SOMNATH SANJAY BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned APP.

(2.) This is an application for pre-arrest bail. The applicants are apprehending arrest in connection with C.R. No.396 of 2022 dtd. 07/06/2022 registered with Akluj Police Station for offence punishable under Sec. 420, 406, 506, 34 of the Indian Penal Code, 1860 and Sec. 4 of the Dowry Prohibition Act, 1961

(3.) By an order dtd. 25/07/2022, while granting interim protection, this Court has passed the following order.