AMAR VISHWAS MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.492 of 2023 for offences punishable under Sec. 406, 420, 506 read with sec. 34 of the Indian Penal Code, 1860 and Sec. 3 and 4 of the Maharashtra Protection of Interest of Depositors Act, the applicant is seeking pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to the informant, the applicant promised handsome returns by investing her amount in the share market. Relying on that promise, the informant in January 2022 handed over amount of Rs.1,00,000.00 in cash to the applicant. The informant introduced other persons namely Sadashiv Ambapkar, and one Reshma Mulla. It is alleged that the applicant received an amount of Rs.19,60,000.00 from informant and others. It is alleged that the applicant called upon the informant to have physical relationship as consideration for return of the amount.

(3.) The applicant along with co-accused filed an application under Sec. 438 of the Criminal Procedure Code, 1973 before the learned Sessions Court, which came to be partly allowed. Applicant's request for relief under Sec. 438 of the Criminal Procedure Code, 1973 was rejected. However, co-accused has been granted pre-arrest bail by order dtd. 7/6/2022.