MORRIS BENNY KINNY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the Applicant seeks leave to implead the First Informant as party Respondent No.2. Leave is granted. Cause title be amended forthwith.

(2.) Learned Advocate Vaidya waives service on behalf of Respondent No.2.

(3.) The Applicant apprehends his arrest in Crime No.668 of 2019 registered with Kandivali Police Station, Mumbai, for the offences punishable under Ss. 406, 420, 465, 467, 468 and 471 r/w 34 of the IPC .