ARUN KUMAR LANGANATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure, 1973 fled by the Applicant apprehending his arrest in Crime No.I-295 of 2018 registered with Park Site Police Station, Mumbai for the ofences punishable under .

(2.) Learned counsel for the Applicant submits that the Applicant is an ex-employee of the accused No.1, a Dubai based Company known as 'Material Coast Trading LLC '. The Intervenor had entered into a business transaction with A1-company on 29/12/2015 for supply of 1530 metric ton of PVC material. The A1 company supplied 1000 mt of PVC material. He submits that the A1-company and the Intervenor mutually agreed to cancel the transaction in respect of 530 mt i.e. outstanding quantity of PVC and to adjust the amount available with A1-company towards second transaction entered on 2/6/2016. Learned counsel for the Applicant submits that the Applicant had resigned on 15/05/2016, which was much prior to the second transaction dated 02/06/2016. Learned counsel for the Applicant submits that the Applicant was in no way concerned with the alleged transaction which took place subsequent to his resignation.

(3.) Learned counsel for the Intervenor disputes that the Applicant was only an employee and that he has resigned and contends that the Applicant is a business partner of accused No.1. He submits that the Applicant had induced the Intervenor to enter into a business transaction with accused No.1, with an intention of cheating. He further submits that the Applicant had travelled abroad without prior permission of the Court and had thus, violated the condition of interim bail granted by the learned Sessions Judge.