SITARAM RAGHUNATH KAPASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the Applicants and the learned APP for the State.

(2.) The applicants are seeking anticipatory bail in C.R.No.181 of 2007 of Pantnagar Police Station, Mumbai. The said case is mainly under Ss. 406, 420, 403 r/w. 34 of IPC.

(3.) All the applicants were in police force. The applicants started a cooperative housing society mainly for constables and other police officers. The applicant No.1 was the Chairman of the said society, applicant No.2 was the Secretary of the said society and applicant No.3 was the Treasurer of the said society.