KHALILOLLAH ANOLLAH KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the applicant and the learned A. P. P. for the state.

(2.) The applicant is seeking bail in cr No. 52 of 2008 of Malwani Police Station, mumbai. The said case is mainly under Sections 395 and 397 r. w. Section 34 of IPC.

(3.) Application is disposed of. Ordered accordingly.