SHUBHAM GOVIND PACHARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is one of the accused persons in Crime No.665 of 2021 registered at Shikrapur Police Station, Pune (rural) for ofences under Ss. 386, 420, 465, 467, 468, 471, 506, 120 B of the IPC.

(2.) In the charge sheet fled before learned Magistrate, Ghodnadi (Shirur) the Applicant was shown as an absconding accused. The Applicant had fled an application for pre-arrest bail (Criminal Bail Application No.8390 of 2021), which was dismissed by learned Additional Sessions Judge, Pune on 20/12/2021, resulting in fling of the present application before this Court. By order dtd. 11/01/2022 this Court granted interim bail to the Applicant with direction to report to the Investigating Ofcer on 17th, 18th and 19/1/2022. Accordingly, the Applicant appeared before the Investigating Ofcer.

(3.) The order of interim protection was extended from time to time. During the pendency of the application for anticipatory bail, charge sheet came to be fled and summons was issued to the Applicant to appear before the Trial Court. The Applicant appeared before the Trial Court on 01/07/2022 and fled an application for bail without disclosing the fact that he was on interim bail. The Magistrate neither took the Applicant into custody nor passed any order on the bail application but allowed him to go home.