SURESH ABHIMAN NANDIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned APP for the State.

(2.) Perused the application and the material available on record.

(3.) The applicants are seeking anticipatory bail in C. R. No. I-108 of 07 registered with Kalyan Taluka Police Station for the offence punishable under Sections 498-A, 406, 504 of the I. P. C.