SOPAN RAMESH LANJEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 439 of the Cr.P.C. for seeking regular bail in CR No. 311 of 2019 registered with MHB Colony Police Station for ofence punishable under Sections 420 , 409 read with Section 34 of IPC.

(2.) None appeared for the applicant. This application was called out for hearing on 30.3.2020. This application was adjourned to

(3.) 4.2020. 3. The learned Public Prosecutor submitted that there is nothing urgent which requires consideration of this Regular Bail Application at this point of time.