CHANDRASEN DYNANDEV BAJGUDE 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 apprehends that he may be arrested in connection with the crime registered with Vishrantwadi Police Station, Pune under C.R. No.234/2007 for the offence punishable under sections 420 read with 34 of the Indian Penal Code.