APPASAHEB DATTATRAYA LOHAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the applicants are apprehending their arrest in connection with Crime No.12/2022 dtd. 12/1/2022 registered with Shillegaon Police Station, Tq. Gangapur, Dist. Aurangabad, for the offence punishable under Sec. 467, 468, 471, 420 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) Heard learned Advocate Mr. R.R. Karpe for the applicant in Anticipatory Bail Application No.199 of 2022, learned Advocate Mr. C.R. Thorat for the applicant in Anticipatory Bail Application No.204 of 2022, learned Advocate Mr. V.P. Narwade for the applicants in Anticipatory Bail Application No.209 of 2022 and learned APP Mrs. V.N. Patil-Jadhav for the respondent.

(3.) Applicant in Anticipatory Bail Application No.199 of 2022 is a Lawyer by profession and he was the Legal Adviser of Mahindra Rural Housing Finance Limited, Gangapur. Applicant in Anticipatory Bail Application No.204 of 2022 is the Gramsevak in village Akole-Wadgaon and Ranjangaon-Narhari, Tq. Gangapur, Dist. Aurangabad. Applicants in Anticipatory Bail Application No.209 of 2022 are those persons who had sought loan from the said Finance Company and had submitted property documents as security which turned out to be false/forged.