SAVITRI SHIV KUMAR MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the applicants and the learned APP appearing on behalf of the State.

(2.) APPLICANTS apprehend arrest in connection with the complaint lodged by the complainant in the Court of Judicial Magistrate, First Class being Complaint No.502/2008. In pursuance of the order passed by the learned Magistrate on the said complaint, Navpada Police Station, Thane has registered a case being C.R. No.I-355 of 2008 against the applicants for the offence punishable under sections 465, 467, 468, 471 read with section 34 of the Indian Penal Code.

(3.) THE learned APP appearing on behalf of the State, on the other hand, vehemently opposed the application for anticipatory bail. He submitted that similar application has been filed by other trustees and it is posted for hearing on 19/11/2009.