ASHISH AJIT BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel Mr. R.N. Dhorde for the applicant, learned APP and learned Counsel Mr. A.M. Gholap for complainant.

(2.) Mr. Gholap, learned Counsel submits that he has instructions to file application to assist learned APP. However due to the technical difficulty, he is not in a position to tender application. He prays for time as his client is abroad.

(3.) Applicant is apprehending his arrest in furtherance of offence bearing Crime No.556/2024 registered with Kotwali Police Station, District Ahmednagar for the offences punishable under Ss. 406, 467, 468, 471 read with 34 of the Indian Penal Code.