TUSHAR NARAYAN CHIMANPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.218 of 2023 registered with Ambad police station, Nashik for offences punishable under Ss. 418, 420, 465, 468, 471, 477-A r/w 34 of the Indian Penal Code , 1860 (for short ' IPC '), the applicant in both the Anticipatory Bail Application is seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .').

(2.) According to prosecution, the Graphitrodes Pvt. Ltd. company was enrolled by the complainant and Tushar Chimanpure i.e. the present applicant. The complainant was looking after the work of production, planning and camper programming whereas the accounts of the company and dispatch was looked after by the applicant whereas Mr. Bhushan Kotkar is the Chartered Accountant of the company and looking after the work of audit. It is alleged that the applicant and Bhushan Kotkar have submitted wrong information of the company in the audit report and forged signature of the complainant and submitted before the ROC. It is alleged that when resolution was passed all the financial directions will be passed by the signature of both the directors even then the sum of Rs.2,10,000.00 had withdrawn without consent of the complainant and he was cheated. Therefore, the report filed with the concerned police station.

(3.) Applicants, therefore, filed application under Sec. 438 of Cr.P.C. before learned Sessions Judge which came to be rejected by order dtd. 18/4/2023.