LAWS(BOM)-2023-7-382

SUSHIL SHIVAJI SHEWALE Vs. STATE OF MAHARASHTRA

Decided On July 04, 2023
Sushil Shivaji Shewale Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.293 of 2023 registered with Baramati Police Station, Pune (Village) for the offence punishable under Sec. 420, 467, 471 read with 34 of the Indian Penal Code, 1860 (" IPC "), the applicant has filed present anticipatory bail application seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973 (" Cr.P.C .").

(2.) According to the prosecution, an informant, who is the Secretary of a Charitable Foundation which participates in cricket tournaments organized by the Maharashtra Cricket Association, alleges that a cricket team under the age of the informant participated in the cricket tournament scheduled to be held on 26 th January 2023 and 27/1/2023. It is alleged that tournament was organized for players below the age of 18 years. However, Accused No.1, who was 25 years on the date of the tournament, was permitted to participate. The Applicant is a Secretary of said Association. According to the prosecution, when he objected to the ineligibility of Accused No.1, the Applicant refused to entertain his objection. He, therefore, complained that Applicant and other co-accused of alleging offence under Sec. 420, 467, 471 read with 34 of the IPC .

(3.) The Applicant applied for pre-arrest bail before the Sessions Court, which was rejected by Additional Sessions Judge, Baramati, vide order dtd. 12/6/2023. Aggrieved thereby, the Applicant has filed the present application.