SHRIRAM KHELAJI MAYEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicant and the learned APP for the State.

(2.) THE applicant is seeking bail in C.R.No.108 of 2006 of GBCB, CID (EOW), Division - VII, Mumbai. The said case is mainly under Section 420, 406 of IPC.

(3.) LOOKING to the above facts, I am inclined to grant bail to the applicant.