PRAMOD GIRNALE Vs. STATE

JUDGEMENT

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

(2.) Learned counsel for the applicant has pointed out the letter issued by the Central Bank of India, Regional Office, Amravati addressed to C.E.O. , Z.P., Amravati whereby it is informed that the applicant has carried out the work as per the scheme and in fact he has produced all the documents for the same and he has not prepared any bogus documents, nor he has cheated the government. In these circumstances, interim order is warranted.

(3.) In the event of arrest of the applicant for the offence for the offence u/s 420, 467, 468 of I.P.C. in Crime No.116 /08 of P.S. Rahimpur, Amravati he be released on bail on furnishing PRB and surety of Rs.15,000/- subject to conditions that he shall report P.S. Rahimpur, 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 30.4.2008. Matter be listed on 5.5.2008.