VIBHOR VYANKAT IYER Vs. STATE OF MAHARASHTA

JUDGEMENT

(1.) Heard Mr. Ponda, learned Senior Counsel appearing for the applicant and Ms. Shinde, learned APP for State.

(2.) Additional Registrar (Original Side) of Bombay High Court, lodged a report on 18th February, 2020 whereupon Crime No.45/2020 was registered against unknown persons at Azad Maidan Police Station for the offences punishable under Sections 420, 465, 467, 468, 472 of the Indian Penal Code. Applicant 's complicity in the crime was transpired in the course of investigation, wherefrom it appears that the applicant downloaded format of Succession Certificate on his mobile from the website of District Court of Bangalore and prepared bogus Commercial Succession Petition (L) No.23520/2019 by making necessary changes in the downloaded Certificate. Whereafter the applicant downloaded order dated 23rd December, 2019 of His Lordship Hon 'ble Justice G.S. Patel being CARBPL/1501/2019 (23) in "PDF format " from the official website of the High Court on his mobile. He converted it in "words format " and prepared bogus order by making necessary changes. Thereafter, the applicant forwarded these forged and fabricated two documents to Shruti Goradia on her Whats App. Shruti thereafter produced these documents through her Advocate before the Hon 'ble High Court. The applicant was arrested on 18th March, 2020. The investigation in the case is over and the chargesheet has been filed.

(3.) The learned Additional Sessions Judge vide order dated 23rd July, 2020 declined bail to the applicant on the ground that offence being serious in nature and further investigation was in progress, in as much as, at the relevant time Investigating Officer had filed an application before the Magistrate for recording the statement under Section 164 of the Criminal Procedure Code.