KESHAV S. BADHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Today a common order is passed in both these applications, because they arise out of the same offence.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No.492 of 2020 registered with Kanjurmarg Police Station on 05/11/2020, under sections 406, 419, 420, 465, 471, 468, 404 r/w 34 of the Indian Penal Code .

(3.) The FIR is lodged by one Jyoti Khose. She has stated that she had got married in the year 1988 with one Dnyandeo Khose. The present Applicants are sons of Dnyandeo's different sisters, hence they are nephews of Dnyandeo. The case in the FIR is that the first informant had two daughters from this marriage. Since about 2006 her husband Dnyandeo started residing separately at Kalyan. But he was in touch with the first informant and their daughters. Dnyandeo retired on 31/05/2019. He had a savings account in Punjab National Bank, Linking Road, Bandra (W) branch. His salary was deposited in that account. It is the case of the first informant that she was named as a nominee to that account. Dnyandeo was appointed as an 'Advisor' even after his retirement for a period of one year.