KARAN SAURABH DANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking anticipatory bail in connection with C.R.No.376/2018 registered at Vishrantwadi Police Station, Pune on 2/12/2018 under Sec. 403, 405, 406 read with 34 of the Indian Penal Code.

(2.) Heard Ms. Keral Mehta, learned counsel for the applicant and Shri Ameet Palkar, learned APP for the State.

(3.) The applicant was protected by an interim order dtd. 30/8/2019 in this application.