Bombay High Court
Vrushali Sanjay Pandit vs State Of Maharashtra on 1 February, 2023
Author: N.R. Borkar
Bench: N.R. Borkar
2023:BHC-AS:11431
Digitally
signed by
MANGALTAI
MANGALTAI JAYWANT
JAYWANT JADHAV
JADHAV Date:
28-ABA-3443-22.odt
2023.04.17
15:15:07
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 3443 OF 2022
Vrushali Sanjay Pandit ...Applicant
Versus
The State of Maharashtra ...Respondent
.........
Ms. Prabha Badadare for the Applicant.
Ms Veera Shinde, APP for the State.
.........
CORAM : N.R. BORKAR, J.
DATED : 1 FEBRUARY 2023 P.C. :-
This is an application under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail.
2. The applicant is apprehending his arrest in Crime No. 523 of 2022 registered at Yerwada Police Station, Pune for the offences punishable under Sections 408, 465, 468, 471, 420 r/w 34 of the Indian Penal Code.
3. The husband of the present applicant, who is co-accused in the present crime, was working in the account's department of complainant's company. The allegations against the husband of the applicant are that he misappropriated the amount of the complainant's company to the tune of Rs. 62,20,900/- by preparing false documents and forging the signature on cheques. It is alleged that out of misappropriated amount an amount of Rs. 27,25,000/- was transferred to the account of the present applicant.
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4. I have heard the learned counsel for the applicant and the learned APP for the respondent-State.
5. The learned counsel for the applicant submits that the applicant is working as a software Engineer with Persistent Systems, Hinjewadi, Pune. It is submitted that the applicant has nothing to do with the alleged crime. It is submitted that the applicant believed her husband who told her that he got the amount in question out of some property deal. It is submitted that as per the order passed by this Court dated 20 December 2022, the applicant has already deposited the amount of Rs. 27,25,000/- before this Court.
6. Considering the overall facts and circumstances, I am inclined to release the applicant on anticipatory bail. Hence, the following order is passed:
(i) Application is allowed. (ii) In the event of arrest of applicant- Vrushali Sanjay Pandit in Crime
No. 523 of 2022 registered at Yerwada Police Station, Pune for the offences punishable under Sections 408, 465, 468, 471, 420 r/w 34 of the Indian Penal Code, she shall be released on bail on furnishing PR bond in the sum of Rs. 25,000/- with one or two sureties in the like amount.
(iii) The applicant shall attend the concerned police station as and when called by the Investigating Officer and shall co-operate in the investigation.
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