PIYUSH FATHELAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application for pre-arrest bail in connection with C.R.No.343 of 2021 registered with Kharghar Police Station for the offences punishable under Ss. 420, 406, 467, 468, 471 and 472 read with Sec. 34 of the Indian Penal Code.

(2.) Mr. Mohan Braj Sharma, Branch Manager of Greater Bombay Co-op. Bank Limited, Kharghar, lodged a report on 24/9/2021 with Kharghar Police with the allegations that during the period 2/12/2020 to 23/9/2021, two of its customers, namely Savio Martin and Parshuram S. Devrukhkar, had pledged gold and availed loan of Rs.11,12,000.00 and Rs.10,20,000.00respectively, representing that the gold ornaments pledged were genuine and were made of gold of standard purity. As the grievance was made that the ornaments returned, upon repayment of the loan amount, were not of pure gold, the ornaments pledged by Mr. Parshuram Devrukhkar were got examined from the bank 's valuer Mr. Piyush Jain, the Applicant. It was found that the pledged articles were made of copper with gold coating. The first informant, therefore, lodged a report against the customers and the bank approved valuer - Bharat Rajawat and Dhansukhlal Singhavi.

(3.) This Court by an order dtd. 29/11/2021 granted interim relief to the Applicant, noting that the Applicant was an employee of Mr. Bharat Rajawat.