AMIR RAGHAV SONAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the Applicant is seeking anticipatory bail in connection with investigation of Crime No.I-403/2019 registered with Rabale Police Station, Navi Mumbai under Section 498-A, 406 and 506 r/w. Section 34 of IPC. The Applicant who is husband of the Complainant is original Accused No.1.

(2.) I have heard the learned counsels for the parties. Perused record.

(3.) The record discloses that this Court granted interim protection to the Applicant on 27 September 2019 which is operating till today.