GANGADHAR MANIKRAO DHUMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE applicant-accused is arrested on 24th February 2006 in connection with CR No.158 of 2006 alleging offences punishable under sections 255 and 258 of IPC.

(2.) THE arrest is effected because of the CR registered by Azad Maidan Police Station. The complainant is Clerk of General Stamp Office, Fort Branch. A complaint is lodged against unknown persons. It is alleged that in the year 2002 one lady purchased impressed court fee stamps from applicant-accused valued at Rs.8,700.00 of different denominations. The applicant at the relevant time was a stamp vendor in the High Court Building. The counterfeit court fee stamps worth Rs.5,000.00 have been sold to this lady. The matter is at the stage of investigations. The application for bail preferred by the applicant has been rejected by learned Ad-hoc Additional Sessions Judge, Sewree, Mumbai.

(3.) THE learned APP has pointed out that the probate has been sent for the examination of the handwriting expert and soon the investigation would be complete and further steps in accordance with the law would be taken.