SUDAEE CHIRAU YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants in both these applications are apprehending arrest in connection with C.R. No. 25 of 2020 registered with D.B. Marg Police Station, Mumbai for offences punishable under Section 384 of Indian Penal Code. The FIR was lodged on 7th February, 2020.

(2.) The complainant has alleged that, one person who introduced himself as Tejkumar Morya @ Rajesh Khabari met the complainant about six months ago. He stated that he is police informant. He has raided several places along with police. He demanded amount of Rs. 10,000/- as protection money and Rs.5,000/- per month. On 7 th February, 2020 the complainant received call. Since the complainant was busy in work the complainant could not take the call. Thereafter, the complainant called the caller. Accused Tejkumar Morya @ Rajesh Khabari told the complainant to pay amount of Rs. 5,000/- and called the complainant at Gokuldham Hotel. The complainant gave information to police. Trap was arranged and the accused was apprehended.

(3.) The applicants had preferred applications for anticipatory bail before the Sessions Court which has been rejected.