RAKESH PRAVIN SANGHVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel. On 03/07/2020, by an order passed in LD/VC/Criminal Anticipatory Bail Application No. 292 of 2020, this Court has continued ad-interim protection which order is still in operation.

(2.) Offence being C.R. No. I-75/2015 came to be registered with Vashi Poilce Station for offence punishable under Ss. 420, 389,394, 120B of Indian Penal Code and Sec. 138 of Negotiable Instruments Act, based on monetary transactions and memorandum of understanding, reached at in between the applicant and complainant on 27/06/2010, 16/09/2010 and 15/02/2011.

(3.) Case of the prosecution in view of order passed under Sec. 156(3) of Code of Criminal Procedure, 1973 by the learned Magistrate is, applicant has taken loan of Rs.6,01,00,000.00 and towards repayment of the same, cheques for an amount of Rs.13,83,38,910.00 were dishonoured.