MUSTAKIN NASEERUDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocat e for the applicant and the learned A. P. P. for the Stat e.

(2.) The applicant is seeking bail i n Cr No. 67 of 2008 of Malwani Police Stat ion, Mumbai. THE said case is mainly under Section s 498-A and 302 of IPC.

(3.) Applicat ion is disposed of. Ordered accordingly.