SUDHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) All these four appeals are directed against common order dated 29.1.2015, passed by the High Court of Judicature at Bombay, Bench Aurangabad, in Criminal Application Nos. 4526 of 2013, 4527 of 2013, 4528 of 2013 and 4529 of 2013 whereby anticipatory bail granted by the Additional Sessions Judge, Jalgaon, to the appellants in connection with C.R. Nos. 71 of 2013 and 73 of 2013, registered at Police Station Dharangaon, relating to offences punishable under Sections 409, 420, 467, 468, 477A read with Section 34 of Indian Penal Code (IPC) and under Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988, is cancelled.

(3.) We have heard learned counsel for the parties and perused the papers on record.