CHETAN MANHARLAL GAGLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicants and the Learned APP for the State.

(2.) THIS is an application for anticipatory bail

(3.) THE Applicants, therefore, in the event of their arrest in connection with C.R.No.61 of 2008 registered at Bangoor Nagar Police Station for the offence under sections 406, 420 r/w. 34 of the Indian Penal Code, they shall be released on bail in a sum of Rs.10,000/- each with one or two sureties in the like amount. The Applicant Nos.1 and 2 shall report to the concerned police station for a period of 3 days from 30th March, 2009 between 11 a.m. & 2 p.m. and, thereafter, as and when called.