ARUNKUMAR SURENDRANATH TULI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Memon for the petitioner, Ms. Kantharia, APP on behalf of the State and Mr. Ponda on behalf of the original complainant.

(2.) THE petitioner who is facing the charge under Section 420 of IPC for cheating on the complaint dated 26th May 1997 addressed by the original complainant, one Mr. Girish Gohil to the Additional Commissioner of Police, Bandra, has applied for anticipatory bail under Section 438 of Cr.P.C.

(3.) IT is contended on behalf of the petitioner by Mr.Memon that the police registered the offence only after the aforesaid application for anticipatory bail was filed before the Sessions Court and after the interim order dated 14th July 1997 was passed by the said Court not to arrest the petitioner. That application for anticipatory bail was ultimately rejected by the Sessions Court on 4th August 1997 and therefore the petitioner moved this Court in the present application for the same relief.