MOHD. IMTIAZ BAIG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for cancellation of pre-arrest bail granted to the Applicant in Anticipatory Bail Application No. 997 of 2022 by this Court (Coram : Bharati Dangre, J.) vide order dtd. 12/07/2022.

(2.) Heard learned Counsel for the Applicant and learned APP for the State. Perused the record and considered the submissions advanced by the learned Counsel for the respective parties.

(3.) The Applicant is arrayed as an accused in Crime No. 254 of 2022 registered with Vakola Police Station, Mumbai registered pursuant to the First Information Report lodged by Imtiyaz Mohd. The crime was initially registered for the offences under Sec. 143, 147, 148, 149, 307, 325, 323, 504, 341, 342 read with Sec. 34 of the Indian Penal Code, 1860.