PATHAN ALTAF FEROZ KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. On being mentioned taken on board.

(2.) The applicant is apprehending arrest in relation to offence registered against him and around 50 to 60 other persons of whom 20 are identified, and others it seems are not identified.

(3.) The learned counsel for the applicant submits that marriage of his real sister is scheduled on 29/12/2024. He has made reference to the order of ad- interim anticipatory bail granted to some other co-accused in Anticipatory Bail Application No.1832 of 2024, Anticipatory Bail Application No.2062 of 2024, Anticipatory Bail Application No.1995 of 2024 and Anticipatory Bail Application No.2024 of 2024. From the order passed by learned Sessions Judge rejecting his anticipatory bail application, he points out that some other accused persons have been released on regular bail.