AIHAANA ACHARIYA SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.V.G.Pradhan, learned Senior Advocate for the applicant. Heard Mr.S.K. Shinde, learned Public Prosecutor for the State. Heard Mr.B.B.Tiwari, learned counsel for the First Informant who was permitted to intervene in the matter and oppose the application.

(2.) The applicant is sought to be arrested in C.R.No.123/13 registered at Amboli Police Station, Mumbai. The said crime report is in respect of offences punishable under sections 406 IPC, 420 IPC, 465, 467 and 468 of the IPC. The applicant had applied for Anticipatory Bail, but her application was rejected by the Court of Sessions by an order dated 17th January 2014. The applicant then approached this Court for Anticipatory Bail, but that application - being ABA No.127/14 - was also rejected by this Court by an order dated 5th May 2014 (Coram Mrs.Mridula Bhatkar, J). It appears that the applicant somehow was not arrested even after the rejection of the Anticipatory Bail Application, and therefore, got an opportunity to move another application for Anticipatory Bail. This application - being Anticipatory Bail Application No.688/14 - was also rejected by this Court by an order dated 28th June 2014 (Coram Mrs.Mridula Bhatkar, J). This Court, while rejecting the said application observed that there had been no change in the circumstances since the rejection of the applicant's previous application for Anticipatory Bail.

(3.) It is under these circumstances that the applicant has moved this Court once again by the present application, which is styled as an application for surrendering herself before the Court and for bail.