VISHNU PANDURANG DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an application for pre-arrest bail in respect of an offence registered vide C.R. No.447 of 2019. with Vashi Police Station for alleged offence punishable under Section 420, 34 of Indian Penal Code and Section 3 of the Maharashtra Protection of Interest of Depositers (In Financial Establishments) Act, 1999.

(3.) Briefy stated it is the allegation in the complaint dated 23/12/2019. fled by the complainant-investor that the applicants/ their company persuaded him and others to invest various amounts in the investment plan through their company and after maturity of the alleged investment in the company promised that he will get good returns, however, neither the company of the applicants nor the applicants could return his money as promised to him after maturity of date and therefore, the offence.