HARSHAL KAILASHRAO ZAREKAR Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-6-259
HIGH COURT OF BOMBAY (FROM: AURANGABAD)
Decided on June 27,2022

HARSHAL KAILASHRAO ZAREKAR Appellant
VERSUS
STATE OF MAHARASHTRA Respondents


Referred Judgements :-

VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]


JUDGEMENT

- (1.)Heard learned Advocate Mr. S.C. Arora for the petitioner and learned APP Mr. S.P. Deshmukh for the respondent.
(2.)The petitioner is the informant, who had filed First Information Report on 22/8/2019 vide Crime No.347/2019 with Pundlik Nagar Police Station, Tq. and Dist. Aurangabad for the offence punishable under Sec. 406, 420, 120-B read with Sec. 34 of the Indian Penal Code, 1860 and under Sec. 3 and 4 of the Maharashtra Protection of Interest of Depositors in Financial Establishments Act, 1999. The investigation is complete and charge sheet came to be filed with the Special Judge (M.P.I.D. Court), Aurangabad on 25/11/2019 against two persons. It has been alleged that the two accused persons had accepted huge amount from informant and other persons by way of investment had promised that they would double the amount within a stipulated period and after accepting the amount it has been misappropriated. It was to the tune of Rs.4,30,98,999.00.
(3.)The factual matrix giving rise to the present petition are that at Exh.58 in Special (MPID) Case No.10/2019 the present petitioner had filed said application praying for directions for investigation under Sec. 156(3) and 173(8) of the Code of Criminal Procedure to be given to the Investigating Officer and then it was also prayed that Police Inspector, Economic Offence Wing, to be directed to carry out investigation under Sec. 156(3) of the Code of Criminal Procedure against one Kachru Mohan Dike and to add him as accused No.3 in the said crime.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.