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Judgment
5 paragraphs · 120 wordsLeave granted.
Heard learned counsel for the parties.
Prima facie, we find force in the submission of the appellant that the appellant is not party to the transaction which is the subject matter of offence under section 420 read with 34 of IPC.
The appellant is only sub-contractors and have been engaged by the main accused. Suffice it to observe that the appellant is not concerned with transaction in question constituting the alleged offence. Hence, the appellant is entitled for grant of anticipatory bail in connection with C.R. No. 1329 of 2018 registered at Virar Police Station, District Palghar, (Maharashtra), subject to fulfilling conditions under Section 438(2) of Cr.P.C. Ordered accordingly.
The appeals are disposed of in the above terms.