DEEPAK BHALCHANDRA KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and the learned APP for the State.

(2.) THE applicant was arrested in connection with an offence, which was registered by Deccan Gymkhana Police station vide C.R.No.579 of 2005 for the offence punishable under sections 420, 467, 468, 471 read with 34 of IPC. The applicant is working as an Engineer in Pune Municipal Corporation and at present he is holding the post of Assistant Engineer.

(3.) DURING the course of investigation it transpired that certain documents have been forged for the purposes of obtaining TDR from the Corporation. The charge sheet has been filed against five accused. Present applicant has not been arrayed as accused in the said charge sheet which was filed in the District court. The learned APP appearing on behalf of the State submits that investigation against the present applicant is not yet completed. He also submits that so far as the present applicant is concerned it is alleged that application which was made by the accused through certain persons was routed through the present applicant. Therefore application filed by him may be rejected.