PARAG DHARMESH DUTT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The trial Court enlarged the petitioner on bail in respect of an offence punishable under Ss. 452, 420 , 406 of the Indian Penal Code. The petitioner was arrested on 13/7/2023. According to the prosecution the accused rented out his flat to the informant on heavy deposit of Rs.10,00,000.00 and later on received an amount of Rs.10,00,000.00 as advance for the sale of said flat to the informant. The accused cheated the informant for an amount of Rs.20,00,000.00 and also took the possession of the said flat. The trial Court in paragraph No.6 while enlarging the petitioner on bail recorded thus :-

(3.) The trial Court passed an order directing the petitioner to deposit an amount of Rs.6,45,000.00 within a period of one month from the order passed by the trial Court, failure of which the bail will be automatically cancelled.