BHURMAL RATAJI RAMINA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPLICANT is apprehending arrest in C.R.No.91 of 2006 which is registered at Kolsewadi Police Station at Kalyan alleging offences punishable under section 295-A of the I.P.C.

(2.) SUBMISSION of Mr.Thorat in support is that the applicant is in jewellery business. He has also a cloth shop at Kalyan. He has been carrying on this business for the past two decades. There are no criminal antecedents and the past record of the applicant is clean.

(3.) SECTION 295A of the I.P.C. reads thus:-