NEETA VIJAY PACHPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.52 of 2021 dtd. 29/1/2021 registered at Chatushrungi Police Station, District Pune for offences punishable under Sec. 39 of the Maharashtra Money Lending (Regulation) Act, 2014, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) Based on report filed by one Digvijay Hemnath Rathod, Deputy Registrar, Cooperative Department, Pune City-1, prosecution was lodged against the applicant alleging that the applicant is indulging in business of money lending without holding legal and valid license. According to prosecution, the applicants obtained blank cheques and various other documents of title from the borrowers between the period from 1/4/2008 to 31/3/2009.

(3.) The learned Sessions Judge by order dtd. 10/2/2021 rejected the application filed by the applicant seeking pre-arrest protection under Sec. 438 of the Criminal Procedure Code, 1973. The applicants, therefore, filed present anticipatory bail application.