Bombay High Court
Anil Mohanlal Jain vs The State Of Maharashtra on 13 June, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 21 ABA-820-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.820 OF 2022
Anil Mohanlal Jain .. Applicant
Versus
The State of Maharashtra .. Respondent
...
Mr.P.M.Arjunwadkar for the Applicant.
Ms.A.A.Takalkar, A.P.P. for the State/Respondent.
API Shri Ravindra Parkhe, attached to Gholwad Police Station,
Palghar, present.
...
CORAM: BHARATI DANGRE, J.
DATED : 13th JUNE, 2022 P.C:-
1. In the wake of the limited role assigned to the present applicant in C.R.No.l2 of 2022 registered with Gholwad Police Station, Palghar invoking Sections 420, 467, 468, 469 and 471 of the I.P.C., the learned A.P.P. on instructions of the Investigating Offcer, states that the applicant has a limited role of only receiving the document, which is alleged to be forged and fabricated under the signature and seal of the M.M.Salgaonkar ::: Uploaded on - 14/06/2022 ::: Downloaded on - 15/06/2022 02:50:57 ::: 2/2 21 ABA-820-22.doc Tahasildar, Talasari. M/s.B. Nanji Enterprises Pvt. Ltd. has procured this document, which is a completion certifcate and this document was solicited for registration of the conveyance at the offce of Sub-Registrar, Talasari, Dist. Palghar. Since, it is informed that the applicant was working as a clerk with M/s.
B.Nanji Enterprises Pvt. Ltd. and he has only received the alleged document, in the wake of the statement made by the Investigating Offcer, the order dated 07/04/2022 in his favour is made absolute. The applicant shall, however, continue to render his co-operation to the Investigating Offcer.
2. The application stands disposed off.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 14/06/2022 ::: Downloaded on - 15/06/2022 02:50:57 :::