NISAR BEG AJIJ BEG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has approached this Court seeking regular bail in connection with FIR dtd. 20/5/2021 bearing Crime No. 134 of 2021 registered with Phulambri Police Station, Dist. Aurangabad for the offences punishable under Ss. 420, 504 and 506 read with 34 of the Indian Penal Code.

(2.) In connection to the above offence, the applicant approached this Court presenting Anticipatory Bail Application No. 739 of 2021, where a statement was made on behalf of the applicant that an amount of Rs.12,00,000.00 would be deposited with this Court. Considering this statement, the interim relief was granted. The said amount was to be deposited within a period of three weeks from the date of the order to show bona fides. On account of non-payment, a further time was extended by four weeks.

(3.) In spite of repeated extensions, the applicant did not comply. Resultantly, considering the conduct of the applicant, this Court by its order dtd. 26/10/2021, rejected the application presented by the applicant. After the rejection of the application by this Court, it appears that the applicant approached the Trial Court seeking his release on bail by presenting an application on 13/5/2022.