ASHISH KUMAR JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.261 of 2023 registered with respondent No.1 for offence punishable under Ss. 420 and 506 of the Indian Penal Code, 1860, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, the applicant told the informant that he got Rs.80.00 lakh from his mother's property and he will lend informant an amount of Rs.10.00 lakh by charging interest of one per cent per month. He asked the informant to bring documents for the purpose of getting loan and Rs.55,000.00 in cash towards advocate's free and three signed cheques for completing procedure. Accordingly, the applicant gave the applicant Rs.25,000.00 in cash, three cheques, PAN card and Aadhar Card and two signed blank papers. He paid an amount of Rs.10,000.00 on 22/6/2022. Till date, he has failed to repay the amount of Rs.45,000.00 and threatened the informant. He, therefore, lodged a report.

(3.) Learned APP, on instructions, states that there are ten similar victims from whom the applicant has taken amounts. According to applicant, he has settled with five of the victims. However, that settlement will have no consequence with the acts allegedly done. It appears that the applicant had engaged with victims in similar manner.