NIKHIL KELE Vs. STATE

JUDGEMENT

(1.) This is an application u/s 438 of Cr.P.C. for anticipatory bail. Applicant is apprehending arrest for the offence u/s 498-A, 324, 392, 504, 506, 336, 337 r/w 34 of I.P.C. in Crime No.116 of P.S. Washim. Considering circumstances, of the case, interim order is warranted.

(2.) In the event of arrest of the applicant for the offence for the offence u/s 498-A, 324, 392, 504, 506, 336, 337 r/w 34 of I.P.C. in Crime No.116 /08 of P.S. Washim, he be released on bail on furnishing PRB and surety of Rs.25,000/- subject to conditions that he shall report P.S. Washim, as and when directed by the I.O. for the purposes of investigation and shall not directly or indirectly tamper with the prosecution evidence.

(3.) Reply be filed on 2.5.2008. Matter be listed on 5.5.2008. Meanwhile the applicant to cooperate with the investigation . Hamdast granted.