On Saturday, the Dahisar police registered a first information report (FIR) against a lawyer practising in the Dindoshi sessions court for allegedly forging the signature of a magistrate on a fake bail order of a murder accused & cheating the accused's wife cheating of Rs 90,000. The case is being probed by the Mumbai Crime Branch after the murder accused's wife, Satyata Naidu (26), filed the complaint against the lawyer.
No arrest has been made so far. Naidu learned that her husband's bail order & receipt of the bail bond amount were forged when she approached the court & showed the clerks the receipt. In Aug 2022, her sister-in-law met a lawyer identified as Hiral Jadhav who assured them that she would get the accused out on bail & they would have to pay Rs 60,000.
In Oct 2022, Jadhav told Naidu that the bail bond by magistrate AV Dhuldhule had kept her husband's bail at Rs 25,000 which they would have to manage. When Satyata went to Thane jail to get her husband released, she was turned down after she was informed that the bail order was incomplete.
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