SHISHIR ASHOK AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.65/2019 registered with EOW Unit V, Mumbai, under sections 419, 465, 467, 468, 473, 477A r/w 120-B of the Indian Penal Code .

(2.) The FIR is lodged by one Nirmalkumar Gangwal. He has stated that in the year 2017 he was introduced to one Ashokkumar Agrawal by one Pawan Jain. Ashokkumar Agrawal is father of the Applicant.

(3.) The informant was told by Pawan Jain that Ashokkumar Agrawal was having a company by name 'Intimate Fashions India Ltd.' Earlier it was a private limited company and then it was converted into public limited company. The company was doing excellent business. It was earning good profit and was regularly paying dividends to shareholders. The informant was told that their company was to start chain of shops in the entire country and had planned to open 70 shops.