ARNAVAZ M. IRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application under Sec. 438 of the Code of Criminal Procedure for pre-arrest bail in connection with C.R. No. 172 of 2018 originally registered with Gaondevi Police Station, Mumbai for the offence punishable under Ss. 465, 467, 468, 471, 420 and 120B of the Indian Penal Code and subsequently transferred to EOW Unit-I, Mumbai having re-numbered C.R. No.72 of 2018.

(2.) By an Order dtd. 16/9/2019, the Applicants were granted interim relief and were directed to attend Investigating Officer as and when called for by the Investigating Officer. Mr. Nakhwa, learned APP, on instructions submitted that, the Applicants have attended the Investigating Officer and co-operated in the process of investigation.

(3.) Heard Mr. Thakare, learned counsel for the Applicants, Mr. Raghuvanshi, learned Advocate for the Intervenor and Mr. Nakhwa learned APP for the Respondent-State. Perused record of investigation.