LAWS(BOM)-2008-2-238

PANDURANG ISHWARA RACHKAR Vs. STATE OF MAHARASHTRA

Decided On February 07, 2008
PANDURANG ISHWARA RACHKAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned APP for the State and Mr.Kadam for the intervenor.

(2.) BY this application, the applicants seek pre-arrest bail in connection with a crime registered at Akluj police station under C.R. No.113 of 2007 for the alleged offence punishable u/s.406, 420, 467 r/w section 34 of the IPC.

(3.) THE applicants applied for anticipatory bail before the Sessions Court. Initially interim bail was granted. However, after hearing, the application for bail was rejected. THErefore, the applicants have approached this court for anticipatory bail. Vide order dated 23rd August 2007, this court granted interim protection to the applicants which is till today. Except for the allegation made in the FIR dated 23rd June 2007 no material is produced on record to show that the letter head and the signature of the Branch Manager on the letter were forged. Though more than six months have passed, no opinion of handwriting expert was obtained either by the Bank or by the police.