PUSHPA W/O PRAKASH PATIL Vs. STATE OF MAHARASHTRA THROUGH ADDITIONAL SUPERINTENDENT OF POLICE AND INVESTIGATING OFFICER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent.

(2.) The applicants in Criminal Application Nos. 475 of 2012 and 208 of 2012 have prayed for leave to assist the learned Special Public Prosecutor. In view of nature of contest, both the applications are allowed.

(3.) Criminal Application No. 52 of 2012 is for anticipatory bail. Applicants are three in number. They have been named as accused along with many other in Crime No. 13 of 2006, registered with Jalgaon City Police Station, under Sections 409, 468, 120 B of the Indian Penal Code, and under Sections 13 (1) (d) of the Prevention of Corruption Act. Heard learned Senior Advocate Shri P.M. Shah, learned Special Public Prosecutor and both learned Advocates, who have appeared to assist the prosecution.