LAWS(BOM)-2020-8-44

SATISH Vs. STATE OF MAHARASHTRA

Decided On August 03, 2020
SATISH Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an application for assisting the prosecution.

(2.) The applicant is said to be arrested on 27/06/2020 in connection with Crime No.424/2020 dated 25/06/2020 registered at Police Station, Lakadganj, District Nagpur for the offence punishable under Sections 408 and 420 read with Section 34 of the Indian Penal Code.

(3.) Perused the application, affidavit-in-reply and the documents annexed.