VIJAYKUMAR VASANT MUNDAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.I-121/2023 registered with Indiranagar police station District Nashik for offence punishable under Ss. 420 , 504 , 506 of the Indian Penal Code, (for short " IPC "), the applicant is seeking relief under Sec. 438 of the Code of Criminal Procedure (for short " Cr.P.C .").

(2.) According to the prosecution, the applicant assured that he will provide employment for informant's daughter in India Security Press, India, Nashik, in furtherance advertisement No.3 of 2020. Accordingly, she applied on 2/12/2020. According to the prosecution on 17/1/2021, the informant came in contact with the applicant. The applicant promised that he will get job for informant's daughter in India Security Press, India, Nashik subject to payment of Rs.12.00 lakhs. Accordingly, the informant paid amount of Rs.7.00 lakhs in cash. Despite such payment, informant's daughter could not get appointment on repeated request. The informant demanded to return the amount. On 12/9/2021, the applicant returned Rs.1.00 lakh. Due to non-payment of remaining amount the applicant lodged report with respondent police station.

(3.) The applicant, therefore, filed application under Sec. 438 of Cr.P.C., which came to be rejected by order dtd. 6/6/2023.