CHAYA TUKARAM BHOI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicants in all anticipatory bail applications are apprehending their arrest in connection with Crime No.6 of 2020 dated 04-01-2020 registered with Tuljapur Police Station, District Osmanabad for the offences punishable under Sections 420, 468, 471 read with Section 34 of Indian Penal Code and, therefore, they have filed present anticipatory bail applications under Section 438 of the Code of Criminal Procedure.

(2.) All the applicants are the government employees serving with the office of Land Records at Tuljapur.

(3.) Heard learned Advocate Mr. R. A. Deshmukh, learned Advocate Mr. B. A. Darak, Mr. V. D. Salunke for applicants in respective anticipatory bail applications, the learned APP Mr. V. M. Kagne for respondent - State well assisted by learned Advocate Mr. P. V. Ambade representing original informant.