PRITESH GOVARDHAN CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to respondent. Learned A.P.P. waives service for respondent - State.

(2.) The apprehension of the applicant is that he is likely to be arrested in connection with Crime No. 475/2021 registered with Chikalthana Police Station, District Aurangabad for the offence under Sec. 363 read with Sec. 34 of the Indian Penal Code.

(3.) Learned Advocate for the applicant submitted that offence is of bailable nature. Sessions Court has rejected the application of the applicant for anticipatory bail on the ground that the offence is bailable. It is submitted that co-accused Krishna Mangilal Pawar was arrested by the police in connection with the same crime and he was remanded to custody. After granting Magisterial Custody, he preferred application for bail before the Court of J.M.F.C. which has been allowed by order dated 14th October 2021. Hence, although the offence is bailable, there is apprehension that even the applicant would be arrested.