ASHWIN RAMESHWAR KARWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Sanjeev Kadam, learned senior counsel seeks leave to place on record copy of the order dtd. 11/07/2023 passed by the learned Additional Sessions Judge, Sessions Court, Dindoshi, Mumbai. Leave granted.

(2.) This is application under Sec. 438 of the Cr.P.C. filed by the aforesaid Applicant, who apprehends his arrest in Crime No.574 of 2022 registered with Vanrai Police Station, Mumbai, for the offences punishable under Ss. 406, 420, 465, 468 and 471 of the IPC.

(3.) Heard Mr. Sanjeev P. Kadam, learned senior counsel for the Applicant and Mr. R.M. Pethe, learned APP for the Respondent -State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.