ABAD ARIF THAVER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Ram Upadhyay, learned Counsel for the Applicant and Mr.Agarkar, learned APP for the Respondent-State.

(2.) Perused the order dtd. 25/10/2021 passed by the learned Additional Session Judge, Sessions Court, Mumbai. The Applicant is the proprietor of Thaver Forex Pvt. Ltd. The amount of Rs.44,60,280.00 was deposited with ABC Enterprises and the amount of Rs.75,10,916.00 was deposited with Balaji Enterprises. The owner of ABC Enterprises was employee of said Thaver Forex Pvt. Ltd. and owner of Balaji Enterprises was a "Safai Kamgar" . Subsequently, said amount of 44,60,280/- from ABC Enterprises and the amount of Rs.75,10,916.00 from Balaji Enterprises was transferred to the account of Thaver Forex Pvt. Ltd. whose proprietor is the Applicant. The learned Counsel for the Applicant seeks some time to produce documents to show that the Applicant is not involved in the crime.

(3.) In view of the factual position no ground is made out for granting protection to the Applicant at this stage.