SARFRAZ JAFFAR AHSAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant, who is facing trial in Sessions Case No.1000606 of 2018 for ofences punishable under Ss. 376, 406, 420, 465, 467, 468, 469, 471 and 506 of the IPC, has fled this application under Sec. 439 of the Code of Criminal Procedure, 1973 seeking his enlargement on bail.

(2.) The Complainant is one of the leading actresses of Hindi flm industry. She lodged the FIR alleging that the Applicant, had approached her with a proposal to attend Dandia programme at Nashik. He later befriended her and they developed close relationship. It is the case of the Complainant that the Applicant forged and fabricated several documents, subjected her to sexual assault, induced her into entering fnancial transaction and in parting with movable and immovable properties. She has alleged that the Applicant has cheated her to the tune of Rs.15,40,60,000.00. Based on the said FIR, Crime No. 17 of 2018 came to be registered at Juhu Police Station for the ofences under Ss. 376, 406, 420, 465, 467, 468, 469, 471 and 506 of the IPC, investigation of which was subsequently entrusted to Crime Branch Unit-9.

(3.) The Applicant was arrested on 22/3/2018 and was initially remanded to police custody and thereafter to judicial custody. The crime was investigated and upon completion of the investigation, charge sheet was fled. The ofence under Sec. 376 of the IPC being sessions triable the case has been committed to the Sessions Court, Greater Bombay. The Applicant fled bail application being Criminal Bail Application No.1852 of 2018, before the learned Sessions Judge, Greater Bombay, which has been dismissed by order dtd. 31/10/2018. Hence, the present application.