KAILAS DADARAO JAIWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) P.C. By the present application, the applicant has prayed to release him on anticipatory bail in the event of his arrest, in connection with CR No.67/2010 registered with Badnapur Police Station, for an offence punishable u/s 363 and 366 of the Indian Penal Code.

(2.) HEARD learned counsel for the applicant followed by learned APP. Perused the complainant.