RAJESH L DEDHIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

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

(3.) THE learned Counsel appearing on behalf of the Applicant submits that the Applicant has already deposited Rs.20,00,000/- with the Respondents and against the order of provisional assessment of Rs.32,00,000/-, he has preferred an appeal, which is pending.