Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1045 OF 2015
(Arising out of SLP(Crl.)NO.6116 of 2015)
ASHISH GOPALDAS ALIAS GOPIKISAN LOHIYA ... APPELLANT(S)
VS.
STATE OF MAHARASHTRA
... RESPONDENT(S)
J U D G M E N T
Leave granted.
In view of the fact that the appellant's wife had
died after seven years of his marriage and that too at a
place which was far away from the place where the appellant
was at the time of accident, we are, prima facie, of the
view that protection with regard to anticipatory bail in
th
connection with FIR No.66/2015 dated 27 May, 2015
lodged with Police Station Sello, District Wardha,
Maharashtra, is to be granted, as prayed for. Ordered
JUDGMENT
accordingly.
The appeal is disposed of as allowed.
The appellant shall cooperate in the investigation
and shall remain present at the police station as and when
he is summoned by the concerned authorities.
..............J.
[ANIL R. DAVE]
..............J.
[KURIAN JOSEPH]
New Delhi;
th
10 August, 2015.
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