DEEPAK VIJAY SHILIMKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the Applicants and the learned APP for the State.

(2.) This is an application for pre-arrest bail in connection with C.R. No. 293 of 2023 registered with Baramati City Police Station, Pune (Rural) for the offences punishable under Ss. 420, 467, 471 read with 34 of the Indian Penal Code , 1860.

(3.) Applicant No.1 has represented Maharashtra in National Level Cricket Tournament. Applicant No.2 is a partner of Shilimkar Sports Arena.