RAJ MOHAMMAD MUMTAJ CHOUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is in custody since 1/7/2020, is seeking bail in connection with Crime 130/2019 registered with Police Station, Desaiganj for the offences punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code and Sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 [MPID Act].

(2.) The crime is registered on the basis of report dtd. 12/5/2019 lodged by Mrs. Prabha Kawale alleging that accused 1 Shabana was acquainted with the women residents of Desaiganj Town since she was in the business of beauty parlour and stitching classes. Accused 1 allegedly conveyed to the women that under the NABARD scheme, a person depositing Rs.1500.00 with her would be given a stitching machine and/or other articles. She allegedly then represented that on payment of Rs.7,000.00, she would arrange a motorcycle and one Tola gold and on payment of Rs.50,000.00, she would arrange a four wheeler. A person depositing Rs.60,000.00 was promised house under the Gharkul Scheme.

(3.) It is alleged that accused 3 Nisar Mohammad and accused 2, who is the applicant actively participated in the crime and all the three accused shared a common intention to cheat the women folk of the Desaiganj Town. The total amount which the gullible women folk paid to the accused is allegedly Rs.1,41,67,000.00 (Rupees One Crore Forty One Lacs Sixty Seven Thousand).