MALANG MOHIDDIN QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Applications are disposed of by this common order as they arise out of the same offence.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No.418/2020 registered at Goregaon Police Station, Mumbai on 30.6.2020 under Sections 353, 332, 188, 269, 270, 504, 506 read with Section 34 of the Indian Penal Code.

(3.) Heard Shri Vijendra Kumar Rai, learned Counsel for the Applicants and Ms. Rutuja Ambekar, learned A.P.P. for the State.