UMESH CHANDRAKANT JANWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the Applicant seeks his enlargement on bail in connection with C.R.No. 923 of 2025 dtd. 3/8/2025 registered with the Manpada Police Station, Thane City for the offences punishable under Ss. 64(2) (m), 69, 115(2), 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023 ( 'BNS ').

(2.) The facts of the case, in brief, are that:-

(3.) The Applicant made an application seeking bail before the Additional Sessions Judge, Kalyan. However, by order dtd. 25/8/2025, his bail application was rejected. Hence, the Applicant is before this Court, seeking the reliefs as prayed.