ANIL DAGDUSA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard, Ms. Mishra learned counsel for the applicant and Mr. Khan, the learned APP for the respondent - State.

(2.) By this application the applicant is seeking anticipatory bail as he apprehends arrest in connection with First Information Report No.0701 of 2024 registered on 31/5/2024, at Police Station Hinjewadi, Pimpri Chinchwad, for offences under Ss. 406, 419, 420, 465, 467, 468, 471 and 120-B read with Sec. 34 of the Indian Penal Code (IPC).

(3.) The applicant is one of the 14 persons named as accused in the present FIR.