MUNAF KADAR VADGAMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are decided by this common order because they arise out of the same FIR and same investigation.

(2.) Heard Shri Karma Vivan, learned counsel for the Applicant in ABA/2768/2019, Shri Karl Rustomkhan, learned counsel for the Applicant in ABA/2784/2019, Smt G.P. Mulekar, learned APP for Respondent No.1-State and Mr. A.Z. Mookhtiar, learned counsel for Respondent No.2.

(3.) The Applicants are seeking anticipatory bail in connection with C.R.No.675/2019 registered at Khar Police Station, Mumbai under Sections 406, 420, 506 read with 34 of the Indian Penal Code and under Sections 4 and 5 of the Maharashtra Ownership of Flats (Regulation of the Promotion, Construction, Sale, Management and Transfer) Act, 1963.