SHANTARAM KALURAM LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) THIS is an application for anticipatory bail.

(3.) IN the event, the Applicant is arrested in connection with the C.R. No.176 of 2008 registered with the Baramati Shahar Police Station for the offences punishable under sections 468, 471, 420, 504, 506 r/w. 34 of the Indian Penal Code, the Applicant be released on bail in a sum of Rs. 5,000/-with one or two sureties in the like amount. The Applicant shall report to Baramati Shahar Police Station, as and when called.