KISHOR GIRDHARILAL LALWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for pre-arrest bail in connection with CR No.437 of 2023, registered with Ulhasnagar Police Station, District Thane, for the offences punishable under Ss. 120-B, 406, 420, 465, 467, 468 and 471 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant works as a store-keeper in a company at Ambarnath. On 30 th May, 2022, the first informant was served with a notice by Income Tax Department that he was the Proprietor of Hariom Textiles and an account was maintained with Konark Co-operative Bank Ltd., Ulhasnagar, wherein there were transactions to the tune of Rs.32,62,22,141.00 during the period 2014 to 2017 and there was evasion of tax. The first informant approached the said Bank and upon inspection of the documents it transpired that in the year 2014 by fraudulently making use of first informant's PAN Card and personal identification documents an account was opened in the name of Hariom Textiles, and in the year 2016 another account was opened in the name of Tulsi Traders and there were transactions in those accounts to the tune of Rs.32,62,22,141.00 and Rs.9,29,64,039.00, respectively, by crediting and withdrawing amounts by means of forged instruments, by unknown persons.