MOHAN TARACHAND MUKHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the applicants and the learned APP for the State.

(2.) THE applicants are seeking anticipatory bail in C.R.No.I-517 of 2008 of Nasik Road Police station, Nasik. THE said case is mainly under Sections 420, 468, 406 r.w.34 of IPC. THE learned APP seeks time till 8th October, 2008 to take instructions. However, the learned Advocate for the applicants prays that the applicants may be protected in the meanwhile.