RAMESH GOPALRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner had filed application for anticipatory bail before the Sessions Court, Pune, being Cri.Misc Application No.1187 of 1996, which came to be rejected on 17-10-1996 and that is how the present application has been filed.

(2.) THE petitioner is a developer of plots and he claims that in the year 1987, complainant by name Kerba Hanmant Lonkar a General Power of Attorney in his favour which was registered and on the strength of the said Power of Attorney, he executed various agreements of sale in favour of number of persons. Civil Suit filed by the said Kerba Lonkar against the petitioner in the Civil Court at Pune is still pending. On 12-10-1996, the said Keraba filed complaint in the Wanowarie police station Pune, alleging therein that Power of Attorney in favour of the petitioner is forged one and signatures therein are not in his handwriting and with the help of one Advocate, petitioner brought this into existence. On the basis of the said complaint offence was registered at wanowarie Police Station, which was subsequently transferred to Decuum Gymkhana Police Station. Apprehending arrest, the petitioner had filed the present application for anticipatory bail.

(3.) ON behalf of the State, on instructions, Shri Behere, A.P.P. submits that for the following things, custodial interrogation is necessary:-