AMIT ASHOKRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.27 of 20223 registered with Shahuwadi police station for offences punishable under Ss. 406, 420, 467, 468, 471, 474 r/w 34 of the Indian Penal Code, 1860 (for short ' IPC '), applicant in all bail applications 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, the informant started a company in the name as Triveni Builders & Developers at Kolhapur since the year 2014. He had taken a land at Village Bambawade, Taluka Shahuwadi for development. The informant along with his friends/partners established one Triveni Infra Project Pvt. Ltd. In this business the informant was having share of 70% and his partners were having share of 10% each. The informant is residing at Mumbai. Partners were looking after the same. In July 2017, the informant inquired with the Directors Nitin Kumbhar & Umesh Bharate who informed him that partner Amit Jadhav has restrained them for turning to site of development. He inquired with Amit, but he declined to give account. The informant inquired with the C.A. Khandekar. He informed that, Amit is looking after the work. There were differences between them. In the year 2018, again differences arose. Amit had not kept any account. The informant had invested 1 crore in the said development. He had availed loan of Rs.2.00 crore from the Urban Bank. Amit was looking after the work of booking. After Corona pandemic, the informant inquired with Amit, but his answers raised doubt.

(3.) In June 2022, the informant asked for the account from Amit by meeting him personally. On collecting papers, the informant came to know that he had taken all authorities with him. He realized that forged signatures of informant was made on the documents. After verification of bank accounts, he realized that an amount of Rs.1,11,00,000.00 is transferred to the account of Harishchandra Salokhe/accused No.2. Likewise an amount of Rs.23.00 lakh have been siphoned in the account of accused Ravindra Khande/accused No.4. On receipt of detailed business account, it was revealed that the company ought to have verified profit of Rs.10.00 crore. But, Amit showed loss of Rs.5.00 crore to the company. The informant, therefore, lodged complaint against bank applicants.