SARIKA PRASHANT KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicant and the learned APP for the State.

(2.) This is an application for pre-arrest bail in connection with CR. 497 of 2021, registered with Kamothe Police Station, Navi Mumbai, for the offences punishable under Ss. 406, 420 and 506 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) Mr. Vinod Bhosle, the first informant lodged a report with the allegations that the applicant was residing with her husband - Prashant, the co-accused, in the same housing society as that of the first informant. The applicant represented the first informant and his wife that her husband-Prashant was dealing with builders. After establishing rapport and gaining the confidence of the first informant and his wife the applicant, according to the first informant, made them to invest amount with Prashant on the assurance of returning double the amount under a period of one and half years to two years.