LAWS(BOM)-2023-6-203

AMAN GHANSHYAM OJHA Vs. STATE OF MAHARASHTRA

Decided On June 09, 2023
Aman Ghanshyam Ojha Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Apprehending arrest in connection with FIR No.0053 of 2023 registered with Faraskhana Police Station, Pune for offence punishable under Ss. 420, 467, 468, 471, 408 read with Sec. 34 of the Indian Penal Code, 1860, the applicant is seeking pre-arrest bail.

(2.) One Raj Digambar Deshpande working as Cashier in the shop of Ranka Jewellers situated in Pune has filed a report on 8/2/2023 in relation to transaction in respect of cheque No.0014366 dtd. 7/2/2023, it was revealed that no such transaction took place and the cheque book was missing from the shop. According to him, applicant no.1 was working as Accountant suddenly left the job in March 2022 without informing the owner of the shop. Thereafter, on scrutiny it was revealed that from the year 2019 till 2022 in all 22 cheques were issued to six different persons for total amount of Rs.1,06,35,720.00.

(3.) According to prosecution, applicant no.1 forged signatures of Anil Ranka and prepared invoices in the names of unknown persons and deposited the cheques in their account and misappropriated the amounts.