SWATI MAHENDRA BHOSLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None present for the Intervenor though the matter was kept back and called out in the afternoon session.

(2.) The applicant seeks pre-arrest bail ini Crime No. 53 of 2022 registered with Vijapur Naka Police Station, Solapur for the offences punishable under Sec. 420, 447, 451, 452 r/w. 34 of the Indian Penal Code .

(3.) Heard Mr. Kadam, learned Sr. Counsel for the Applicant, and learned APP for the State. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .