JITESH AMRITLAL VAKHARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants who have been arraigned in C.R. No. 346 of 2016 registered with Kalyan police station for the offences punishable under section 120-B, 420, 465, 467, 468, 471 read with 34 of Indian Penal Code, 1860 (the Penal Code) have preferred these applications for grant of pre arrest bail under section 438 of Code of Criminal Procedure, 1879 (the Code).

(2.) The background facts can be stated as under:

(3.) The substance of the application is that the applicants were not named in the FIR No. 346 of 2016. The frst informant therein came to be arraigned as an accused in FIR No. 443 of 2017. Neither there are allegations of forgery against the applicants nor there is material indicate that any amount was credited to the accounts of the applicants or they were the benefciaries of the alleged fraud. Since the chargesheet has been lodged, post completion of investigation in C.R. No. 346 of 2016, the custodial interrogation is not warranted. The applicants thus deserve the relief of pre arrest bail.