ARCHANA SALASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is preferred by the applicant for her release on bail in connection with C.R. No. 597 of 2019 registered with Chaturshrungi Police Station under Section 406, 420 read with Section 34 of the IPC and under Section 3 of the MPID.

(2.) The FIR is lodged by one Laxmi Kotnis. She has stated that her husband Ravishankar and the applicant's husband Prabhakar Salaskar were friends. In the year 2011, the applicant's husband Prabhakar requested Ravishankar to invest some amount by way of Fixed Deposit in his business. He promised returns with 11.5% interest per annum. It is the case of the First Informant that the applicant and her son were Directors in the said Company i.e. Indscot Beverages Pvt.Ltd. The First Informant and her husband invested Rs.35 lakhs as per the request. The FIR mentions that Prabhakar, the present applicant and their son promised to pay the interest as represented. Prabhakar expired on 12th March 2013. Thereafter, the applicant and her son initially paid some amount but subsequently, did not pay the amount which was due and payable. The First Informant's husband passed away on 17th April 2019. It is her case that the informant was cheated for the amount of Rs.50,59,365/-. Based on these allegations, the complaint was made before the Magistrate. The directions to investigate under Section 156(3) of the Cr.P.C was passed resulting in the present FIR.

(3.) Heard Mr. Rohan Hogle for the applicant and Mr.S.V. Gavand, learned APP for the State through Video Conferencing.