MANISH LALJI DHAVADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for grant of bail. The applicant is a Chartered Accountant who has been arrested on 14.6.2006 for alleged offences under Section-464,465, 467, 468, 471, 420 and 120B of the I.P.C. It is seen from the FIR that State Bank of Mysore was cheated by Mr.Vasant More a builder to the tune of Rs.52.00 lacs by filing bogus agreement and documents on behalf of several parties. The names in whose favour pay orders have been issued are mentioned in the F.I.R. itself. As far as the present applicant is concerned, he was a Chartered Accountant working for builder. He is however, not a recipient of any amount. In my view, bail can be granted to him. In the circumstances, it is directed that pending his trial in connection with C.R.No.9/2005 investigated and in respect of which charge sheet is also filed by the Economic Offences Wing, GBCB, CID, the applicant may be released on bail in the sum of Rs.25,000.00 with one surety in the like amount subject to the condition that he will report to the investigating officer, Economic Offences Wing, Unit III once in a month on every first Monday between 5.00 to 7.00p.m. till the disposal of the trial. It is made clear that this order will not be used in so far as other applicants are concerned. The Investigating Officer will hold passport of the applicant which is already deposited in C.R.No.7/2006 till the disposal of this case.

(2.) APPLICATION is disposed off.