SHAMBHU DHONDIRAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for pre-arrest bail in connection with CR No. 542 of 2023, registered with Chakan Police Station, Pimpri Chinchwad, for the offences punishable under Ss. 409 and 420 of Indian Penal Code, 1860 ("the Penal Code").

(2.) When the application was first listed before this Court on 21/7/2023, this Court was persuaded to grant interim bail as prima facie it appeared that as on the date of the execution of the Sale-deeds, the applicant was the owner of the properties conveyed thereunder.

(3.) The first informant has filed an application for intervention, seeking to resist the prayer of grant of pre-arrest bail.