MAHALAXMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application Nos.2988 of 2021 and 2989 of 2021 filed by the original informant seeking permission to assist learned Public Prosecutor stands allowed and disposed of.

(2.) The applicants are apprehending their arrest in connection with Crime No.86 of 2021 registered with Barad Police Station, Dist. Nanded for the offences punishable under Ss. 406, 420, 467 read with Sec. 34 of Indian Penal Code.

(3.) Heard learned Senior Counsel Mr. V. D. Sapkal instructed by learned Advocate Mr. S. S. Rathi for the applicants and learned PP Mr. D. R. Kale for the respondent - State well assisted by learned Advocate Mr. V. R. Dhorde for the original informant.