ISHWAR A RUNSUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicant and the Learned APP for the State.

(2.) A complaint has been registered against the present Applicant for the offence punishable under sections 366, 376 of the Indian Penal Code.

(3.) THE Applicant, in the event of his arrest in connection with C.R. No.15 of 2009 registered at Nehru Nagar Police Station for the offence punishable under sections 366, 376 of the Indian Penal Code, shall be released on bail in a sum of Rs.5,000/- with one or two sureties in the like amount. The Applicant shall report to the concerned police station once in a week till filing of the chargesheet. He shall co-operate with the police. After the chargesheet is filed, the Applicant shall report to the concerned police station once in a month. The Applicant shall not threaten the prosecutrix or any other witness. If any complaint is received, liberty is granted to the Investigating Officer to apply for cancellation of bail.