VIJAY NIVRUTTI TAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicants, learned APP for the respondent and learned counsel for the original complainant.

(2.) THE applicants are seeking anticipatory bail in C.R.No.190 of 2008 of Faraskhana Police Station, District- Pune. The said crime has been registered against the applicants for having allegedly committed an offence punishable under section 380 of IPC.