SHAILESH BABURAO MALUSARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking his pre-arrest bail in connection with Crime No.232/2019 registered with Kharghar Police Station for the offences punishable under Sections 406, 465, 468 read with Section 34 of the Indian Penal Code.

(2.) Heard the learned Counsel for the applicant, learned APP for the State and learned Counsel for the Intervenor.

(3.) Perused the complaint.