SANDIP SUDAM KUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.339 of 2023 registered with respondent/police station for offences punishable under Ss. 201, 384 and 385 of the Indian Penal Code, 1860, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, one Anjali Gaikwad committed suicide by hanging. She had written a suicide note in the diary. On 8/5/2023, the applicant called the informant stating that he has suicide note of Anjali who was admitted at Vedant Hospital. The applicant asked the informant to immediately transfer Rs.30,000.00 for payment of medical bill. The informant immediately transferred the amount. The applicant handed over the suicide note to the police officer. He called upon the informant to pay an amount of Rs.10.00 lakh to manage the investigating officer. According to informant, the applicant was blackmailing him and, therefore, he lodged a report. It is stated that the applicant demanded amount of Rs.2.50 lakhs for managing newsreporters.

(3.) The applicant, therefore, applied for relief under Sec. 438 of the Criminal Procedure Code, 1973 before the learned Sessions Judge which came to be rejected by order dtd. 20/6/2023.