CHANDRAKANT PRAKASH SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to add documents and correct the surname of the friend of applicant namely "Dubile " instead of "Kubile ".

(2.) Issue notice to non-applicant, returnable on 17th November, 2021. The learned Government Pleader waives notice for the non-applicant.

(3.) In anticipation of arrest in Crime No.352 of 2021, registered at Paithan Police Station, District-Aurangabad, for the offences punishable under Sections 7(A) and 12 of the Prevention of Corruption Act, the present application has been filed.