SURESH GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants in all these applications are apprehending arrest in connection with C.R.No.367 of 2019, registered with Worli Police Station, Mumbai, for the ofences punishable under Ss. 406, 420, 465, 468, 471 read with 120-B of Indian Penal Code ("IPC", for short). First Information Report ("FIR", for short) was registered on 19 th September, 2019. The investigation was thereafter transferred to EOW Unit IX, Mumbai, vide C.R.No.82 of 2019.

(2.) The case of the prosecution is as follows:

(3.) Applicant preferred application for anticipatory bail before the Sessions Court. Interim protection was granted vide order dtd. 10/10/2019, to the applicants directing the investigating oficer not to arrest the applicants till the next date. During the pendency of the said application, the applicants preferred Writ Petition (Stamp) No.2306 of 2020, before this Court.