JAVED CHOTEKHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application for anticipatory bail in crime bearing No. 488 of 2024 registered at Kapil Nagar Police Station, District Nagpur, for the offences punishable under Ss. 132, 296 and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

(3.) The learned Advocate for the applicant would submit that considering the nature of the crime alleged to have been committed by the applicant/accused his arrest is not necessary. The investigation can be carried out without his arrest. It is also submitted that the report lodged against the applicant is false and frivolous. The concerned RTO, Officer had a grudge against the applicant. It is further submitted that the offences alleged to have been committed have not been made out on the basis of the FIR. The applicant has no criminal antecedents.