YAKUB ABDULGAFFAR KACHHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mundargi, learned senior counsel for the applicant and Mr.Saste, learned A.P.P, for the State.

(2.) THE applicant is seeking anticipatory bail in C.R.No.2 of 2009 of Sangli City Police Station. The said crime has been registered against the applicant for having allegedly committed an offence punishable under sections 406, 420, 411, 504 r/w 34 of the IPC.