FIDA HUSSAIN YAHYABHAI BOHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By Criminal Application No. 3271 of 2009, the applicant prayed for grant of bail in Crime No. 495/2006 reported at Gadege Nagar Police Station, Amravati under Sections 166, 167, 201, 406, 409, 420, 467, 468, 471, 477(A) read with Sections 120(B)/34 of the Indian Penal Code further read with Section 7, 13(i)(d)(i), (ii),(iii) of the Prevention of Corruption Act.

(2.) By Criminal Application No. 3272 of 2009, the applicant prayed for grant of bail in Crime No. 262/2006 reported at City Kotwali Police Station, Amravati under Sections 166, 167, 201, 406, 409, 420, 467, 468, 471, 477(A) read with Sections 120(B)/34 of the Indian Penal Code further read with Section 7, 13(i)(d)(i), (ii),(iii) of the Prevention of Corruption Act.

(3.) Heard Shri Majid Menon, the learned Counsel for the applicant and Shri D.B. Patel, the learned APP for respondent/State.