HARESH DALPATRAI CHAITALIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON the complaint of one Pramod Pawar, a case has been registered for offences under sections 420, 406 of the I.P.C. at CR No. 350/96 at Manikpur Police Station, Dist. Thane, in that connection petitioner came to be arrested on 14-12-1996. After remand for 3 days in police custody he has been remanded to judicial custody and continues to be so. He had applied for grant of bail to the Magistrate and the Sessions Court, Thane, but his applications have been rejected.

(2.) I have heard Shri Marwadi for the petitioner and Shri Nalavade, APP for the respondent-state. Offences are just under sections 406 and 420 of the I.P.C. Therefore, though non-bailable, may be offence under section 406 of I.P.C. yet, certainly not punishable with death or life imprisonment. As such, petitioner cannot be indefinitely detained in jail and he will have to be granted bail, on certain conditions.