Milind Manohar Jagtap vs The State Of Maharashtra
2017 Latest Caselaw 6262 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 CRIMINAL APPELL ATE JURISDICTION

           ANTICIPATORY BAIL APPLICATION NO.1270 OF 2017


      Milind Manohar Jagtap                      ..Applicant.
                  V/s.
      The State of Maharashtra                   ..Respondent.

      Mr.S.B.Dhotre with Mr.Sandeep Agre i/b. Mr.Venkateshwar
      Satyanarayan for the Applicant.

      Mr.S.S.Hulke, APP for the Respondent-State.


                                      CORAM : T.V.NAL AWADE, J.

                                      DATED :      16 AUGUST 2017

      P.C.:-

This application is filed for anticipatory bail in

C.R.No.73/2017 for the offence punishable under section 420, 406,

409, 468, 471, 120(B) of the IPC and section 13 of the MOFA Act

registered with Sakarwada police station, Nashik. Both the sides are

heard.

2. This Court has carefully gone through the allegations

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made in the F.I.R. by the first informant. His main allegations are

against Sharad Pagar and Kavita Pagar. It is his contention that false

documents have been created by these persons and he was deceived.

The present Applicant has today produced on record copies of

transaction to show that even the transaction took place after the year

2009. The present Applicant was not involved and somebody

presented himself as Applicant Jagtap and documents were shown to

be executed. Learned counsel for the Applicant submitted that he is

in no way concerned with aforesaid transactions. Learned APP

admits that the Applicant was not there when the transactions were

registered in the office of the Sub-Registrar. In view of the

circumstances as there are no allegations against the present

Applicant and as he was not present when the transactions were

made and registered and / or nothing was paid to him by the

informant, he is entitled to get the relief. In the result, the application

is allowed. The interim bail granted earlier is hereby confirmed.

(T.V.NAL AWADE, J.)