AMIT ANANT DONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Akshay Bankapur, learned Counsel for the Applicant and Mr.S.R.Agarkar, learned APP for the Respondent-State.

(2.) This application filed under section 438 of the Code of Criminal Procedure seeks pre-arrest bail in FIR No.0190/2021 registered with Turbhe MIDC police station dated 21/06/2021 for the offences punishable under sections 420, 406 read with 34 and section 395 of the Indian Penal Code and sections 3 and 25 of Arms Act.

(3.) Prima facie, the material on record shows involvement of the Applicant in the said crime. The complaint dated 7/06/2021 on which the Applicant is heavily relying was jointly filed by co-accused and the Applicant. The Applicant is a practicing Advocate.