RAMESH HANAMANT SAVALATOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed for pre-arrest bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Crime No. 500/2024 dtd. 18/8/2024 registered with Tembhurni Police Station, Solapur for the offences punishable under Ss. 178, 180, 181, 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(2.) The present applicant is accused no.5. There are total seven accused. Five accused have been arrested and are behind bars. One more accused is absconding. The pre-arrest bail application filed by the present applicant before the Sessions Judge at Barshi has been rejected by an order dated 14 th February, 2025. Hence, the present pre-arrest bail application has been filed.

(3.) In the complaint attached to the FIR, there are specific allegations made against the present applicant that he has participated in the act of counterfeiting the currency. An amount of Rs.65.00 lacs has already been seized by the police. It has been alleged that the machine used for printing the counterfeit currency is owned by the present applicant. On the basis of which, an FIR has been alleged.