BHASKAR INGOLE Vs. STATE

JUDGEMENT

(1.) Considering the totality of the circumstances, interim order is warranted.

(2.) In the event of arrest of the applicant for the offence for the offence u/s 379 r/w 34 of I.P.C. in Crime No.116 /08 of P.S. Akot, he be released on bail on furnishing PRB and surety of Rs.15,000/- subject to condition that he shall report P.S. Akot, 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 by 30.4.08. Matter be listed on 5.5.2008. Hamdast granted.