DILIP KANAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Desai learned Counsel representing the original complainant appears for the complainant and seeks leave to be heard in the matter. Leave granted.

(2.) Heard Mr. Pradhan for the applicant, Mr. Desai for the complainant and learned APP for the State.

(3.) By this application, applicants seek bail in connection with a crime registered as MECR No. 15 of 2009 for an alleged offence punishable under Sections 411, 406, 409, 416, 418, 420, 464, 467, 468, 471 and 120B of the IPC.