RABBANI CHANDSAHEB SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) APPLICANT was arrested on 8/5/2009 for the offence punishable under sections 420, 465, 467, 468, 471, 474 read with section 34 of the Indian Penal Code. Complainant is the second wife of the applicant. It is alleged by her that some rooms which were standing in her name were sold by her husband, the present applicant, by preparing forged documents. Civil Suit also has been filed by the complainant against the present applicant. In the present case, charge-sheet has been filed and the investigation is over.

(3.) APPLICATION is disposed of.