RAHUL PARSHURAM JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.0047 of 2023 for offences punishable under Sec. 406, 420, 467, 468 , 471, 120-B of the Indian Penal Code, 1860 and Sec. 3, 4 and 5 of the Maharashtra Protection of Interest of Depositors Act, 1999 the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to the prosecution, accused No.1 and the co- accused had cheated innocent investors of Rs.5.00 to 6 crores in the name of Rice Pulling (using radiation of Chandrayan and Mangalyan disease like cancer can be cured). Accused No.1 is the group leader who told the informant that accused No.1 had received Rs.44,000.00 crores from Research Organization (NASA). He pretended that the Government of India had told you, accused No.1 the amount of Rs.44,000.00 crore could not be disbursed to the applicant in cash, but 60% of the said amount needed to be deposited with the Government of India as a non-refundable unsecured loan and thereafter, accused No.1 will get the amount of Rs.27,000.00 crore from the Government of India. He portrayed his mother's name as the legal heir to claim the amount. He, therefore, called upon the informant and others to execute the agreement on Rs.500.00 stamp paper. Accordingly, the informant and 15 others executed such an agreement in favour of accused No.1, which was Rs.20.00 lakh.

(3.) Accused No.1, thereafter, portrayed to the investors that he had got 500 acres of land from the 13 th heir of Jeeva Mahale. On 24/12/2019, accused No.1 gave an impression and depicted that he had purchased 4,500 acres of land for its development as Film-city. He invited 2000-2500 members based on an aforesaid promise. He further received the amount from various investors. According to the prosecution, the amount of Rs.5.00 to 6 crore has been received by the accused persons in connivance with each other. The applicant is one such person who actively helped accused No.1 to get the amount.