CHIRAG PRADEEP ZAVERI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) This is an application for pre-arrest bail in respect of First Information Report registered as C.R.No. 187 of 2019 by the officers of Dr. D.B. Marg Police Station for the offeence punishable under Section 420 rw/. 34 of the Indian Penal Code.

(3.) Briefy stated, it is the allegation of the informant that due to their mutual acquaintance with the applicants, a sum of Rs.30 lakhs was paid by one Kayzad @ Kaizad Behram Kararia to the applicant no.1. The applicants were in need of fnance and had requested the informant for help. The informant therefore requested his childhood friend Mr. Kayzad @ Kaizad Behram Kararia who agreed to pay the amount of Rs.30 lakhs in cash to the applicants and the amount was in fact paid. It is then alleged that the applicant No.1 did not repay the amount advanced and avoided the repayment. It is informants ' case that cheques totaling Rs. 60 lakhs came to be issued by the applicants. Some of the cheques could not be deposited within time. But the cheque which amounting to Rs. 17 lakhs came to be dishonoured. The proceedings have been initiated by the informant under Section 138 of the Negotiable Instruments Act.