GAJANAN SHANKAR SUDRIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri B.D.Joshi, Advocate for the Applicant and Shri Salvi, A.P.P. for the State.

(2.) THIS is an application for anticipatory bail. Similar application for anticipatory bail bearing No.2288 of 1997 was preferred by three Applicants concerned with C.R.No.I-229 of 1997 of Naupada Police Station, Thane, in which anticipatory bail has been granted to the Applicants in that application for reasons stated in the order dated 1.9.1997.

(3.) IN case the Applicant is required to be arrested in connection with C.R.No.I-229 of 1997 of Navpada Police Station, Thane, he be released on bail on his furnishing security of Rs.3000/- with one or two sureties of the like amount, on condition that the Applicant shall cooperate with investigation, if so required by the concerned Police.