NAVNEET DAYALBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is preferred for grant of pre arrest bail in connection with C.R. No. 568 of 2019 registered with Bandra police station, Mumbai for the offences punishable under section 420, 406, 409, 465, 468 and 471 of the Indian Penal Code, 1860 (the Penal Code).

(2.) The gravamen of the indictment against the applicant is as under:

(3.) On 21st August, 2021 when the matter was listed before this Court, upon submission being made on behalf of the respondents that the undertakning has not been complied with, liberty was given to the first informant to file an affidavit with regard to the compliance of the undertakning. The first informant has thus filed an affidavit to the effect that the accused has till date paid a sum of Rs. 6 laknhs only, post the said undertakning, aggregating to Rs. 11 laknhs, as against the total amount of Rs. 70 laknhs which the first informant was induced to part with.