AJAY NATHURAM SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In anticipation of arrest in Crime No.63/2021 registered with Bajaj Nagar Police Station, Nagpur for the offence punishable under Sections 406, 468, 471 read with Section 34 of the Indian Penal Code, applicants are seeking pre-arrest bail by claiming innocence, false implication and inadequacy of evidence. In addition to that it is contended that there was a partnership business in between applicant no.1 and informant about purchase and disposal of scrap material. The dispute is purely of civil nature in between the partners regarding settlement of accounts. It is submitted that in order to pressurize applicants to settle the accounts, false report has been lodged.

(3.) The State has resisted bail by filing detailed reply. It is contended that applicants have intentionally misappropriated huge amount in violation with the terms of the Memorandum of Understanding (MOU) executed in between them. The total amount of Rs.71 lakhs was misappropriated by applicants and converted it for their own use. The matter requires thorough investigation, hence, bail is prayed to be rejected.