MOHAMMED YAKUBDIN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides and perused the affidavit dated 8/3/2001 filed on behalf of the prosecuting agency.

(2.) THIS application is for anticipatory bail. There are four accused persons, out of whom two main accused were arrested and released on bail, one accused is at large and this applicant is accused NO. 4 who is sought to be arrested.

(3.) IN the circumstances, this application is allowed and in the event of his arrest the applicant is directed to be released in bail in the sum of Rs. 15,000/- with one surety on condition that until filing of the chargesheet applicant shall report to the concerned police station if and when required. The applicant is given option to furnish cash bail of Rs. 20,000.00. Application allowed.