Bombay High Court
Ajaykumar Ganpat Chavan vs The State Of Maharashtra on 20 September, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
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912.ABA.2552.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.2552 OF 2022
Vishwas Abhiman Shinde ... Applicant
Vs.
State of Maharashtra ... Respondent
AND
ANTICIPATORY BAIL APPLICATION NO.2553 OF 2022
Ajaykumar Ganpat Chavan ... Applicant
Vs.
State of Maharashtra ... Respondent
Mr. Ritesh M. Thobde for Applicants in both the Applications.
Mr. N. B. Patil, APP for Respondent-State
Mr. Mukesh Govindrao Gaikwad, Sadar Bazar Police Station,
Solapur City present.
CORAM : NITIN W. SAMBRE, J.
DATED : 20th September, 2022 P.C.:
1. Heard.
2. The applicants are seeking pre-arrest bail in crime no. 691 of 2022 registered with Sadar Bazar police station for the offence punishable under sections 379, 381 r/w. 34 of IPC and section 9 of the Maharashtra Public Records Act.
3. The applicants are public servants working with Solupur Municipal Corporation and at the relevant time posted in garden akn 1/3 2/3
912.ABA.2552.2022.doc department.
4. The case of the prosecution is, the applicants committed financial mismanagement, not maintaining appropriate records viz. live and dead stock register, equipments etc.
5. The FIR speaks of procurement of 171 items of which the purchase records in relation to 167 items was made available.
However, rest of the records are not made available by the applicants while handing over the charge.
6. When confronted, learned APP on instructions submits that the entire details are yet to be procured from the Municipal Corporation.
7. In this background, it is directed that in the event of arrest of in crime no. 691 of 2022 registered with Sadar Bazar police station for the offence punishable under sections 379, 381 r/w. 34 of IPC and section 9 of the Maharashtra Public Records Act, applicants be released on bail on furnishing P.R. bond in the sum of Rs.25,000/- with one or more sureties in the like amount.
8. The applicants shall attend the Investigating Officer from 26/09/2022 to 30/09/2022 between 10.00 a.m. to 12.00 noon and thereafter as and when directed.
9. The applicants shall neither tamper with evidence akn 2/3 3/3
912.ABA.2552.2022.doc nor influence the witnesses in any way.
10. The Investigating Officer is directed to handover the copy of this order to the Commissioner, Solapur Municipal Corporation who shall look into the matter and appoint a Nodal Officer to coordinate with the investigating officer in investigation in the crime in question.
11. Stand over to 11/10/2022.
12. ABA/48/2022 is de-tagged.
ANANT Digitally signed by
ANANT KRISHNA NAIK
KRISHNA Date: 2022.09.21
NAIK 12:13:41 +0530
(NITIN W. SAMBRE, J.)
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