SURESH KRISHANRAO POL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for rival parties.

(2.) This is an application for grant of anticipatory bail for the offence punishable under Section 302 read with Section 34 of indian Penal Code registered by Dattapur police Station, District Amravati, vide Crime no. 65 of 2008.

(3.) The applicant be released on anticipatory bail in Crime No. 65/08 for the offence punishable under Section 302 read with Section 34 of Indian Penal Code registered at Police Station Dattapur, district amravati, on furnishing PR Band in the sum of Rs. 20,000/- with one solvent surety in like amount. The applicant to attend police station dattapur every day for 15 days between 11 a. m. and 2 p. m. He is directed to co-operate with the investigating machinery. Liberty to prosecution to move this Court for cancellation of bail, if exigency arises. District Superintendent of Police amravati (Rural) i directed to examine the role of investigating officer who has given no objection for releasing Namdeo on bail in writing to the District Government Pleader, amravati, in the case of murder and, if necessary, to proceed against him departmentally. Hamadast granted.