YOGESH RAMCHANDRA BALDAWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the applicant and APP for the State.

(2.) The application was filed by one Mrs. Sushama Waichal in which she had alleged that the applicant had eloped with her daughter and the complaint under section 366-A was registered vide C. R. No. 78/2008 at the Jaysingpur Police Station.

(3.) In the event of the arrest of the applicant, the applicant be released on personal bond of Rs. 5000/-with one or two sureties in the like amount. The application is disposed of.