LAWS(BOM)-2020-12-77

RAJESH GOVINDBHAI PATEL Vs. STATE OF MAHARASHTRA

Decided On December 15, 2020
Rajesh Govindbhai Patel Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No. 162 of 2020 registered at Tilak Nagar Police Station dated 30th May, 2020 under sections 376, 376(2) (n), 420, 323, 504, 506 of the Indian Penal Code .

(2.) Heard Mr. Niranjan Mundargi, learned counsel for the Applicant and Mr.Amit Palkar, learned APP for the State.

(3.) On 14th October, 2020, Shri Sanjog Parab, learned Senior Counsel had appeared for the Intervenor. On the last occasion, i.e. on 3rd December, 2020, nobody appeared for the Intervenor and even today, nobody appeared for the Intervenor.