PRAMODKUMAR SITARAM MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant.

(2.) The applicant has been arraigned for the offences punishable under sections 498A, 406, 504, 506 read with 34 of the Indian Penal Code, 1860 (the penal code).

(3.) By an interim order dated 13/11/2019, the interim protection granted to the applicant by the learned Additional Sessions Judge, Kalyan was continued till 3/12/2019 and the applicant ordered was to be enlarged on bail in the event of arrest.