ALKA AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against judgment and order dtd. 14/8/2025 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur[ Hereinafter, "High Court".], dismissing Criminal Revision Application No.64 of 2024 filed by the appellants with cost of Rs.5,00,000.00.

(3.) The facts in the backdrop may be outlined. Appellant Nos.1 to 5 are the members of a family whereas appellant Nos.6 and 7 are two Companies. As stated by the appellants, somewhere in the year 2016, respondent No.2 approached them through one Mr. Vedant Prakash Agrawal and induced them to invest amounts for setting up a resort at Tadoba, Maharashtra, promising that, in return, the appellants would get interest at the rate of 24% per annum payable quarterly in advance. Guided by the representations and assurances, the appellants invested total amount of Rs.2.51 crore by paying such amount through cheques or bank transfer in favour of respondent Nos.2 to 6.