GYANENDRA S N SINGH 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 seeks pre-arrest bail in connection with the offence registered with Jogeshwari Police Station, Mumbai under C.R. No.196/2007 punishable under section 498-A, 323, 506, 504, 379, 377 read with section 34 of the Indian Penal Code.

(3.) THE complainant is the wife of Arvind Pawar. The applicant is a friend of Arvind Pawar. In the FIR lodged by the complainant on 5th November 2007, she alleged that the complainant and her husband lived together for