Sandeep K. Shinde, J.:— Heard.
2. It is alleged that the applicant is the receiver of stolen property. Though notice under Section 41(A)(1) of the Criminal Procedure Code was issued, it appears the applicant did not respond to said notice. It is on this sole ground, the learned Sessions Court declined to grant pre-arrest protection to the applicant but granted to the other three co-accused.
3. Counsel for the applicant disputes this fact; but undertakes to attend Police Station on 29, 30 and 31 January, 2020 and thereafter as and when called. He also undertakes to co-operate with the investigation. Undertaking is accepted.
4. In view of this assurance and Undertaking which is accepted, in the event of arrest of the applicant in C.R. No. 156 of 2018 registered with B.K.C. Police Station on furnishing P.R. Bond of Rs. 50,000/- (Rs. Fifty Thousand only) with one or two sureties in the like sum.
5. The applicant shall furnish the particulars of his place of residence and contact details to the Investigating Officer of the Police Station concerned within seven days from today.
6. The applicant shall not tamper with the evidence or attempt to influence or contact the complainant, witnesses or any person concerned with the case.
7. Stand over to 12 February, 2020.