SAHIL ZAHID KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.473/2023 registered at Matunga Police Station, Mumbai on 7/11/2023 under Ss. 420, 465, 467, 468, 471, 120-B of IPC, under Sec. 12(a) of the Maharashtra Prevention of Gambling Act, 1887 and under Ss. 66D and 66F of the Information Technology Act.

(2.) Heard Mr. Ashish Deep Verma, learned counsel for the Applicant, Ms. Mahalakshmi Ganapathy, learned APP for the Respondent-State and Mr. Aabad Ponda, learned Senior counsel for the Intervenor.

(3.) The FIR is lodged by one Prakash Bankar, who was a social worker. He had filed an application before the Metropolitan Magistrate, Kurla and prayed for investigation under Sec. 156(3) of Cr.P.C. Vide the order dtd. 6/11/2023, the learned Metropolitan Magistrate, 30 th Court, Kurla directed the investigation under Sec. 156(3) of Cr.P.C. by passing order in C.C. No.3043/Misc./2023. Pursuant to that order, C.R. No.473/2022 was registered at Matunga police station, Mumbai. The FIR mentions the names of many accused. The present Applicant is one of them.