MAHESH SHANTILAL CHORDIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WHEN this application was called out, I enquired with Shri Mohite and also learned APP as to whether the offences alleged against the applicant are bailable.

(2.) SHRI Mohite has invited my attention to Section 6(1-A) of the Indian Wireless Telegraphy Act 1933 and has contended that the subject CR also alleges offence punishable under Indian Wireless and Telegraphy Act. The punishment being three years, the said offence is non-bailable.

(3.) THE applicant is apprehending arrest in connection with Cr.No. 3142 of 2006 dated 29th August, 2006 alleging offence punishable under Section 427 of Indian Penal Code, as also the aforesaid provisions of Indian Wireless and Telegraphy Act.