GAYATHRI W/O PRADEEPRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.7 of 2022 filed by the original informant seeking permission to assist learned APP stands allowed and disposed of.

(2.) The applicant is apprehending her arrest in connection with Crime No.227 of 2021 registered with Murud Police Station, Dist. Latur for the offences punishable under Ss. 420, 467, 406, 120-B read with 34 of Indian Penal Code.

(3.) Heard learned Advocate Mr. S. S. Deshpande for the applicant and learned APP Mr. A. M. Phule for the respondent - State assisted by learned Advocate Mr. P. P. More for the original informant.