RAVINDRA NARAYAN GAWAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Pradhan appearing for the applicant and Ms.Ghadavi-APP for respondents.

(2.) THE applicant is apprehending arrest in CR No.100 of 2004 which has been registered with GBCB, CID, Economic Offence Unit-III on 29th September 2004 alleging offences punishable under sections 465, 467, 468, 471, 420 and 511 of IPC.

(3.) ORDER :-