AVINASH TANAJI KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking anticipatory bail in connection with C.R.No.197/2019 dated 10.8.2019 registered at Vaduj Police Station, District Satara under sections 406, 409 read with 34 of the Indian Penal Code and under Sections 3 and 7 of the Essential Commodities Act.

(2.) Heard Shri P.A.Pol, learned counsel for the applicant and Shri Ameet Palkar, learned APP for the State.

(3.) By the previous order dated 29.8.2019, the applicant was protected by an interim order. Since then, the other accused were arrested and charge-sheet was filed against them.