KETAN KANAKIA Vs. STATE OF GOA

JUDGEMENT

(1.) In these applications, the Applicants have approached this Court projecting extreme urgency in the matter for the reason that both the Applicants apprehend arrest in connection with Crime no. 143/2021 registered at Koregaon Park Police Station, Pune, State of Maharashtra, for offences under Section 384, 385, 420 read with Sections 34 and 120-B of the Indian Penal Code (IPC).

(2.) Mr. I. Agha, the learned Counsel appearing for the Applicants, has relied on the Judgments and orders of this Court in the cases of N. K. Nayar and Ors. vs. State of Maharashtra and Ors. 1985 CRI. L.J. 1887, Shantanu Shivlal Muluk vs. The State of Maharshtra 2021 ALL MR (Cri) 1380 and Order dated 11.08.2021 passed by this Court in Cri. Writ Petition No. 581 of 2021 (Shrikant Gopilal Rathi and Ors. vs. State of Maharashtra and Ors.).

(3.) It is contended on behalf of the Applicants that they are seeking limited relief of protection till they approach the competent Court of jurisdiction for seeking anticipatory bail in connection with the aforesaid crime alleged against them. It is contended that these applications, in common parlance referred to as transit anticipatory bail applications deserve to be granted in the facts and circumstances of the present case.