RAJESH DNYANDEV CHOPDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned Counsel for both sides stated that the audio and visual quality was proper.

(2.) Heard Mr. Naik, the learned Counsel for Applicant and Mr. Pathan, the learned APP for Non-applicant/State.

(3.) By this Application, Applicant is seeking regular bail in FIR No. 11/2020 registered with Police Station, Khamgaon, District Buldhana for the offence punishable under Sections 409, 420, 468 and 471 read with Section 34 of Indian Penal Code.