MANOJ ASHRUBA GODBOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.03 of 2023 registered with Kothrud police station, Pune for the offences punishable under Ss. 448, 465, 467, 468, 471, 474 r/w. 34 of the Indian Penal Code , 1860 (for short ' IPC '), the applicant has filed present anticipatory bail application seeking relief of pre- arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .).

(2.) On 3/1/2023, the complainant lodged report against six persons alleging that accused persons in connivance with each other and with knowledge as they are not owners of the immovable property being Survey No.128, Hissa No.2, CTS No.832, situated at Navketan Housing Soceity, Mayur Colony, Kothrud bearing Plot No.12, admeasuring 497.2 square meters, impersonated as real owners and by forging Power of Attorney prepared forged documents. It alleged that the documents i.e. Power of Attorney and Consent Deed of Manikchand Saroj are forged.

(3.) It is alleged that the applicant had opened account in the name of "Government Litigation of Mastery" in Bank of Maharashtra by using said account, the crime money was deposited and which was withdrawn by the applicant. The applicant apprehending arrest filed application under Sec. 438 of Cr. P.C. before learned Sessions Judge, which came to be rejected by order dtd. 23/2/2023.