SHAJAJI HANUMANT KAVITKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) These applications are preferred for pre-arrest bail in connection with C.R.No.361 of 2022 registered with Nigdi Police Station for the offences punishable under Ss. 365, 387, 420, 452 read with 34 of the Indian Penal Code, 1860 and Ss. 39 and 45 of the Maharashtra Money Lending (Regulation) Act, 2014.

(3.) When ABA No.1768 of 2022 was listed before this Court on 1/7/2022, this Court granted interim protection to the Applicant - Hanumant and, inter alia, observed as under :