JITESH GHAVERCHAND JOGANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Counsel for the Applicant seeks leave to implead the first informant as Respondent No.2. Leave granted. Cause title be amended forthwith.

(2.) Learned Counsel Mr. Patel waives service on behalf of Respondent No.2.

(3.) This is an application under Sec. 438 Cr.P.C. filed by the aforesaid Applicant apprehending his arrest in C.R.No.73 of 2023 registered with MRA Marg Police Station, Mumbai, for offences punishable under Sec. 409 , 420 r/w. 34 of the Indian Penal Code .