NILESH BANDU MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R. No.110/2020 registered at Shivaji Park Police Station, Mumbai on 7.5.2020 under Sections 420, 465, 467, 468, 471 read with Section 34 of the Indian Penal Code.

(2.) Heard Shri Prashant Pandey, learned Counsel for the Applicant, Ms. Rutuja Ambekar, lerned APP for the State and Ms. Jayshri Rajemahadik, learned Counsel for the Intervenor.

(3.) The FIR is lodged by one Punit Agarwal. He has stated that he is connected with an oil extraction company, named as, Duganta Oil and Natural Gas Private Limited (for short, 'Duganta'). The earlier name of the Company was Arsh Corporate Service Private Limited. He has stated in his FIR that in January, 2019 he came to know about a tender process in respect of Oil & Natural Gas issued by the Central Government. The first informant submitted the tender. His company got the contract. He came to know about it on 14.2.2019. But for that the Company needed to deposit the Performance Bank Guarantee to the tune of Rs.7,20,40,000/- in the Oil & Natural Gas Department.