ATISH PURUSHOTTAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application filed by the applicant for grant of anticipatory bail in connection with Crime No. 219/2010 registered with Gittikhadan Police Station, for the offence punishable under Ss. 366, 506B, 34 of I.PC.

(3.) By order dtd. 08/9/2010, this Court had granted interim protection to the applicant and in order to explore the possibility of mediation between the applicant and the complainant, the matter was referred to the Mediator. It is reported by the Coordinator, Mediation Centre that the mediation could not arrived at conclusion and ultimately the mediation is failed.