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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 connection  with  FIR  No.66/2015  dated  27th May,  2015 lodged  with  Police  Station  Sello,  District  Wardha, Maharashtra, is to be granted, as prayed for.  Ordered 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; 10th August, 2015.