JAGDISH SHRIVASTAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the petitioners informed this Court that after rejection of their Anticipatory Bail Application by the High Court by an Order dated 13 th January, 2021, they immediately approached this Court for seeking pre-arrest bail.

(2.) Counsel for the petitioners submits that no notice under Sec. 41(A) Cr.P.C was ever served and after this fact came to the notice of the Investigating officer that SLPs have been preferred by the petitioners for seeking pre-arrest bail, he approached them and took the petitioners into custody on 8/3/2022.

(3.) Since the petitioners have now been in custody, it may not be appropriate for this Court to pass further orders but at the same time, we grant them liberty to file regular bail application.