BHAUSAHEB ABHIMAN SURYAVANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.74 of 2021 registered with the Chavani Police Station, Malegaon, District Nashik for offences punishable under Sec. 420 , 467 , 468 , 471 , 485 , 120(B) of the Indian Penal Code, 1860, the applicant is seeking relief under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) On 25/2/2021, the informant lodged a complaint with respondent police station alleging that accused No.1 with the help of applicant and other co-accused executed a bogus document and executed sale deed in favour of accused No.2. It is alleged that on 27/1/2021, the accused persons prepared bogus Aadhar Card of the informant in the name of accused No.1 and by using said bogus Aadhar Card accused No.1 transferred property of the informant in the name of accused No.2.

(3.) The applicant, therefore, approached the sessions Judge under Sec. 438 of the Criminal Procedure Code, 1973, which has been rejected by order dtd. 25/3/2021.