Sandip Sampurnanand Dwivedi vs The State Of Mha. Thr. Pso Ps ...
2022 Latest Caselaw 11753 Bom

                                           1                                    36 aba799.22.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

                  CRIMINAL APPLICATION (ABA) NO. 799 OF 2022
                            SANDIP SAMPURNANAND DWIVEDI
                                         VERSUS
                     STATE OF MAH., THRU. P.S.O., P.S., KALAMNA, NAGPUR
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. A. J. Mirza, Advocate for the applicant.
                          Mr. S. D. Sirpurkar, A. P. P. for the non-applicant /State.

                                   CORAM : G. A. SANAP, J.

DATE : NOVEMBER 17, 2022.

1. Heard Mr. A. J. Mirza, learned advocate for the applicant.

2. Issue notice to the non-applicant.

3. Mr. S. D. Sirpurkar, learned Additional Public Prosecutor waives service of notice for the non-applicant / State.

4. Three weeks time is granted to file reply.

5. Perused the record and proceeding, particularly the final judgment and order passed by the learned Additional Sessions Judge, Nagpur, dated28.02.2020, whereby remaining four accused came to be acquitted. It is further seen on a perusal of the judgment passed by the Sessions Court that the applicant was granted ad-intereim protection, however he did not obey the conditions and therefore, the application came to be rejected. The learned advocate submits that the reason for failure to attend was 2 36 aba799.22.odt

placed on record before the Sessions Court. Learned advocate further submits that condition of attendance imposed by this Court would be scrupulously followed by the applicant.

6. In view of the facts and circumstances, ad-interim protection from arrest is granted to the applicant. In the event of arrest of applicant - Sandip Sampurnanand Dwivedi in Crime No. 43/2014 registered at Police Station, Kalamna, Nagpur for the offences punishable under Sections 395, 34 of the Indian Penal Code and under Section 135 of the Maharashtra Police Act, he be released on his furnishing PR bond in the sum of Rs.25,000/- with one surety of the like amount.

7. The applicant is directed to attend Police Station, Kalamna, Nagpur on every Saturday between 7.00 p.m. and 9.00 p.m. till filing of the charge-sheet.

8. Stand over after three weeks for final hearing.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:17.11.2022 16:56