JIVABA DATTATRAYA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant in both the applications;wherein, the applicant is seeking pre-arrest bail. The learned Additional Sessions Judge, Sindhudurg vide order dated 2.7.2007 passed below Exh.1 in Criminal Application No.72 of 2007 has basically rejected the application for anticipatory bail for non appearance of the applicant on the date of hearing.

(2.) HAVING heard the parties, it is not in dispute that the interim anticipatory bail application came to be refused on 16.6.2007. Thereafter, on 26.6.2007 itself the District Government Pleader moved application seeking direction directing the applicant to remain present in the Court on the date of hearing.

(3.) IN the above background, the applicant has invoked jurisdiction of this Court under Section 438 of the Cr.P.C. to seek pre-arrest bail.