STATE OF MAHARASHTRA Vs. ISHAN VASSANT DESHMUKH

JUDGEMENT

(1.) HEARD rival submissions at length on earlier dates on this application for cancellation of anticipatory bail granted by the Additional Sessions Judge-3, Pune directing release of the present respondent-original accused, to be released on bail in the event of his arrest in a crime likely to be registered under Sections 406, 420, 467, 468 of Indian Penal Code on the report of the ICICI Prudential Life Insurance Company with Economic Offences Wing of Crime Branch, Pune.

(2.) BEING aggrieved by the said order of anticipatory bail passed on 30th April, 2009, the State of Maharashtra had preferred the present application for cancellation of the said bail. The original complainant ICICI Prudential Life Insurance Company Ltd., is intervener in the present matter and represented by learned Senior Counsel Mr.Shirish Gupte. Present respondent/accused is represented by learned Senior Counsel Shri Amit Desai.

(3.) PRIOR to discussing the rival submissions on the above mentioned two points of challenge, certain factual position is required to be narrated in order to have proper perspective of the matter and in order to ascertain whether under such peculiar circumstances the anticipatory bail earlier granted by the Sessions Court, Pune is required to be continued or whether it is to be continued for the limited period and then to ask the respondent to appear before the concerned Court after filing of the chargesheet to apply for regular bail.