RAJESH AANADA SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mirza, the learned counsel for the applicants and Ms.Gadhvi, the learned APP for the State. Perused the police papers.

(2.) THE present applicants seek anticipatory bail in Crime No.49 of 2007 registered at Kalamboli Police Station for the offences punishable under Sections 326, 504 read with Section 34 of the I.P.C.

(3.) THEREFORE, in the event of arrest in Crime No.49 of 2007, the applicants Rajesh Aanada Shetty and Annu Appu Shetty be released on their executing P.R. Bond of Rs.5,000.00 each with surety in the like amount with condition that they shall not tamper with the prosecution evidence and shall make themselves available to the police as and when required for the purpose of interrogation. After filing of the charge sheet, the applicants shall move the appropriate Court for getting the bail.