SANTOSH MADHUKAR DHUMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for pre-arrest bail in connection with CR No.638 of 2022, registered with Panvel City Police Station, for the offences punishable under Ss. 403, 420 , 465, 467, 468, 470 and 471 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant is the wife of the applicant. The first informant had initially lodged a report against the applicant and the relatives of the applicant being CR No.477 of 2022 for the offences punishable under Ss. 323, 406, 498-A , 500, 504 and 506 read with Sec. 34 of the Penal Code. It seems that the applicants were granted pre-arrest bail in connection with the said crime by the learned Additional Sessions Judge.