D S GIRISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) BY this application, the applicant seeks bail in connection with C.R. No.262 of 2009 dated 25th September 2009 registered at Goregaon (East) Police Station, Mumbai, for an alleged offence punishable under sections 379, 420, 467, 468, 479 read with of the I.P.C.

(3.) THE applicant is in custody since 18th November 2009. Investigation is completed. Charge-sheet has been filed. Taking all this in consideration, in my view, the applicant can be granted bail. Hence, I pass the following order: