HASMUKH JAGASI VISHARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The applicant is named as accused in C.R. No.8 of 2013 registered at Narpoli Police Station for the offenses punishable under Sections 420, 465, 467, 468, 471 of I.P.C. and Section 74(1)B, 1(C), 74(1)(e), 74(1)(f), 74(2), 74(4) & 29(4) of the Maharashtra Value Added Tax Act.

(3.) The FIR was lodged by one Shri Kamlesh Dinkar Nagare, Joint Commissioner, Sales Tax, Government of Maharashtra.