MOHD RAFIODDIN REHAN SIDDIQUI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are applications for anticipatory bail.

(2.) All the applicants are named as accused alongwith many other persons in Crime No.124 of 2011 of City Police Station Beed. The offences are under Sections 406, 408, 409, 467, 468, 477A, 109, 420 r/w Sec. 34 of I.P.C. and under Sections 5 and 9 of the Maharashtra Protection of Investor's Interest Rules, 1999.

(3.) Heard both the sides. Perused the case diary.