Bombay High Court
Vijay Chandra Tanneeru vs The State Of Maharashtra on 28 January, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
15-ABA-898-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 898 OF 2020
Vijay Chandra Tanneeru .... Applicant
Versus
The State of Maharashtra .... Respondent
______
Mr. Naveen Vishwakarma , for the applicant.
Mrs. J.S. Lohokare, APP for the State/Respondent.
______
CORAM :SARANG V. KOTWAL, J.
DATE :28th JANUARY, 2021
P.C. :
1. The applicant is seeking anticipatory bail in
connection with C.R. No. 1313 /2020 registered at
Chatushrungi Police Station, Pune on 30/10/2020 under
Sections 406 and 420 of the Indian Penal Code.
2. The FIR is lodged by one Nilesh Jain who has a
Company known as Clinivantage Healthcare Technologies
Pvt Ltd. The informant's company has software
development centre at Pune. The applicant was a
Director of M/s. Neuronet Bots Pvt. Ltd. He contacted
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informant's company and ofered his services. The
informant Company had taken his services since 2018
and initially the applicant successfully completed his job.
In September 2019, informant's company got a project
from M/s Health Code Limited which was a U.K. based
company. Informant's Company employed the applicant
to act on their behalf in that project. The applicant
accordingly attended various meetings in London in
October and November 2019. After coming back to India,
the applicant gave a proposal to the informant that he
was willing to act as a sub contractor for sum of Rs.
73,15,000/- and he could use the source code and
intellectual property of the informant's company. The
informant's company was willing to accept his proposal.
In the meantime, informant's company came to know that
the applicant directly contacted that U.K. based company
and obtained contract and he used informant's
Company's source code and intellectual properties. On
this basis the FIR is lodged.
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3. Heard Mr. Naveen Vishwakrma, the learned
Counsel for the Applicant and Mrs. J.S. Lohokare, the
learned APP for the State.
4. Mr. Vishwakarma, the learned counsel for the
applicant submitted that the applicant had originally
worked for informant's company and to avoid payment of
his legitimate fees this FIR is lodged.
5. The learned APP does not have instructions
and is seeking time. At her request the matter is
adjourned. However, considering submissions made by
the learned advocate for the applicant, he is protected by
way of interim relief till the next date.
6. Hence the following order.
ORDER
(I) In the event of his arrest in connection with C.R. No.1313/2020, till the next date, the Applicant y.s.patil 3 of 4 ::: Uploaded on - 01/02/2021 ::: Downloaded on - 09/02/2021 03:17:10 ::: 15-ABA-898-2020.odt is directed to be released on bail on his executing P.R. bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one or two sureties in the like amount.
(ii) This order shall operate till 25/02/2021.
(iii) Stand over to 25/02/2021.
(SARANG V. KOTWAL, J.)
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