DEEPAK HIRALAL GOPLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned APP for the respondent.

(2.) THE applicant is seeking bail in C.R. Nos.310/08 and 304/08 of Yerawada Police Station, Pune. The said crime has been registered against the applicant for having allegedly committed an offence punishable under sections 420, 406, 467, 471, 201 read with 34 of IPC.

(3.) I perused the FIR and the other material placed before the court. It is true that prima facie case is made out against the applicant. However, looking to the fact that the investigation is over and the chargesheet has already been filed against the applicant and considering the fact that offence under all the sections is triable by the Judicial Magistrate First Class, in my opinion, continued detention of the applicant is not necessary and he is entitled to be enlarged on bail on stringent conditions. The applicant is directed to be enlarged on bail in the sum of Rs.50,000/- with two solvent local sureties to make up the said amount, subject to the conditions that the applicant shall report to the concerned police station on every Wednesday and Saturday between 6 and 7 pm for a period of three months and thereafter on every Saturday between