AFZAL IBRAHIM JARIWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the applicant and the learned Additional Advocate General with learned A. P. P. for the State. By consent, rule is made returnable forthwith an heard finally. The applicant has preferred this application for bail in C. R. No. 15/2001 registered at D. C. B. , C. I. D. , Unit VII, Mumbai. The said case was initially registered under sections 489-A, 489-B, 489-C, 420 and 120-B of I. P. C. Later on the provisions of the M. C. O. C. Act were applied. The present application is not on merits but it is only pressed under section 167 (2) of Cri. P. C.

(2.) A few dates would be relevant---

(3.) THE applicant in the present case came to be arrested on 19-3-2001 for the offences under sections 489-A, 489-B, 489-C read with 120-B I. P. C.