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Judgment
The present anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.0130/2020 registered at Police Station
Mahila Thana, District Jhalawar for the offence(s) under Section 498A of IPC and Section 66 and 66E of IT Act.
On consideration of submissions made on behalf of the parties and the material made available for my perusal as well as the evidence collected
during investigation which has been produced before me by way of case diary, but without expressing any final opinion on the merit and de-merit of
the case, I am inclined to grant benefit of anticipatory bail to the accused- petitioner.
Consequently, the application for anticipatory bail is allowed.
4 The SHO/IO/Arresting Authority, Police Station Mahila Thana, District Jhalawar in FIR No.0130/2020 is directed that in the event of arrest of the
petitioner Akshay Ghuge S/o Nivrutti he shall be released on bail, provided he furnishes personal bond in the sum of Rs.50,000/- with two sureties in
the sum of Rs.25,000/- each, to his satisfaction on the following conditions :-
(i) that the petitioner shall make himself available for interrogation by a police officer as and when required;
(ii) that the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as
to dissuade him from disclosing such facts to the court or any police officer, and
(iii) that the petitioner shall not leave India without previous permission of the court.