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Earlier this week, a case has been registered against a Mumbai based lawyer, Advocate Vimal Jha for allegedly kidnapping and torturing his client refused to pay him his legal fees According to the FIR, Jha kidnapped his client Navanath Gole, a business person whom he had represented in a bail matter and secured a favorable order.
Vimal Jha, a 45-year-old advocate, reportedly kidnapped and tortured his client at a farmhouse in Nashik after he failed to pay his Rs 3 crore fee.
Jha had gotten his lawyer, Navnath Gole, the owner of a shipping firm, bail in a Supreme Court cheating case and was claiming his fee.
Jha was approached by Gole's wife to represent him in the Ahmednagar Session Court in Maharashtra in order to ensure his release on bail. Jha allegedly claimed that his fees were in the range of 70 lakhs. When Gole, facing threats and demands, declined to pay up. On April 2, 2021, Jha reportedly abducted Gole.
According to police official Vimal Bidwe, Gole was kidnapped on April 2, 2021. According to Sub-Inspector Shatraghna Mali, Jha even persuaded his client to transfer his property before torturing him
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