NIRMAL MITHALAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) BY this application under section 438 of the Code of Criminal Procedure, the applicant seeks a blanket order of pre-arrest bail "in connection with any offence concerning sections 354, 380 and/or 411 of the Indian Penal Code by any of the respondent police stations and/or any police station within the State of Maharashtra".

(3.) IN support of his allegation that the applicant is being harassed by Mr.Naikwadi, learned counsel for the applicant handed over to me a chart showing that as many as 19 criminal cases have been registered against the applicant. At least 13 cases of them are in respect of alleged offences under section 411 of the I.P.C. The chart is taken on record and marked "X" for identification.