RATNA ANIL TARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking anticipatory bail in connection with C.R.No.283/2021 registered at Palghar Police Station on 21/12/2021 under Ss. 406, 420, 465, 467, 468, 471, 474 read with 34 of the Indian Penal Code and under Ss. 3 and 4 of the Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999.

(2.) Heard Shri Ghanshyam Upadhyay, learned counsel for the applicant and Smt. J.S. Lohokare, learned APP for the State.

(3.) The FIR is lodged by one Mukta Dev. She has stated that she was residing with her family. Her husband was retired and her son was in service. In August, 2020, the applicant and her husband along with their daughter Nikita approached the informant at her house. The informant was knowing the applicant from the childhood. The applicant told the informant that they had started one credit society by the name 'Ratnadeep Co-operative Credit Society Ltd. ' at M.V. Super-market. She told the informant that if the victim invested in that credit society, she would get interest @ 15% per annum. The informant accepted the proposal and believing the applicant, on 5/9/2020 opened an account with the applicant 's daughter Nikita Tare and an account number was given to the informant. Initially she deposited Rs.7,020.00 in cash in that account. Subsequently, more amount was deposited. The informant was given a pass-book of the credit society. The pass-book was signed by the clerk working in that credit society. The informant in good faith told her relatives and friends about the investments in the credit society and accordingly they also invested various amounts from time to time. The FIR mentions names as Nikhil Dev, Vilas Chavan, Ramesh Chavan, Milinda Vaiti, Hemant Dhanu etc. The allegations are that, in all, they deposited Rs.22,64,740.00 in Ratnadeep Co-operative Credit Society. They were to get 15% interest per annum as promised.