ARUN PANDHARINATH ZORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest, the applicant in each anticipatory bail application seeks protection under Sec. 438 of the Criminal Procedure Code, 1973 in connection with C.R. No.418 of 2022 registered with Rajgad Police Station, Pune Rural for alleged offences punishable under Ss. 420 , 504 , 506 and 34 of the Indian Penal Code, 1860.

(2.) According to the prosecution, accused no.1 prepared a forged document of Will dated 9 October 20023 executed by his father. Accused No.2 signed as attesting witness. Accused No.3 issued medical certificate in support of Will. According to prosecution, accused No.4/Notary has also participated in the crime by making false entry in the Notary Register. The informant tried to settle the matter but due to failure in setting the matter, he filed report.

(3.) The applicants who are accused Nos.1 to 3 have, therefore, filed applications before the learned Sessions Judge for anticipatory bail which has been rejected by order dtd. 2/2/2023. Aggrieved thereby, the applicant in each application has filed present anticipatory bail applications.