ANNA WAMAN BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted in both the SLPs.

(2.) Both these criminal appeals arise from a common judgment dtd. 4/7/2025 passed by the High Court of Judicature at Bombay[Hereinafter referred to as "the High Court"] in Anticipatory Bail Application Nos.1790 of 2019 and 1844 of 2019, whereby the appellants' applications seeking pre-arrest bail in connection with F.I.R. No. 30/2019, came to be dismissed.

(3.) Based on a complaint lodged by one Vikas Narsingh Vartak, FIR No. 30/2019 was registered on 26/1/2019 at Arnala Sagari Police Station, District Palghar, Maharashtra against Mahesh Yashwant Bhoir and others, for offences punishable under Ss. 420, 463, 464, 465, 467, 468, 471 and 474 read with Sec. 34 of the Indian Penal Code, 1860[For short, "IPC"].