- (1.) HEARD .
(2.) CRIME No.49 of 2013 is registered with E.O.W., Crime Branch, C.I.D., Mumbai. The investigation has proceeded and even charge -sheet is filed against one amongst the accused, namely, Khaled Kazi. The offence is registered against him under sections 419, 420, 463, 465, 467, 468, 471, 120B of IPC., and the crime is under further investigation under section 173(8) of Code of Criminal Procedure. Present applicant is named as accused. On the basis of said further investigation, the applicant apprehends arrest and hence applied for anticipatory bail before the Sessions Court.
(3.) THE anticipatory bail application No.1069 of 2013 filed in Sessions Court was rejected by the Sessions Court and after the order was passed by this court, the second anticipatory bail application No.1306 of 2013 was heard by the learned Sessions Court and the same has also been rejected.;