SHVETALI DEVENDRANATH AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Interim Application No.3366 of 2022 seeking intervention in the anticipatory bail application is allowed.

(2.) Apprehending arrest in connection with C.R. No.246 of 2020 registered with Wakad Police Station, Pune under Sec. 406 of the Indian Penal Code, 1860, the applicant daughter-in-law has approached this Court for relief under Sec. 438 of the Criminal Procedure Code, 1973.

(3.) On 20/3/2020, first information report came to be registered at the instance of mother-in-law (Intervener), alleging that in the month of December 2019 the applicant left his matrimonial home. Prior to that she had taken all the gold ornaments which were kept in the locker of Bank of Maharashtra, Branch at Wakad, Pune. The locker was in the name of the applicant and her husband (son of the informant). The informant handed over the ornaments to her son and applicant jointly for securing it. According to the report, when the husband visited the bank, it was revealed that the ornaments were missing. The applicant, therefore, filed an application under Sec. 438 of the Criminal Procedure Code, 1973, after B Summary report was not accepted by the Magistrate. The applicant, therefore, approached the learned Sessions Court under Sec. 438 of the Criminal Procedure Code, 1973. The learned Sessions Court rejected the application by order dtd. 8/7/2020. Aggrieved thereby, the applicant has filed present anticipatory bail application.