RAJESH RAMESHWAR HURKAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is facing trial in connection with Crime 55/99 registered with Ansing Police Station, District-Washim for offences punishable under Sections 406, 420, 468 and 471 of the Indian Penal Code.

(2.) The crime is registered on the basis of report dated 27-8-1999 lodged by Mr. Ashok Harkut, respondent 2 herein, who shall be referred to as the complainant.

(3.) The gist of the report is that the complainant availed loan of Rs.5,000/- from the petitioner, who shall be hereinafter referred to as the accused, and as security pledged his motorcycle. The complainant approached the accused and offered to return the loan amount. The accused, however, avoided to return the motorcycle on one pretext or the other and enquiries with the Regional Transport Office revealed that the motorcycle was sold to one Mr. Bhaskar Borkar by forging the signature of the complainant on the transfer documents.