MANOJ GENU SANDHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1271 of 2022 has been filed for assist to learned APP. Said application stands allowed and disposed of.

(2.) Applicant in ABA No.379 of 2022 is apprehending his arrest in connection with Crime No.90 of 2022, dtd. 4/3/2022, registered with Ambajogai City Police Station, District Beed, for the offence punishable under Sec. 468, 469 r.w.34 of the IPC.

(3.) Heard learned Advocate Mr. S. J. Salunke for applicant, learned APP Mr. V. M. Kagne for respondent-State well assisted by learned Advocate Mr. S. Y. Mahajan for informant.