MANGESH Vs. STATE, THR PSO, PS LAKADGANJ, NAGPUR

JUDGEMENT

(1.) The applicant, who is arraigned as accused 6 in Crime 405/2019, registered with Police Station Lakadganj, Nagpur, for offences punishable under sections 406, 409, 417, 419, 420, 465, 466, 467, 468, 469, 471, 472, 473, 474, 120 read with section 34 of Indian Penal Code, is seeking regular bail invoking section 439 of the Criminal Procedure Code, 1973 ("Code").

(2.) Gist of the prosecution case:-

(3.) I have heard the learned Senior Counsel Mr. S.P. Dharmadhikari in support of the bail application and Mr. N.B. Jawade, the learned Addl. Public Prosecutor, who strenuously opposed grant of bail. With the able assistance of the learned counsel, the material in the chargesheet is scrutinized threadbare.