ROHAN AJIT BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.336/2021 dated 19/08/2021 registered with Talegaon Dabhade Police Station, under sections 420, 467, 468, 471 of the Indian Penal Code.

(2.) The FIR is lodged by one Milind Pokharkar. He has stated that he had started various partnership firms with the Applicant since 2005. The relationship between these two was cordial till 2017. The informant had kept his 7 cheques of his personal current account held with IDBI bank, Talegaon Dabhade branch, in the partnership firm 's office. All these cheques were undated, unnamed and without signatures. They were kept in the firm 's office in the year 2017. It is alleged in the FIR that on 21/04/2021 the Applicant put a figure of Rs.1,18,52,840/- on the cheque bearing No.351383. The name of the payee was mentioned as 'M/s. Mark Venture '. The date was put as 20/04/2021. Similarly, the cheque bearing No.351384 was also filled with the date 20/04/2021 for the amount of Rs.30,37,500/- and the payee name was mentioned as 'M/s. Kapila Enterprises '. The allegations of the informant are that both these cheques were not signed by him and the signature and other details appearing on those cheques are forged. The cheques were deposited in the informant 's bank IDBI on 21/04/2021. The bank informed this to the first informant and asked for verification of the same. At that time, the informant had replied that he had not issued those cheques and that the informant intended to file a police complaint for the same. The informant had immediately forwarded reply of email to the bank mentioning all this. According to the first informant, he had retired from the partnership firm named as 'M/s. Mark Venture ' in the year 2019 after completing accounts and that there was no liability pending against the informant. On these allegations the FIR was lodged.

(3.) Heard Mr.Niranjan Mundargi, learned counsel for the Applicant and Smt. Veera Shinde, learned APP for the State.