YASAR AYUB KAPADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant sought bail in connection with C.R.No. 157 of 2017 registered with Oshiwara Police Station for offences under Ss. 420, 467, 468, 471, 120-B, 406, 506(2), 504 read with 34, Indian Penal Code. The bail application moved before the High Court was rejected by the impugned order dtd. 23/10/2020.

(3.) It is submitted that the appellant is in custody since 5/5/2019 and the transactions forming the subject matter of FIR in question took place when the appellant was only 19 years of age. It is also submitted that the allegations are principally directed against the father the appellant on whose instructions, the amount in question was transferred to the appellant's account and that had ultimately gone to the co-accused Mohammed Natik Yunus Kapadia. It is also submitted that the said co-accused Mohammed Natik Yunus Kapadia was granted bail on 15/12/2018. It is further submitted that the bail had also been granted to the co-accused Mohammed Riyaz Gulam General on 20/12/2018. It is also submitted that the investigation in the matter stands concluded and charge sheet has already been filed and no useful purpose will be served by further detention of the appellant in this matter.