BABURAO GOTMARE Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail, under section 438 of Cr.P.C.

(2.) There seems to be civil dispute in the matter, hence interim order is warranted.

(3.) In the event of arrest of the applicant for the offence for the offence u/s 379, 427 of I.P.C. in Crime No.39 /08 of P.S. Balapur, Akola he be released on bail on furnishing PRB and surety of Rs.15,000/- subject to conditions that he shall report P.S. Balapur, Akola, as and when directed by the I.O. for the purposes of investigation and shall not directly or indirectly tamper with the prosecution evidence. Reply be filed on 2.5.2008. Matter be listed on 6.5.2008. Meanwhile the applicant to cooperate with the investigation . Hamdast granted.