NITU RAJENDRA KONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned senior counsel for the applicant and learned A.P.P. for the State.

(2.) THE applicant is seeking anticipatory bail in C.R. No.304 of 2008 of Sahakarnagar police station, Dist.Pune. The crime has been registered against the applicant and others for having allegedly committed an offence punishable under sections 406, 409, 420 r/w 34 of IPC.