PARAG PANDURANG KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) THE applicant has an apprehension that he is likely to be arrested in connection with the complaint which is registered at Kudal Police Station vide C.R. No.9 of 2006 for the offence punishable under sections 409, 420 read with section 34 of the Indian Penal Code.

(3.) IN my view, since this petition has been filed by the applicant and he has been released on bail in respect of the other complaints which are filed against him, the applicant, in the event of his arrest is entitled to be released on bail, in the present complaint. It is submitted that, so far, the applicant has not been arrested by Kudal Police Station in respect of C.R. No.9 of 2006.