MANISH RAJENDRA BOTHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is apprehending his arrest in C.R.No. 141 of 2021 registered with Solapur police station, thereby invoking Sections 406, 408, 420 and 477-A of the IPC. The offence came to be registered on a complaint filed by the Manager of Betul Oil Mill, Kondi, Solapur, Mr. Khwaza Maula Sheikh and investigation of the FIR is being made over to the Economic Offences Wing (EOW) on its registration.

(2.) The complaint allege that the applicant came to be appointed as Unit In-charge in Betul Oil Ltd since last 16 years. The Board of Directors of the Company had authorized the applicant to look after entire business and working of the Company and he was also authorized to sign on behalf of the Company.

(3.) It is reported that on 18th February 2021, the Income Tax Department, Solapur and Bhopal had conducted a raid in the Company and the bungalow belonging to the Company where the applicant was residing with his family came to be sealed by the Income Tax Department. Two days thereafter i.e. 20th February 2021, the applicant and his accomplice barged entry into the bungalow by cutting grill and it is alleged that cash worth Rs.7,45,38,950/- and gold diamond ornaments worth Rs.30,28,545/- were stolen. While the aforesaid property was being transmitted, the applicant was apprehended along with his associate and this resulted in registration of an FIR, invoking Section 380, 454, 457, 120B, 201 and 188 of the IPC.