SANDIP SOPAN YELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking Anticipatory Bail in connection with C.R.No.34/2021 dated 26/01/2021 registered at Lonand Police Station, Dist. Satara for offences punishable under Sections 420, 409, 465, 467 of the Indian Penal Code and under sections 3 and 4 of the Maharashtra Protection of Interests of Depositors (MPID) Act.

(2.) Heard Mr. Aniket Nikam, learned counsel for the Applicant and Ms. Veera Shinde, learned APP for the State.

(3.) The First Information Report (for short 'the FIR ') is lodged by one Seema Sunil Dhanawade. She has stated that she was a member of small savings group. That time, she came to know one Ujjwala Mahadev Nikam. In January, 2020, Smt. Ujjwala Nikam told her that she had invested Rs.2,70,000/- with M/s. Royal Ways Marketing Business Private Limited and she was getting 01% interest per day. She had received Rs.40,000/- by way of interest. She told the informant that the informant could also get the returns on her investments. The FIR mentions that apart from Ujjwala, Vishal and Desai also suggested that she should invest in that scheme. Finally, getting swayed by their constant suggestions, the informant invested in that scheme. It is her case that she had invested around Rs.2,70,000/-. Initially, some small amount was returned to her by way of interest. Since October, 2020 nothing was paid to her. On 11/01/2021, the first informant met all the aforesaid persons as well as the present Applicant, Chairman - Vitthal Kolpe, Anil Kolpe, etc. She told them that she had invested Rs.2,70,000/- and only Rs.26,000/- was returned to her. The rest of the amount was not returned to her. They gave her a cheque of Rs.2,44,000/- which was dishonoured. Her money was not returned and she was cheated. On this basis, the FIR is lodged.