DHANESH HAUSLAPRASAD SINGH Vs. SENIOR INSPECTOR OF POLICE

JUDGEMENT

(1.) None for the Applicant. However, this Application can be disposed of on the basis of the statement made on behalf of the prosecution.

(2.) The Applicant is apprehending arrest in connection with investigation of Crime No.462-2019 of Police Station Kolshewadi, Kalyan under Section 420, 466, 468 r/w. 34 of IPC.

(3.) The record discloses that by an order dated 27 September 2019, this Court (Revati Mohite Dere,J.) had granted interim protection to the Applicant which is operating till today.