RAJESH HARISHCHANDRA DAHANUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in CR No. 11 of 2023, registered with Malad police station for the offences punishable under Ss. 406, 409 and 420 read with Sec. 34 of the Indian Penal Code, 1860 ("the Penal Code "), the applicant has preferred this application for pre-arrest bail.

(2.) The gravamen of indictment can be summarised as under:-

(3.) I have heard Mr. Sudeep Pasbola, the learned Counsel for the applicant, and Mr. Pethe, the learned APP for the State at some length. I have also perused the material on record including the report under Sec. 173 of the Code of Criminal Procedure, 1973 and the documents annexed with it.