UDAY PANDURANG SALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for grant of regular bail. The applicant is shown as an accused alongwith several other persons in C.R.No.62/2005 registered by Santacruz Police Station for the alleged offences under Section-464, 465, 420, 467, 468, 471, 120B of the I.P.C. On perusing the F.I.R., it is clear that the main accused Vasantrao More has cheated the Bank of Mysore and obtained an amount of Rs.94,34,000.00. The amounts have been taken in the name of several persons who are only his front and pay orders have been deposited in the name of M/s. Dharti Construction Pvt. Ltd. The persons who are in front have been paid meagre amount of Rs.5000.00 to allow their names. The main accused has made an application for grant of bail and the same is pending. The present applicant has received minor commission. In my view, bail can be granted to the present applicant. It is therefore, directed that pending his trial in pursuance of C.R.No.62/2005 registered by Santacruz Police Station, the applicant may be released on bail in the sum of Rs.10,000.00 with one surety in the like amount subject to the condition that he will report to the Investigating Officer, EOW, Unit I to whom the case is presently transferred once in a month on every first Monday till the disposal of the trial. Application is disposed off.