LOKESH RAVJIBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant apprehends arrest in C.R.No.6 of 2023 registered with Bandra Kurla Complex Police Station for offences under Sec. 409, 420 r/w. 34 of the Indian Penal Code .

(2.) Heard learned Counsel for the Applicant, learned APP for the State, and learned Counsel for the Intervenor. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .

(3.) The complainant is a diamond merchant. On 15/10/2021 some brokers had come to his shop and selected some diamonds worth Rs.96,16,500.00 and assured to come on the next day to collect the same. The diamonds selected by the brokers were kept in a sealed packet. On 7/10/2021 the Applicant No.2 and others went to the shop and assured to collect the diamonds within 2-3 days. But, thereafter they did not come to the shop. The first informant was unable to contact the applicant and others since their mobiles were switched off. Subsequently, on 21/10/2021 he opened the sealed packet and found that the original diamonds were replaced with fake diamonds. The first informant suspected that the applicant no.2 and others had replaced the original diamonds with fake diamonds. Hence the FIR.