AMIT SURESH LODHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Mulekar learned counsel for the applicants and Mr. Agarkar, learned APP for the State.

(2.) Applicants are seeking transit anticipatory bail in FIR No. 63 of 2020 dated 17th February, 2020 registered under Sections 420, 406, 120B, 34 of the Indian Penal Code, 1860 registered with Dehradun Police Station, Rewari.

(3.) The learned counsel for the applicants has drawn my attention to the notice issued by in-charge police station Bharuheda purportedly issued under Section 41(1) of the Code of Criminal Procedure, 1973, inter-alia directing the applicants to remain present on 9th June, 2020 along with COVID-19 test reports at Dehradun. In view of this notice being issued, applicants are apprehending their arrest in subject crime.