ANANDRAO RAMU YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Applicant and the learned APP for the Respondent - State.

(2.) Vide order dated 11.09.2015 the Applicant was granted interim protection.

(3.) By this Application, the Applicant seeks pre-arrest bail in connection with C.R No. 348 of 2015 registered with the Satara City Police Station, Satara, for the alleged offences Anand punishable under Sections 379 r/w. 34 of the Indian Penal Code, 48(7) and (8) of the Maharashtra Land Revenue Code, Section 136 of the Maharashtra State Electricity Act, Sections 3, 7 of the Essential Commodities Act and certain provisions of Motor Vehicles Act.