Bombay High Court
Karunatai W/O Balkrushna Ramteke vs The State Of Maharashtra, Thr. Police ... on 15 March, 2021
Author: Vinay Joshi
Bench: V. G. Joshi
Order 1503aba168.21
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION [ABA] NO. 168/2021.
Sau. Karunatai Balkrushna Ramteke.
-VERSUS-
State of Maharashtra.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Shri A.A. Naik, Advocate for the Applicant.
Shri A.M. Deshpande, A.P.P. for the Non-applicant.
CORAM : VINAY JOSHI, J.
DATE : MARCH 15, 2021.
Heard the learned Counsel for the Applicant.
2. The applicant - Sau. Karunatai Balkrushna Ramteke has moved this application apprehending her arrest in connection with Crime No. 502/2020 registered at Tiroda Police Station, District Gondia relating to offence punishable under Sections 406, 409, 420, 465, 467, 468, 471 and 477A read with Section 34 of the Indian Penal Code and Sections 3 and 4 of Maharashtra Protection of Interest of Depositors (In Financial Order 1503aba168.21 2 Establishments) Act, 1999.
3. It is the case of the applicant that though she is a Director, she is serving as a Teacher and had no concern with the day to day affairs of the Credit Society. It is pointed out that the Chairman of the Credit Society has concern with the affairs of the Society. The applicant -
lady has no active participation in the alleged embezzlement of the amount to the tune of Rs.3,30,71,325/-.
4. The learned Counsel appearing for the Applicant has pointed out that interim protection has already been granted to three other Directors namely - [1] Rajendra Patle, [2] Gopal Katre and [3] Dwarkaprasad Asati. One Yogesh Harinkhede has also obtained pre-arrest protection.
5. Perusal of the first information report prima facie does not disclose any distinct role of the applicant. In view of this, I proceed to pass the following order :
Order 1503aba168.21
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(i) Issue notice to the Non-applicant,
returnable on 30.03.2021. Learned A.P.P. waives notice for the Non- applicant.
(ii) In the meantime, in the event of arrest of the applicant/accused - Sau. Karunatai Balkrushna Ramteke in connection with Crime No. 502/2020 registered at Tiroda Police Station, District Gondia relating to offence punishable under Sections 406, 409, 420, 465, 467, 468, 471 and 477A read with Section 34 of the Indian Penal Code and Sections 3 and 4 of Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 be released on ad-interim bail on her furnishing P.R. Bond of Rs.25,000/- with one or two sureties in the like amount.
(iii) The applicant/accused shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, as also shall not tamper with the evidence.
Order 1503aba168.21
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[iv] The applicant/accused shall provide
her residential address and cell number to concerned Investigating Officer and shall not change her place of residence without prior intimation to the concerned Investigating Officer. [v] The applicant/accused shall attend concerned Police Station on every Sunday in between 10.00 a.m. to 12.00 noon till further orders.
JUDGE Rgd.