ARVIND GOVINDHANDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicants and the learned counsel for the respondents.

(2.) All these applications for anticipatory bail can be disposed of by a common order since they pertain to same case which is registered with the Yeola Taluka Police Station vide C. R. No,ii-10 of 2004 for the offence punishable under various provisions of the Essential Commodities Act read with the offences punishable under Indian Penal Code and sections 3 (4) and (5) of the nafta Sale Order 2000.

(3.) Brief facts which are relevant for the purpose of deciding the present applications are as under :-