NANDU CHAVAN Vs. STATE

JUDGEMENT

(1.) In these circumstances, interim order is warranted. In the event of arrest of the applicant for the offence u/s 306 r/w 34 of I.P.C. in crime No.32/2008of P.S. Ladkhed, he be released on bail on furnishing PRB and surety of Rs.25,000/- subject to condition that he shall report P.S. Ladkhed, as and when directed by the I.O. for the purposes of investigation and shall not directly or indirectly tamper with the prosecution evidence.

(2.) Reply be filed on 2.5.2008. Matter be listed on 6.5.2008.