SANDEEP RAGHAVJI GALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) MENTIONED not on Board.

(2.) HEARD the learned Counsel appearing on behalf of the Applicant and the learned APP for the State.

(3.) THE learned Counsel appearing on behalf of the Applicant submits that the P.I. (Crime) has informed that the offence under section 409 of the Indian Penal Code, which is a non-bailable offence has been added and the permission of the learned Magistrate, therefore, is not necessary and he would be arrested without seeking permission of the Court.