SARVASIDDHI KRISHNA MOHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) THE learned Counsel appearing on behalf of the applicant submits that he would like to amend the application. He has tendered the draft amendment.

(3.) THE grievance of the applicant is that he is being arrested on complaints filed by various persons at several places in Maharashtra and Karnataka, as a result of which the applicant, even after he was released on bail for the said offence, was immediately arrested by the Police Station where fresh complaint was lodged against him. Counsel for the applicant invited my attention to various orders passed by this Court granting bail to the applicant in those cases. Prosecution has filed an affidavit and the Chart shown in the said affidavit indicates that after the applicant was arrested on 24/1/2007, he has been arrested at least on 24 occasions on various complaints which were registered by the Police Station in Mumbai and Bangalore. Counsel for the applicant, therefore, submits there is a possibility that he may also be arrested on complaints which are likely to be filed by 18 other persons for the alleged nonpayment of amount for goods which were delivered to the applicant. Applicant has annexed the list of the said persons who are likely to file their complaints.