VIPUL POPATLAL CHHEDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned Counsel for the Applicant seeks leave to withdraw the application as against the Applicant No.1. Leave granted. Application is dismissed as against the Applicant No.1.

(2.) The Applicant No.2 seeks pre-arrest bail in Crime No. 293 of 2023, registered at Vile Parle Police Station, for offences under Sec. 406, 420 r/w. 34 of the Indian Penal Code .

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