CHANDRAHAS MARUTI AROLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicant and the learned APP for State. Perused the papers.

(2.) This is an application under Section 439 of the Code of Criminal Procedure, 1973. The applicant herein is arrested on 3/9/2014 in Crime No.104 of 2012 registered at Vishrambaug Police Station for offence punishable under Section 403, 406, 409, 417, 420 read with Section 34 of the Indian Penal Code.

(3.) This is an application under Section 439 of the Code of Criminal Procedure, 1973. The applicant herein is arrested on 3/9/2014 in Crime No. 104 of 2012 registered at Vishrambaug Police Station for offence punishable under Section 403, 406, 409, 417, 420 read with Section 34 of the Indian Penal Code.