MRUDULA NAROTTAM JINANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are apprehending arrest in connection with C. R. No. 147 of 2019, registered with Marine Drive Police Station, Mumbai, for the offences punishable under Sections 419 , 420 , 465 , 466 , 468 and 471 of Indian Penal Code, 1860 (' IPC ' for short). The First Information Report ('FIR' for short) was registered on 5th October, 2019.

(2.) The case of the prosecution is as follows:

(3.) The applicants had preferred an application for Anticipatory Bail before the Sessions Court. Interim protection was granted to them by Order dated 24 th October, 2019. The application was rejected by Order dated 7th March, 2020.