AAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the applicants seeking bail under Sec. 439 of the Code of Criminal Procedure in connection with C.R.No.779 of 2017 registered with Satara City Police Station, District-Satara for the offences punishable under Ss. 395, 341, 364, 504 and 506 of the Indian Penal Code along with Ss. 3(1)(ii), 3(2), 3(4) of Maharashtra Control of Organized Crime Act, 1999 (for short "MCOC Act").

(2.) The prosecution case in nutshell is that, the informant is in construction business and had taken loan of Rs.3,50,000/- on interest at the rate of 15% from accused Pradeep Jadhav on 3rd March, 2016. The entire amount along with interest was duly repaid by him. Still accused Pradeep Jadhav used to demand more amount. Therefore, a complaint with Satara City Police Station was lodged vide C.R. No. 572 of 2016 by the present informant.

(3.) On 26/11/2016 while informant was at his native village, the accused Pradeep Jadhav and three associates visited his house, abused his wife and threatened her of dire consequences. The informant again lodged report to that effect. When the accused Pradeep Jadhav came to know about complaint, he called informant and returned his Honda Amaze Car but not before intimidating him.