AMIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant is apprehending his arrest in connection with Crime No.66 of 2020, registered with Anandnagar Police Station, Osmanabad, for the offence punishable under Section 354-A of the Indian Penal Code.

(2.) Heard learned advocate Mr. M. A. Tandale for applicant and learned Additional Public Prosecutor Mr. V. S. Badakh for respondent-State.

(3.) It has been vehemently submitted on behalf of the applicant that, the applicant has been falsely involved in the matter. There was no such transaction between the informant and applicant which has been stated in the First Information Report. On the contrary, the informant had taken loan of Rs.1,44,000/- from applicant and she has not returned the said amount. In order to dupe the applicant, she has filed the First Information Report. As regards the criminal antecedents of the applicant is concerned, there were cases against the applicant, however he has been acquitted from almost all of them. The police department is unnecessarily against the present applicant and had involved him in various offences. When he has been acquitted from almost all the cases, he has issued notice to the police department for unnecessarily roping him. He has also given letter to the Hon'ble Home Minister for giving direction to the police department not to involve the applicant in false crimes. He has also filed writ petition before this Court seeking such direction. Now with the help of the informant, another false case has been tried to be registered. The physical custody of the applicant is absolutely not required and, therefore, he deserves to be released on bail.