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Bombay High Court

Chandan Ghansyamdas Chachlani vs State Of Maharashtra on 23 October, 2023

Author: M. S. Karnik

Bench: M. S. Karnik

2023:BHC-AS:31866



                    PMB                                               17.BA.2322-23.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                              BAIL APPLICATION NO.2322 OF 2023

                    CHANDAN GHANSYAMDAS CHACHLANI                 ..APPLICANT
                         VS.
                    THE STATE OF MAHARASHTRA                      ..RESPONDENT

                                             WITH
                             INTERIM APPLICATION NO.3863 OF 2023
                                              IN
                               BAIL APPLICATION NO.2322 OF 2023

                    NARAYAN DHONDIBA KUDALE                    ..APPLICANT
                         VS.
                    THE STATE OF MAHARASHTRA                   ..RESPONDENT
                                             ------------
                    Adv. Mithilesh Mishra i/b. Adv. Agastya Desai for the
                    Applicant.
                    Ms. Veera Shinde, APP for the State.
                    Adv. Vikas Shivarkar for intervener/informant.
                    Rajendra Thorat, E.O.W., Pune Rural.
                                             ------------

                                           CORAM : M. S. KARNIK, J.

                                           DATE     : OCTOBER 23, 2023
                    P.C. :

                    1.     Heard learned counsel for the applicant, learned APP

                    for the State and learned counsel for informant.

                    2.     This is an application for bail in respect of the offence

                    punishable under Sections 420, 406, 467, 468, 471, 34 of

                    the Indian Penal Code (hereafter 'IPC' for short) and under


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 PMB                                                17.BA.2322-23.doc


Sections 3, 4 of the Maharashtra Protection of Interest of

Depositors (In Financial Establishments) Act, 1999, ("MPID

Act", for short) registered on 12.07.2014 vide C.R. No.200

of 2014 with Paud Police Station, District Pune.

3.    Learned APP and learned counsel for the informant

vehemently opposed the application for bail. It is submitted

that the applicant has failed to comply with the condition

Nos.3 and 4 of the bail order dated 05.11.2015 passed

below Exhibit 2 and 3 in M.P.I.D. Case No.10 of 2015 by the

Special Court. The applicant was therefore taken into

custody on 24.05.2023. While opposing the application for

bail it is submitted by learned counsel for the informant that

the trial Court in the order dated 10.07.2023 while rejecting

the application Exhibit 139 for grant of regular bail to the

present applicant has clearly observed that the applicant

has not complied with the bail condition to pay Rs.50 lakhs

as per his undertaking within the extended period. It is

submitted that the applicant dragged the matter on one

pretext or the other since January 2016 till June 2023 and

remained absent in the proceedings. It is further submitted



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that the undertaking has not been filed by the applicant in

the form as directed in terms of clause (4) of the order

dated 05.11.2015 while enlarging the applicant on bail by

the trial Court.

4.    There is no dispute that the applicant has now

deposited a sum of Rs.50 lakhs. No doubt such a deposit is

not within the time granted by the trial Court. For the

breach of the condition the applicant has already suffered

the consequence of incarceration from 24.05.2023 almost

for a period of five months. It is noticed that by an order

dated 11.01.2019 the trial Court has already observed that

the Flat bearing No.1 situated at 2nd floor, B-Wing at

Dharma Apartment, constructed on Survey No.224/6 and

224/7 of village Pimpri-Chinchwad Municipal Corporation is

hereby attached and accused No.1 Chandan Ghanshyam

Chanchalani shall not in any manner dispose of such

property till the conclusion of trial on merit. Learned counsel

for the applicant on instructions submits that the same may

be read as an undertaking to this Court by the applicant.

Statement is accepted.



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5.     In this view of the matter further custody of the

applicant is not required. It is the submission of learned APP

and learned counsel for the informant that the applicant is

not attending the trial. Learned counsel for the applicant on

instructions    makes    a   statement    that   the   applicant

henceforth shall attend the trial regularly on each and every

date unless exempted. The statement is accepted.              The

applicant can be enlarged on bail. Hence, the following

order :-

                                 ORDER

(a) The application is allowed.

(b) The applicant-Chandan Ghansyamdas Chachlani in connection with C.R. No.200 of 2014 registered with Paud Police Station, District Pune shall be released on bail on his furnishing P.R. Bond of Rs.1,00,000/- with one or more solvent sureties in the like amount.

(c) The applicant is permitted to furnish cash bail surety in the sum of Rs.1,00,000/- for a period of 6 weeks in lieu of surety.

(d) The applicant shall not directly or indirectly make any inducement, threat or promise to any person 4/5 PMB 17.BA.2322-23.doc acquainted with the facts of the case so as to dissuade him from disclosing the facts to Court or any Police Officer. The applicant shall not tamper with evidence.

(e) On being released on bail, the applicant shall furnish his contact number and residential address to the Investigating Officer and shall keep him updated, in case there is any change.

(f) The applicant shall attend the trial regularly.

(g) The applicant shall co-operate with the trial Court and shall not seek unnecessary adjournments.

(h) The applicant shall abide by the other conditions imposed on the applicant while enlarging the applicant on bail vide order dated 05.11.2015.

6. The application is disposed of.

7. Interim application is also disposed of.

8. The investors are at liberty to make appropriate application/s before the Special Court for withdrawal of the amount which application/s shall be considered by the Special Court on its own merits and in accordance with law.

(M. S. KARNIK, J.) 5/5 Signed by: Pradnya Bhogale Designation: PA To Honourable Judge Date: 23/10/2023 18:50:45