AMIT KRISHANLAL NAGPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application under Section 438 of the Code of Criminal Procedure for pre-arrest bail in C.R. No.330 of 2018 dated 8th December, 2018, registered with Chandan Nagar Police Station, Pune City, for the offence punishable under Sections 420, 468 and 471 of the Indian Penal Code.

(2.) Heard Mr. Mohite, learned senior counsel for the Applicant in ABA No. 608 of 2019, Mr. Drupad Patil a/w Mr. Pavan Patil for the informant, Mr. Kapadia learned counsel for the Applicant in IA No.1888 of 2021, Smt. Shinde APP, for the Respondent-State. Perused entire record and the Affidavit dated 1st April, 2019 filed by Mr. Shridhar P. Bhosale, Police Sub-Inspector/Investigating Officer attached to Chandan Nagar Police Station, Pune City.

(3.) By an Order dated 12th March, 2019, the Applicant was granted interim relief and was directed to mark his presence to the Investigating Officer on 16th March 2019 and 17th March, 2019 between 10.00 a.m. to 4.00 p.m. and thereafter as and when called for, to co-operate in the process of investigation.