SANTOSH VERMA ALLURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, apprehending arrest in Crime No.158 of 2019 registered with Radhanagari Police Station, under Section 406, 420, 467, 468 and 471 read with Section 34 of the Indian Penal Code, is seeking anticipatory bail.

(2.) The aforesaid offence is registered on the basis of a complaint lodged by Vishal Patil. According to the complainant the applicant who is a director, had issued an advertisement calling upon aspiring persons for getting an outlet of "bio diesel" of his company "My Eco Energy Company". It is said that the applicant had applied for such outlet/dealership and paid an amount of Rs.15 lakhs to the applicant. However, subsequently the applicant failed to abide by the promise and to give the outlet. On such a complaint the aforesaid offence came to be registered which is under investigation.

(3.) I have heard the learned counsel for the applicant and the learned Additional Public Prosecutor. Perused record.