NILESH RAMRAO SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned APPs appearing for respondent-State.

(2.) The applicants before this Court are husband and wife. The application of the husband i.e. Nilesh Ramrao Shelke (accused No.2) is Anticipatory Bail Application No.1621 of 2024 and that of his wife Jayshree Nilesh Shelke is Anticipatory Bail Application No.1622 of 2024.

(3.) Both of them are apprehending arrest in connection with FIR No.0040 of 2024 dtd. 2/2/2024 registered at Police Station Niphad, District Nashik Rural for offences under Ss. 406, 409, 420, 467 and 468 read with 34 of the Indian Penal Code, 1860 (IPC). There are four accused persons in the present case of whom, accused No.1 is a bank official, while the applicants are accused Nos.2 and 3.