BHAGWAT PANDURANG CHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.0139 of 2023 registered with Chandan Nagar police station, Pune for the offences punishable under Ss. 384 , 385 and 504 of the Indian Penal Code, 1860 (for short ' IPC ') and under Ss. 39 and 45 of the Maharashtra Money Lending Act, the applicant has filed present anticipatory bail application seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .).

(2.) According to the prosecution, the informant and her husband had obtained amount of Rs.50,000.00 from the applicant for marriage of their daughter. It is alleged that they repaid amount of Rs.2,50,000.00 to the applicant. However, despite payment, the applicant was harassing them by calling on phone and threatened. On 20/3/2023, the applicant demanded amount of Rs.55,000.00 and threatened the informant. She, therefore, lodged the report with the concerned police station.

(3.) The applicant, therefore, filed application under Sec. 438 of Cr.P.C. before learned Sessions Judge which came to be rejected by order dtd. 12/4/2023.