TOLARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure challenging the registration of First Information Report No.191/2014 with the non-applicant No.1 - Police Station for the offences punishable under Ss. 420, 506 and 34 of the Indian Penal Code.

(2.) First Information Report came to be registered against the applicants with the accusations that the applicants published an advertisement in local newspaper on 08/01/2014 about Europe Tour and accepted amount of Rs.4,70,860.00 from the non-applicant No.2 and the non-applicant No.2 was not allowed on the said tour. It is further alleged that the applicants have not returned the amount accepted by them from the non-applicant No.2 and have, therefore cheated the non-applicant No.2.

(3.) The applicants have, therefore, filed present application challenging registration of First Information Report. This Court on 17/11/2014 issued notice to the non-applicants. In the meantime, by way of ad-interim relief, it was directed that the applicants should not be arrested during pendency of present application. This Court on 20/03/2015 issued Rule in the present application and recorded undertaking on behalf of the applicants that they shall deposit amount of Rs.2,07,522.00 in this Court within two weeks.