupesh A. Zade, Advocate for the Applicant

                   Mr. Ajay Patil, APP for the State/Respondent.

                                   Coram : Sandeep K. Shinde, J.

                                   Dated:      10th JUNE, 2022.

                   P.C. :

                   1.     Learned counsel for the Applicant states that the

                   matter is pertaining to the interpretation of Section 328 of

                   the Indian Penal Code, arising out of the judgment of this

                   Court in the case of Chourasia,         which is pending before

                   the Hon'ble Supreme Court.           Herein the prosecution has

                   invoked   Section 328 of the IPC, arrested the Applicant       in

                   country liquor's case.
 Tikam                         2/2      908- ABA 1524 of 2022.odt

2.     In that view of the matter, list the application for

further cosideration on 8th July, 2022.      Till the next date,

the following order is passed:

                            ORDER

(i) In the event of arrest of the Applicant in Crime No.

122/2022 registered at Baramati City Police Station, he shall

be released on bail on executing PR Bond in a sum of

Rs.25,000/- with one or more sureties in the like amount.

(ii) Applicant shall report to the investigating officer, as

and when called.

(iii) Stand over to 8th July, 2022 for further consideration.

(Sandeep K. Shinde, J.)