PRADEEP SANATAN HINGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The applicant is seeking bail in Crime No.369 of 2022 registered with Anandnagar Police Station, District Osmanabad for the offence punishable under Sec. 420, 406, 409, 465, 467, 468, 470, 471, 477 r/w 34 of Indian Penal Code .

(3.) The applicant has a case that he had made the complaints about the irregularities and illegalities committed in the work of village roads. The Tahsildar, Osmanabad had conducted the inquiry in detail and submitted its report on 19/12/2022. The District Collector, Osmanabad has made the inquiry which he has placed on record on dtd. 20/12/2022. Considering the report of the Tahsildar, the District Collector, Osmanabad observed that the money was paid when the applicant was on leave. Hence, it would not be appropriate to held him responsible for the illegalities. However, without considering this fact, the applicant has been falsely implicated in the crime. Nothing is to be recovered from him. Hence, he may be granted bail.