MUAZZAM MAQSOOD BHAIJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants have challenged the order dtd. 14/7/2023 whereby the proclamation is issued by the Judicial Magistrate, First Class, 4th Court, Panvel. The said order arises out of C.R. No.60/2021 registered at Kharghar police station dtd. 9/2/2021 under Ss. 420, 406, 465, 467, 468, 471, 474 read with 34 and under Sec. 120-B of IPC.

(2.) At the outset learned Senior Counsel for the Applicants, learned counsel appearing for the first informant and learned APP inform the Court that the Applicants' anticipatory bail application has been rejected by this Court and said order is confirmed by the Hon'ble Supreme Court.

(3.) In this background, the prosecuting agency approached the Court of learned Magistrate pointing out that the Applicants are absconding and warrant could not be served on them. Therefore, learned Magistrate issued the order under Sec. 82 of Cr.P.C. for proclamation of the Applicants. Learned Magistrate passed this order on 14/7/2023 and published the proclamation requiring the Applicants to appear before him on 31/7/2023.