DIPALI DATTATRYA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.112 of 2023 registered with Murgud police station, District Kolhapur for the offences punishable under Ss. 406, 409, 420 of the Indian Penal Code, 1860 (for short ' IPC ') and Sec. 3 of Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .).

(2.) According to the prosecution, based on promise made by accused Nos.1 and 2, the informant invested Rs.8,20,300.00 with the firm i.e. Dhanshant Multi Trading Services LLP. The applicant is one of the partner of the firm. The applicant and other co-accused promised return @11%. On refusal to repay the amount, accused persons told informant that they have invested the amount in big trading company. The informant was taken Pune. Accused No.3 promised that he will transfer a flat in favor of the informant towards repayment of the amount. Subsequently, it was refused, the informant is, therefore, filed report against applicant.

(3.) The applicant, therefore, filed application under Sec. 438 of Cr.P.C. before learned Sessions Judge which came to be rejected by order dtd. 13/6/2023. Aggrieved thereby, the applicant has filed the present anticipatory bail application.