RAJU BAJIRAO BUCHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.612/2019 is filed by accused Raju Buchade whereas Criminal Application No.538/2019 is filed by accused Surekha Ramdas Shivale and Abhishekh Krushnakant Ghare. Crime No.1 of 2017 is registered against them with Police Station Dighi, Pune initially for offence under Section 420, 406 r/w 34 of the Indian Penal Code on the basis of the report lodged by Pramila Sunil Darekar on 03.01.2017. Immediately on registration of crime against them, they had applied for grant of anticipatory bail and the learned Additional Sessions Judge, Pune. Within 22 days of registration of crime against them, learned Additional Sessions Judge was pleased to release them on bail in the event of their arrest for offences punishable under Section 420, 406 r/w 34 of the Indian Penal Code.

(2.) Subsequently investigation of the subject crime was transferred to the Economic Offence Wing of Crime Branch of the Police department at Pune. Further investigation of subject crime resulted in adding offences punishable under Sections 409, 467, 468, and 201 r/w 34 of the Indian Penal Code as well as Section 3 and 4 of Maharashtra Protection of Interest of Depositors (In Financial Establishments), 1999 Act to the case diary to the crime in question. Consequently, State has applied for cancellation of bail of these accused persons. By the impugned order dated 20/04/2019 the learned Additional Sessions Judge, Pune was pleased to cancel the bail granted to the applicants in these cases.

(3.) Heard. Rule. Rule is made returnable forthwith.