HEMANT METKAR Vs. STATE

JUDGEMENT

(1.) It is stated by the learned counsel for the applicant that the applicant has not executed any of the documents, nor has received any loan, on the contrary, loan was taken by the President of the said bank by name Gotmare and he submitted copy of affidavit of said Gotmare. Hence interim order is warranted.

(2.) In the event of arrest of the applicant for the offence u/s 409, 420, 467, 468, r/w 34 of I.P.C. in crime No.30/2008of P.S. Paratwada, he be released on bail on furnishing PRB and surety of Rs.25,000/- subject to conditions that he shall report P.S. Paratwada, as and when directed by the I.O. for the purposes of investigation and shall not directly or indirectly tamper with the prosecution evidence.

(3.) Reply be filed on 2.5.2008. Matter be listed on 5.5.2008.