SUDHIR DHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application the applicants pray for pre-arrest bail in connection with the C.R.No.14 of 2009 registered at Baramati Police Station, Baramati for alleged offences punishable under sections 417, 418, 420, 465 and 408 read with section 34 of IPC.

(2.) THE applicants are the officers of Medison Systems India Pvt.Ltd. a subsidiary of a Korean Company. The Company is engaged in the business of manufacture, supply and distribution of medical equipments including Ultrasound machines.

(3.) IN the circumstances, in my view the applicants can be granted pre-arrest bail. Accordingly, the applicants are granted pre-arrest bail and in the event of their arrest in connection with C.R. No.14 of 2009 each of them shall be released on each of them executing P.R. Bond of Rs.15,000/- with one surety of the like amount.