JUDGEMENT
N.J.JAMADAR,J. -
(1.)This is an application for anticipatory bail in connection with C.R. No. 285 of 2019 registered with Dadar police station, Mumbai for the offences punishable under sections 406, 420, 465, 467, 468, 471 read with 34 of Indian Penal Code, 1860 (the Penal Code).
(2.)The indictment against the applicant is that Suryakant Khaire, the frst informant became acquainted with the applicant while later was working as a loan offcer at Vaishya Cooperative Branch, Parel branch. The applicant induced the frst informant to enter into the transactions with Mr. Sanjay Kamble , the coaccused, who was the friend of the applicant. It was represented to the frst informant that Sanjay Kamble was working in the estate department of BMC. Based on the representations made by Mr. Kamble, the frst informant parted with a sum of Rs. 4,50,000/-. Eventually, Mr. Kamble handed over documents which appeared to be forged. The frst informant thus demanded the return of Rs. 4,50,000/- from Mr. Kamble. Thereupon, the later informed the frst informant that a sum of Rs. 2 lakhs only was paid to him and balance remained with the applicant. As the amount was not re-paid, the frst informant lodged report leading to registration of C.R. No. 285 of 2019 for the aforesaid offences.
(3.)By an order dated 5th November, 2019 this Court had granted interim relief.
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