GANESH MADHUKAR AMANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this appeal, the appellant seeks his enlargement on bail in connection with C.R. No. 1380/2020 registered with the Hadapsar Police Station, Pune, for the alleged offences punishable under Ss. 347, 385, 386, 387, 504, 506, 120B and 467 of the Indian Penal Code ('IPC"); Ss. 3(1)(g)(r)(s), 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act ('SCST Act'), Ss. 39 and 45 of the Maharashtra Money Lending Act, 2014; Ss. 3 r/w 25 of the Arms Act; and under Ss. 3(1)(ii), 3(2), 3(3) and 3(4) of the Maharashtra Control of Organized Crime Act ("MCOC Act').

(3.) Learned counsel for the appellant submits that the appellant has been falsely implicated in the said case and that no offences as alleged are disclosed qua the appellant. He submits that the allegation in the FIR as against the appellant is that he was present in the Sub-Registrar's office at the time when the alleged document was executed between the complainant and co-accused-Vishal Dhore with respect to the premises in question and that the appellant had taken the documents from the complainant and had affixed the complainant's photograph on the agreement entered into between the complainant and Vishal Dhore (original accused No.2). Learned counsel for the appellant relied on the observations made in the order dtd. 27/7/2023 passed by this Court (Coram : Revati Mohite Dere and Gauri Godse, JJ.) in Criminal Appeal Nos. 52/2023 and 60/2023. He submits that the appellant has no antecedents.