PARAG PANDURANG KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicant and the learned APP for the State.

(2.) The applicant has an apprehension that he is likely to be arrested in connection with the complaint which is registered at Kudal Police Station vide C.R. No.9 of 2006 for the offence punishable under sections 409, 420 read with section 34 of the Indian Penal Code.

(3.) It is alleged that the complainant had invested an amount of Rs.4,43,607/- in the Branch Office, Kudal and the investor did not get the refund of the amount which he had deposited. Several complaints have been filed against the present applicant and the other Directors. The applicant herein has also filed a Writ Petition in this Court in which he has prayed that all the complaints may be clubbed together and may be investigated by the CID.