NIKHIL SOMNATH SAINDANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.151 of 2022 registered with Nashik Taluka police station for offences punishable under Ss. 420, 467, 468, 471 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.) Applicant in Anticipatory Bail Application No.2660 of 2023 is accused No.3 and applicant in Anticipatory Bail Application No.2925 of 2022 is accused No.2.

(3.) One Khagendra Dinkar Tembhekar lodged report alleging that the inter-district transfer committee established by the Superintendent of Police for Nashik scrutinized applications of employees on medical grounds came to know about forged medical certificates under the signature of Sunil, Surgeon which was issued without verifying contents of such certificate. Applicant being one of the signatory was made accused.