PANKAJ ASHOK KUNDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application the Applicant has sought following reliefs:-

(2.) Heard Mr. Sanjay Shinde, the learned counsel for the Applicants and Mr. N.B. Patil, the learned APP for the Respondent -State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The records reveal that the Applicant was arrested in C.R. No.234 of 2018 registered with Sarkarwada Police Station for offences punishable under Sections 406 and 420 r/w. 34 of the Indian Penal Code , 1860.