MOHAMAD SAJID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant apprehending arrest in connection with the offence punishable u/s 420,468,471,473 r/w 34 of Indian Penal Code registered vide Crime No. 79/2020 with Dharmabad police station, Taluka Dharmabad, District Nanded, preferred this application for anticipatory bail.

(2.) Heard learned counsel for applicant. Perused the Order passed by learned Additional Sessions Judge and copy of F.I.R.

(3.) In brief, it is the contention of learned counsel for applicant that applicant is likely to be arrested and humiliated for no offence committed on his part. It is submitted that applicant wanted to purchase property. In view of directions issued by Tahsildar that no sale deed to be registered without production of documents like 7/12 extract, the certificate showing the property located in Gaonthan and crowded area, the applicant made application for issuance of certificate to Municipal Council, Dharmabad. Pursuant to appliction made by issuance of certificate, concerned authority issued certificate in respect of property at the time of execution of sale deed. Now the municipal officials are alleging the certificate issued is false and bogus document. It is submitted that applicant played no role in preparation of said certificate. The certificate has been issued by the officials of Municipal Council. The applicant is ready to produce original certificate and ready to co- operate in investigation.