AI Structured Summary
Not yet generated for this judgment
Judgment
Issue notice to the respondent in both
applications.
The learned APP waives service of notice
on behalf of the respondent in both applications.
Call the investigation papers.
Applicant Pallavi Kathwate has been
granted interim protection by the learned
Additional Sessions Judge, till today.
Considering the contents of the FIR, role of
applicant Pallavi and the fact that she was
protected by the learned Additional Sessions
Judge, I think fit to grant interim relief of
pre-arrest bail to her with certain conditions.
As far as applicant Chandrakalabai is
concerned, it was observed by this Court under the
order dated 23-01-2018 in Criminal Application
No.6869 of 2017 that she was abroad at the
relevant time, when the alleged offences were
committed by accused No.1. The allegations made
against applicant Chandrakalabai do not show that
she actually took part in the alleged transaction
of giving and taking money. Therefore, she will
have to be extended interim relief of pre-arrest
bail with certain conditions. In the result, I
pass the following order:-
Order
1) In the event of arrest of the applicants - 1) Pallavi d/o Ramchandra Kathwate @ Pallavi w/o Rajendra Wankhede and 2) Chandrakalabai Kondiba Wankhede, in connection with Crime No.389 of 2017 registered in City Chowk Police Station, Aurangabad for the offences punishable under Sections 406 and 420 read with Section 34 of the Indian Penal Code, they shall be released on bail, on their furnishing bail bonds in the sum of Rs.15,000/- (Rupees fifteen thousand) each with one surety each in the like amount, till next date of hearing, on the following conditions.
(i) The applicants shall make themselves available for investigation as and when called by the Investigating Officer under written intimation or by any other permissible electronic mode of communication.
(ii) The applicants shall not tamper with the prosecution evidence in any manner.
2) Stand over to 07-02-2018.