SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applicants are seeking anticipatory bail in connection with C.R.No.I-10/2019 registered at Gangapur Police Station, District Nashik u/sec. 420, 406 r/w 34 of I.P.C., and u/sec. 3 and 4 of Maharashtra Protection of Interests of Depositors (in Financial Establishments) Act, 1999 (M.P.I.D. Act).

(2.) All these applications are being decided by this common order because they arise out of the same investigation in connection with the same offence.

(3.) The FIR in this case is lodged by one Kishore Patil on 10/01/2019. He has mentioned in his FIR that, on 03/08/2018, he came to know about M/s. Karmabhumi Marketing Pvt. Ltd., through their advertisement placed in a newspaper. The company held a seminar on 03/08/2018 at Nashik which was attended by the first informant and his friends. It is alleged that the Managing Director Sharad Chavan, Vice Chairman Deepak Chavan, Admin Chhaya Chavan and the present applicants were Directors of the said company. They were present at the seminar. The applicant Sachin Gurav is described as Development Director and the applicant Sanjay Upadhye is described as Software Operator. It is further mentioned in the FIR that the investors were introduced to the scheme where the investors were invited to invest their money. In return, they were assured handsome profit and bonus. Similar seminars were held on 21/08/2018, 08/09/2018 and 03/11/2018. It is mentioned in the FIR that, the scheme was such that on the investment, the investors were given user ID and passwords. The promised amount and other returns were to be deposited directly in bank accounts of the investors. Initially, good returns were received by the investors, therefore, they including the present informant invested bigger amounts. The FIR mentions that, the informant and his friends invested Rs.1,35,000/- through on line transaction. However, subsequently their money was not returned neither any bonus was paid to them. The promised interest was also not given. Therefore, they time and again went to the office of the company where all these applicants and other accused used to be present. They used to assure the investors that after a few days, their money would be returned. But, it was never returned. Therefore, the FIR was lodged.