MANDAKINI PANDHARINATH SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by the original informant under Section 439(2) of the Code of Criminal Procedure to get the order passed by the learned Additional Sessions Judge, Ahmednagar in Criminal Application No.1453 of 2019 dated 27-08-2019 set aside, by which respondent No.3 was granted anticipatory bail.

(2.) Respondent No.3 was apprehending his arrest in connection with Crime No.I-628 of 2019 registered with Parner Police Station, Dist. Ahmednagar, for the offences punishable under Sections 120(B) , 166A , 166 , 177 , 181 , 182 , 191 , 192 , 193 , 196 , 197 , 198 , 199 , 200 , 218 , 324 , 415 , 418 , 188 , 420 , 427 , 463 , 465 , 466 , 467 , 468 , 471 , 504 , 506 of Indian Penal Code.

(3.) Heard learned Advocate Mr. N. R. Shaikh for applicant, learned APP Mr. A. M. Phule for respondent Nos.1 and 2 - State and learned Advocate Mr. D. R. Jaybhar for respondent No.3.