Bombay High Court
Ajay Santosh Pandey vs The State Of Maharashtra on 12 August, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 BA-2568-2021 (SR.25)
13August,2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 2568/2021
Ajay Santosh Pandey .....Applicant
V/s.
State of Maharashtra ....Respondent
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Mr. Mandar M. Goswami, Advocate for the applicant.
Mr. Ajay Patil, APP for State.
CORAM : SANDEEP K. SHINDE, J.
(through Video Conference) Friday, 13th August, 2021.
P.C. :
1. Although the investigation is over, the chargesheet, prima-facie, shows that applicant has forged the valuable security for the purpose of cheating. The applicant was denied the pre-arrest bail by this Court and even by the Apex Court. He surrendered to the Court of original jurisdiction on 9th April, 2021. It is informed that the complainant, who was a partner of the applicant, has Rane 2/2 BA-2568-2021 (SR.25) 13August,2021 expired. Apparently the forged valuable security has caused wrongful gains to the applicant.
2. Mr. Goswami, learned Counsel for the applicant, would submit that the complainant has been compensated and made good the loss. Let this fact be verified by the Investigating Officer from the son of the deceased, (complainant).
3. Stand over to 9th September, 2021 for further consideration.
(SANDEEP K. SHINDE, J.) Digitally signed by NEETA NEETA SHAILESH SHAILESH SAWANT Date:
SAWANT 2021.08.13
19:35:06 +0530