RAGHAVENDRA SHRIPATRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail in connection with C.R.No. 265 of 2019 registered at Vishrantwadi Police Station, Pune, under sections 420, 409, 465, 467, 468, 471, 384, 387, 120B r/w. 109 of the Indian Penal Code (for short 'IPC').

(2.) Today, the learned APP is seeking an adjournment to argue the matter on merits. Therefore, I am adjourning the matter. However, considering what has transpired in this case needs to be addressed to and certain directions are necessary to be issued.

(3.) This application was filed in the year 2019. On 25/09/2019, this court had passed an order granting interim relief to the present applicant. The operative part of that order reads thus: