SANJAY VISHNU MOJAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the parties. Perused the record.

(2.) EVEN accepting the prosecution case as it is, disregarding argument of the Applicants that the present complaint has been filed against the Applicants as counterblast to the complaint filed by them against the complainant, in my opinion, prima facie, no offence is made out.

(3.) TAKING overall view of the matter, the Applicants are entitled for anticipatory bail in connection with the alleged offence on the following conditions: