VISHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking anticipatory bail in connection with Crime No.412 of 2019 registered with CIDCO Police Station, District Aurangabad for the offences punishable under Sections 197 , 198 , 203 , 406 , 419 , 420 , 467 , 468 , 471 , 120(B) , 504 , 506 r/w 34 of IPC . His application with similar prayer bearing Criminal Bail Application No.1632 of 2019 came to be rejected by the Additional Sessions Judge, Aurangabad vide order dated 16.08.2019.

(2.) Heard both the sides.

(3.) In a case of Babubhai Vs. State of Gujarat and Others reported in (2010) 12 SCC 254, the Supreme Court in Paragraph No.13 referring the case in T.T. Antony Vs. State of Kerala and Others, has made the following observations: