MEENAKSHI UMESH TAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an application for pre-arrest bail in respect of an offence punishable under Sec. 379 of Indian Penal Code (hereinafter referred to as the 'IPC ' for short) registered vide C.R. No.I-7914 of 2019 with the Kolsewadi Police Station, Kalyan.

(3.) The facts briefy stated are thus :- The date of the incident is 22/12/2019. The applicants are the cousin sisters of the complainant. The family members gathered for a ritual of baby shower at the residence of the applicants brother. The complainant realised at around 12.25 a.m. that some gold ornaments and cash amount of Rs.20,000.00 is missing from her purse. The complaint was lodged on 30/12/2019 against unknown persons under Sec. 379 of IPC. The statement of the daughter of the complainant is recorded on 23/12/2019, which is mentioned in the remand application dated 16.01.2020. According to her, she saw the applicants removing the gold ornaments and cash from the purse of the complainant.