SURESH BADRINARAYAN SOMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith with the consent of parties.

(2.) This application is filed for anticipatory bail in connection with Crime No. 216/2008 registered at Chalisgaon Police Station for the offences punishable under Sections 406, 408, 409, 420, 465, 468, 471, 120-B, 201, 34 of Indian Penal Code.

(3.) It is the case of the applicant that the applicant and his family members are residing at the address given in the title clause of the application. He has deep roots in the society. He has never involved in any criminal matter except the present one. He has good reputation and he has held high esteem in his area. His arrest and detention will perpetually harm his hard earned reputation and image would be lowered down.