REKHA DNYANESHWAR AAPTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is apprehending her arrest in connection with Crime No.19 of 2022 registered with Udgir City Police Station, Dist. Latur for the offences punishable under Ss. 420, 467, 468, 471 read with Sec. 34 of Indian Penal Code.

(2.) Heard learned Advocate Mr. U. L. Telgaonkar for the applicant and learned APP Mrs. Vaishali Patil Jadhav for the respondent - State.

(3.) It has been vehemently submitted on behalf of the applicant that she is the Municipal Councillor of Udgir Municipal Council and has been falsely implicated at the instance of the rival political party. The letterhead of the applicant has been misused. She had not signed any letter. In fact, the death certificate in question was issued by the Municipal Council, Udgir. Custodial interrogation of the applicant is not required and no recovery is contemplated. She is ready to abide by the terms of the bail.