MAHESH OMPRAKASH DHOOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.1116 of 2022, registered with Hadapsar police station, Pune, for offences punishable under Sec. 420, 465, 467, 468, 471, 34 and 120-B of the Indian Penal Code, 1860 and under Sec. 82 of the Registration Act, 1908, the applicant is seeking his pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, one Vishnu Aamle is serving as Junior Clerk in the office of Sub-Registrar Class-I, filed a report alleging that on 14/1/2022, accused Nos.1 to 4 sold shop Nos.3, 4 and 9 in favour of third party purchaser through the applicant as Power of Attorney holder. It was alleged that in those registered documents, forged non-agricultural assessment permission orders and occupancy certificates were annexed. Therefore, it is alleged that the applicant along with other co- accused have committed offence under Sec. 82 of the Registration Act, 1908. Offences under Sec. 420, 465, 467 , 468, 471, 34 and 120-B of the Indian Penal Code, 1860 were also added.

(3.) The applicant, therefore, approached the learned Sessions Judge under Sec. 438 of the Criminal Procedure Code, 1973, which application was rejected by order dtd. 11/11/2022. Aggrieved thereby, the applicant has filed present application.