AFTAB ABDUL LATIF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicants. Also heard the learned Counsel for the intervenor / original complainant and the learned APP for the State.

(2.) The present application for bail is preferred by the two applicants for their release on bail in the matter of offences punishable under Sections 465, 467, 468, 471, 474 and 420 read with Section 34 of IPC. The first information report was lodged by the intervenor Rubina Ansari on 18.10.2013 with Bandra police station. The offence was registered as C.R. No.547 of 2013. The allegations against the applicants are that they cheated the complainant - woman and also created fabricated documents and it occurred from December, 2009 till date. Initially, the complaint was lodged against the present applicants and also other known and unknown persons.

(3.) At this juncture, it must be mentioned that the investigation is still going on and the chargesheet is not yet filed.