ANANDKUMAR GANESHRAM MANDAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application the applicant seeks bail in connection with the C.R.No.151 of 2009 registered at Nerul Police Station and investigated by the Economic Offence Wing, Navi Mumbai for an alleged offence punishable under sections 420, 465, 467, 468 and 471 read with section-34 of IPC.

(2.) ON 5.6.2009, one Om Shankar Pandey, the Vice-President of Mannor Impex Pvt.Ltd.(in short "the company") filed a F.I.R. against the applicant stating that on 24.11.2008 the company had imported Pigeon Peas (Tur dal) weighing 606.2 metric tons. The said consignment was cleared by their agent and stored at the premises of M/s Vishal Ice and Cold Storage Ltd, Navimumbai. The present applicant was appointed as a broker for sale of the said consignment on 1% brokerage.

(3.) THE applicant was arrested on 17.6.2009 and he is in custody for nearly eight months. The investigation has been completed and the chargesheet has also been filed. No apprehension has been expressed that in the event the applicant is released on bail he would not be available for trial and/or he would abscond. In view of this, the applicant can be granted bail.