CHANDRAKANT SHRIPATH TAMBOKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application the applicant is seeking anticipatory bail in connection with the investigation of M.E.C.R. No.5 of 2012 of Borivali Police Station under Section 406, 420 read with Section 34 of the Indian Penal Code ( 'IPC ' for short) and Section 13 of the Maharashtra Ownership of Flats Act, 1963 ( 'MOFA ' for short).

(2.) I have heard the learned counsel for the parties. Perused record.

(3.) The learned Additional Public Prosecutor on instructions from Mr.Ravindra Avhad, PI of Borvali Police Station who is the Investigating Officer and who is present before the Court states that the investigation is complete and but for the order dated 6 May 2013, passed by the Division Bench of this Court in Criminal Writ Petition No.1501 of 2013, the Investigating Officer could not yet file charge-sheet.