DEEPAKKUMAR DULICHAND JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applications are decided by this common order because they arise out of the same offence registered at the same police station, pertaining to the same investigation.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No.559 of 2020 registered with L.T. Marg Police Station, under sections 120-B , 406 , 420 of the Indian Penal Code.

(3.) Allegations in the FIR -: