SAM DASTOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and learned APP for the State. This is an application for anticipatory bail filed by the petitioners as they have an apprehension that they are likely to be arrested in connection with different complaints which are registered by the Azad Maidan and Bandra Police Stations and Vashi Police Station. The said complaints have been filed for the offence punishable under Section 295(A) read with Section 153(A) of the IPC.

(2.) THE brief facts which are relevant for the purpose of deciding this application are as under:-

(3.) LEARNED APP, on the other hand, vehemently opposed the said application filed by the petitioners. He submitted that the complaint has been registered against the petitioners under the aforesaid provisions of the IPC and it was their duty to prohibit any untoward incident and there was possibility of law and order situation being created as a result of the publication of the said article in the newspaper. He submitted that the petitioners should approach the regular Court and seek bail before the competent authority.