MRUNAL SUNIL GITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and the learned A.P.P. for the State.

(2.) THE applicant seeks bail in connection with the offence registered with Ozar Police Station, Nasik under C.R. No.47/2006 punishable under sections 409, 408 read with 34 of the Indian Penal Code.

(3.) THE applicant and other members of the Managing Committee of the Society applied for bail to the Sessions Court, Niphad. By his order dated 3rd August 2007, the Adhoc Additional Sessions Judge, Niphad rejected the application for bail. The applicant has thereafter moved the present applicant in this court under section 439 of the Cr.P.C.