RAHUL ISHWAR KAPOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail by the applicant-Rahul Ishwar Kapoor in connection with C.R. No.395 of 2017 registered with MIDC Police Station, Andheri for the offence punishable under Ss. 406, 420, 465, 467, 468, 471 read with Sec. 34 of the Indian Penal Code, 1860 (hereafter "the IPC", for short).

(3.) By an order dtd. 03/06/2019 passed in Criminal Bail Application No.291 of 2019 this Court enlarged the applicant on bail. The order dtd. 03/06/2019 reads thus :-