RATNAMALA JAYSINGH DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with C.R.No.434 of 2023 registered with Pandharpur Taluka Police Station for the offences punishable under Ss. 120-B, 406, 420, 465, 467, 468, 471, 479 read with Sec. 34 of the Indian Penal Code.

(3.) The Applicant had availed a mortgaged loan of Rs.4.00 Lakhs along with her husband Jaysingh as a co-borrower by mortgaging agricultural lands bearing Gut Nos.1015/2 and 1015/1 from Vardayini Multi State Co. Credit Society, Pandharpur on 16/10/2014. Accordingly, encumbrances were noted in the record of right of the aforesaid lands. As of 31/1/2018, an amount of Rs.7,28,894.00 was outstanding. On 20/1/2018, the Talathi issued a notice to the said Society calling for objection to remove the encumbrances as the borrowers had claimed that the loan was discharged. A copy of the letter purportedly issued by Respondent No.2 was annexed to the application for removing the encumbrances. It transpired that the said letter was forged and fabricated. The Chief Officer of the said Society lodged a report.