DHARMESH TANNA Vs. SENIOR INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the learned Counsel for the Applicant and the learned APP for the State.

(2.) This is an application for pre-arrest bail in connection with C.R. No. 32 of 2023 registered with M.H.B. Colony Police Station, Mumbai for offences punishable under Ss. 420 and 406 read with 34 of the Indian Penal Code, 1860.

(3.) The frst informant lodged a report with the allegations that, in the year 2014, he had booked 6 fats with K.T. Ujwala Group by parting with a consideration of Rs.1,50,00,000.00. The applicant and co-accused Sandip Seth and Amit Patil were stated to be partners of the said K.T. Ujwala Group. However, subsequently the accused executed agreement for sale of those fats in favour of third party. Eventually, co- accused Sandip Seth had drawn 6 cheques towards repayment of the said amount. However, those cheques were dishonoured on its presentment. Hence, the report.