LAWS(BOM)-2009-10-140

RAJENDRA JANARDHAN CHAVAN Vs. STATE OF MAHARASHTRA

Decided On October 07, 2009
RAJENDRA JANARDHAN CHAVAN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THE present application is filed by the husband seeking anticipatory bail as he is apprehending arrest in Crime No.553/2009 filed by the Applicant's wife with Satara City Police Station for the offences punishable under Sections 465, 467, 468 and 471 of the Indian Penal Code.

(2.) ACCORDING to the prosecution, the present Applicant is in employment of the Janata Sahakari Bank Ltd., Satara and is working as Junior Officer. Loan was obtained from the said Bank in the name of Complainant. The grievance of the Complainant is that her signatures are forged for obtaining the loan from the Bank.

(3.) IT is, thus, obvious that on the date on which the First Information Report was filed, the loan amount was already repaid. It is, thus, prima facie appear that the First Information Report has been filed on account of ill-will and malice which is obviously outcome of the matrimonial dispute between the Applicant-husband and the Complainant-wife.