ANIL TUKARAM SOMWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) P.C. Heard Mr.Sudhir Halli for the applicants and Ms.Alpa Javeri, A.P.P. for the State.

(2.) THE applicants are arrested in C.R.No.123 of 2007 of the Yerawada police station, Pune for a charge under Section 395 of the Indian Penal Code in regard to the incident which is said to have taken place on

(3.) THE affidavit in reply makes a mention of the antecedents of applicant No.2 and is a ground taken up for opposing the grant.