VIKRAM JANAKRAJ AHUJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE application made by the applicant for anticipatory bail is admittedly pending before the Sessions Judge, Mumbai. The applicant has filed this application seeking interim anticipatory bail from this court because in his submission the court below has not granted interim protection and there is an apprehension that he will be arrested and the very purpose of moving the court would not survive.

(2.) HAVING perused the present application with the assistance of counsel for both sides, it is clear that this court vide its Order dated 28.10.2005 granted limited protection till 1st November, 2005. The said order grants liberty to the applicant to approach appropriate Sessions Court for grant of anticipatory bail. The application, in which this order was passed, itself sought limited protection since 72 hours notice of arrest was given by the respondents. That notice was given on the basis of an earlier order passed by this court on 30th September 2005.

(3.) IN the light of the aforesaid statement and the order passed by this Court on 28th October, 2005 the applicant is granted protection and he shall not be arrested till the disposal of the anticipatory bail application bearing No.1409 of 2005 pending before the Sessions Judge, Mumbai. The learned Sessions Judge is directed to dispose of the said application within a period of ten days from the date of receipt of a copy of this order.