LAWS(BOM)-2020-1-110

NOWHERA NANASAHEB SHAIKH Vs. THE STATE OF MAHARASHTRA

Decided On January 15, 2020
Nowhera Nanasaheb Shaikh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Applicant is seeking enlargement on bail with Crime no. 265 of 2018 registered with Nizampura Police Station for the alleged offences punishable under Sections 406, 409, 420, 120-B r/w 34 of the Indian Penal Code , 1860 (" IPC " for short) and Section 3 of the Maharashtra Protection of Interest of Depositors Act, 1999 ("MPID" for short).

(2.) Applicant came to be arrested on 09th November, 2018.

(3.) State has received complaints from number of depositors against