(1.) Not on Board. Taken on Board.
(2.) Heard learned counsel Shri A.P.Kalmegh for the applicant and learned Additional Public Prosecutor Shri N.S.Rao for the State.
(3.) By the present application, the applicant who is a retired Project Officer of Ekatmik Adiwasi Vikas Prakalp is praying for grant of anticipatory bail since he is apprehending his arrest in connection with Crime No.44/2020 registered with City Kotwali Police Station, Akola for offences punishable under Sections 409 and 420 read with Section 34 of the Indian Penal Code.