MINAL MAHESHKUMAR SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Application Nos.809/97 and 810/97 are two applications for anticipatory bail filed by the two respective accused involved in Cr.No.867/96 of Azad Maidan Police Station. Criminal Application No.1247/97 and Criminal Application No.1248/97 are two applications preferred by the two applicants taking additional grounds in support of their application for anticipatory bail referred to above. Heard both sides.

(2.) The allegations against the Petitioner is that they are involved in committing forgery and transferring shares of their employer, who is the complainant.

(3.) In pursuance of the interim order passed by this Court, it is now stated that both the petitioners appeared before the Police and produced all the necessary documents and they have accounted for all the missing share certificates. The learned counsel for the Petitioner has placed before me the copies of documents which are furnished to the police in pursuance to the interim order passed by this Court.