(1.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for State. Perused the application, reply filed by the State and rejoinders filed by the applicant as also documents filed below Criminal Application No.709 of 2012.
(2.) Applicant is seeking prearrest bail in Crime No.2/12 registered with Police Station, Malegaon District Washim for the offences punishable under Section 302, 201, 435, 120B read with Section 34 of the Indian Penal Code and Sections 5 & 25 of the Arms Act.
(3.) Applicant had moved before the Sessions Judge, Washim vide Misc. Criminal Application 284 of 2012 in which she had prayed for interim anticipatory bail also. That prayer was rejected and, therefore, applicant filed Criminal Application (ABA) No.204 of 2012 before this Court. This Court (brother M.N.Gilani, J) on observing that main application was still pending, did not entertain the application and expected the learned Sessions Judge to decide the application of the applicant finally by 8.6.2012. Learned Sessions Judge, Washim dismissed main application vide order dated 8.6.2012 and this is how the applicant is before this Court. This Court vide order dated 27.6.2012 (sister Smt.Sadhana S. Jadhav, J) has directed release of the applicant on interim anticipatory bail in the event of applicant's arrest on PR Bond in the sum of Rs.50,000.00 with two solvent sureties in the like amount and with further condition that applicant shall surrender her Passport to the Investigating Officer and she shall report to the I.O. everyday commencing from 29th July, 2012 between 03.00 and 5.00 p.m.
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