MURLIDHAR RADHESHYAM AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the Applicants seeks leave to implead the First Informant as party Respondent No.2. Leave is granted. Amendment to be carried out forthwith. Mr. Rizwan Merchant, learned counsel waives service on behalf of Respondent No.

(2.) The Applicants apprehend their arrest in C.R. No.834 of 2022 registered with Juhu Police Station, Mumbai, for the offences punishable under Ss. 406, 409 and 420 r/w. 34 of the IPC.

(3.) Heard Mr. Pawan Patil, learned counsel for the Applicants, Mr. Rizwan Merchant, learned counsel for the Intervenor and Mr. S.V. Gavand, learned APP for the Respondent-State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.