BHIMASHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 438 of Code of Criminal Procedure. The applicant claims to have an apprehension of being arrested in connection with Crime No. 23 of 2023 registered with Parli City Police Station, Dist. Beed for the offences punishable under Ss. 354-A, 325, 327, 323, 143, 147, 149, 504 and 506 of the Indian Penal Code.

(2.) Heard. Perused First Information Report ('F.I.R.') and related police papers.

(3.) F.I.R. has been lodged on 20/1/2023 in relation to the incident that took place the same day. It has been averred in the F.I.R. that the informant and her husband run one Ayurvedic Clinic at Swati Nagar. The informant had taken a hand loan of Rs.7,20,000.00 from the applicant way back in 2016. While the informant had been to the applicant to pay back his money, he made a demand of Rs.1,26,00,000.00, charging compound interest on the principal amount. The applicant even threatened the informant if that much amount is not paid to him, he would take possession of the clinic premises.