MOHSIN SIRAJUDDIN ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned APP for the State.

(2.) Apprehending arrest in connection with Crime No. 56/2020 registered with Azad Maidan Police Station for the offences punishable under Ss. 406 and 420 of the Indian Penal Code, the applicant is seeking pre-arrest bail.

(3.) On 6/7/2020 this Court (Honble Justice P.D. Naik) was pleased to grant interim protection to the applicant. I have perused the order.