DEEPAK SILVELWAR Vs. STATE

JUDGEMENT

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

(2.) The applicant is facing prosecution for the offence u/s 448, 436, 427 r/w 34 of IPC in crime no.102/2008 of P.S. Ramnagar, Chandrapur

(3.) In the event of arrest of the applicant for the offence offence u/s 448, 436, 427 r/w 34 of IPC in crime no.102/2008 of P.S. Ramnagar, Chandrapur, he be released on bail on furnishing PRB and surety of Rs.25,000/- subject to conditions that he shall report P.S. Ramnagar, Chandrapur, as and when directed by the I.O. for the purposes of investigation and shall not directly or indirectly tamper with the prosecution evidence.