SADRUDDIN HASAN DAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application by the accused who is involved in a scam presently and popularly known as "Shoe scam of Mumbai". It appears that petitioner had previously applied to the Sessions Court, Mumbai as well as this Court for grant of anticipatory bail, but those applications came to be rejected. The petitioner then moved Supreme Court for grant of anticipatory bail and the Supreme Court by its order dated 29-11-1996 directed the petitioner to surrender before the concerned Court and accordingly the petitioner surrendered on 6-12-1996 before the Additional Chief Metropolitan Magistrate, Mumbai, whereupon he was remanded to police custody for some days and thereafter to judicial custody. Thereafter, he moved the Sessions Court for grant of bail, but that application came to be rejected. That is how, the present application has been filed.

(2.) I have heard Shri Ponda for the petitioner and Shri Namjoshi with Shri Hudlikar, Special Public Prosecutors for the State.

(3.) THE petitioner is concerned with four leather Co-operative Societies. Judgment of the Additional Sessions Judge, Mumbai would go to show that there is prima facie case against the petitioner in respect of the afore-said offences and it is unnecessary for me at this stage to repeat the same story. Thus, on the footing that there is prima facie case against the petitioner, present application will have to be considered.