SUNIL GULABCHAND JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) This application is filed for anticipatory bail in connection with Crime No. 216/2008 registered with Chalisgaon Police Station for the offences punishable under Sections 406, 408, 409, 420, 465, 468, 471, 120-B, 209, r/w. 34 of Indian Penal Code on 19.10.2008.

(3.) Apprehending the arrest the present applicant filed application for anticipatory bail before the Sessions Court, Jalgaon which came to be rejected on 13.11.2008. Hence, this application.