ARUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these three applications have been filed under Section 439(2) of the Code of Criminal Procedure read with Section 482 of the Code of Criminal Procedure. Common order below Exhibit-1 was passed in Criminal Miscellaneous Petition Nos.180 of 2020, 176 of 2020 and 190 of 2020 on 25-06-2020 by learned Additional Sessions Judge-2, Jalna, whereby the bail applications filed by present respondent No.2 - original accused in all the cases came to be allowed. Respondent No.2 in all the cases have filed the said application under Section 438 of the Code of Criminal Procedure. All of them are the accused persons in Crime No.96 of 2020 registered with Sadar Bazar Police Station, Dist. Jalna for the offences punishable under Sections 420 , 468 , 471 read with Section 34 of Indian Penal Code. Present applicant is the original informant.

(2.) The informant in his first information report had submitted that all 20 accused persons have cheated the Government and misappropriated the amount. The misappropriation is in crores of rupees and this has been done by not paying the Najrana amount to the Government.

(3.) Heard learned Advocate Mr. M. R. Sonawane for applicant in all the cases and learned Advocate Mr. S. W. Munde for respondent No.1 - State in all the cases.