VARSHABEN JASMINBHAI SAVALIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking anticipatory bail in CR No.I-214 of 2019 registered with Dindori Police Station, District Nashik, for offences punishable under Sections 406, 420, 506 r/w 34 of Indian Penal Code .

(2.) The applicant had preferred an application for anticipatory bail before the Court of Sessions, at Nashik. By order dated 18 th December 2019, the application was rejected.

(3.) The prosecution case is that the complainant and other agriculturists had entered into a transaction with regards to export of Grapes with the applicant-accused. The complainant has a cold storage at Palkhed Bhandhara, Tal.Dindori, District Nashik and he used his cold storage for exporters. There was an agreement between the parties for cold storage and a lease agreement for packhouse, pre-cooling and cold storage for Grape season 2019 and 2020. It is alleged that the accused were handed over consignments of grapes by the farmers. The applicant had promised that the grapes would be exported. However, payments in respect to the grapes which were parted to the applicant, was not made. The accused thereafter contended that the goods were of inferior quality. It is alleged that there is misappropriation of Rs.1,98,74,860/-.