RAMESHCHANDRA DHULILAL SUTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Bhanushali appearing for the applicant and Mrs. Mhatre appearing for respondent.

(2.) THE applicant is in custody in CR.No.I- 101/2006 of Wagle Estate Police Station, Thane. The offences alleged are under Sections 465, 467, 468, 471, 474, 420 r/w section 34 of Indian Penal Code.

(3.) UPON a complaint of the Manager of State Bank of India it is other accused who are suppose to have been involved in forgery and other offences pertaining to Slum Rehabilitation Scheme with regard to the property of Mhada. All that the applicant's role in the entire episode is that in his printing press at Ballard Pier, Mumbai the documents were printed for which the other accused have paid him some amounts.