SANJAY ANANDA GADADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.I-443 of 2023, dtd. 25/7/2023, registered with Jath Police Station, District Sangli for offences punishable under Sec. 406, 420, 467, 468 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) According to the prosecution, the applicant in Anticipatory Bail Application No.2222 of 2023 is accused No.1 and the applicant in Anticipatory Bail Application No.2283 of 2023 is accused No.2. According to the prosecution, on the date of cheque i.e. 10/8/2022 one P. B. Patil was the Gramsevak and authorized to sign the cheque on behalf of Grampanchayat based on resolution dtd. 26/10/2021. According to the prosecution, till the date of presentation of cheque no change was made in the name of authorized signatory. However, accused No.1 who at the relevant time was Sarpanch and accused No.2 who had done part of developmental work got benefit of Cheque No.059852. According to the prosecution, accused persons forged the signature of the Gramsevak presented the cheque with the banker and withdrawn amount of Rs.1,30,000.00.

(3.) The Sessions Court by order dtd. 2/8/2023 rejected the applicants' application.