PRITHVIRAJ SHIVAJI CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) OUT of these applications two are for bail in view of the provisions of section 438 of Cri. P. C. 1973 (hereinafter referred to as Code for convenience), filed by accused No. 2 Prithiviraj Chavan and accused No. 3 Mrudula Vanarase. These two applications are being decided with applications bearing Nos. 2067 of 2001, 2068 of 2001, 2069, of 2001, 2070 of 2001, 2071 of 2001, 2072 of 2001, 2073 of 2001, 2074 of 2001, 2454 of 2001, 2455 of 2001, 2456 of 2001, 2457 of 2001, 2458 of 2001 and 2978 of 2001 which are for cancellation of bail.

(2.) FOR understanding the matters in better way, the prosecution case in brief can be mentioned hereunder. Prosecution alleged that accused Prithviraj Chavan, Mrudula Vanarase, Sanjivani Bhosale have been working together in league for their object of catching girls who are tempted to go to cine world and using them for immoral traffic in women, by giving them allurements, inducement and temptation of earning handsome money, gaining the fame, property and publicity by acting in tele-films and movie films. Accused Prithviraj Chavan posed himself to be a Producer, Director of tele-films and movie films. Accused Mrudula Vanarase posed herself to be an associate of Prithviraj Chavan in that context. Prosecution alleged that Sanjivani Bhosale was in league and hands-in-gloves with them. According to the prosecution case, they contacted following girls and women for the purpose of their design to have the activities as mentioned above. Those girls and women are:-1. Dipali Mane 2. Poonam Jadhav 3. Vaishali Kadam 4. Sunita Chavan, 5. Vandana Mane 6. Dipali Yawale 7. Savikha Bothalchi

(3.) THE areas of their activities were Satara, Karad, Vai, Koregaon, Panchgani and Mahabaleshwar. Out of these girls, some girls happen to be un-married and some happen to be married. Deepali Mane who happens to be a Nurse, set in motion the ball of investigation and during the course of investigation, as per prosecution case the alleged activities of the various accused surfaced.