SUBHASH CHAGAN CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1907 of 2020 filed by applicants - original complainant seeking permission to assist the learned Additional Public Prosecutor is hereby allowed and disposed of.

(2.) Bail Application No.1115 of 2020 has been filed by the accused persons who have been arrested in connection with Crime No.195 of 2020 registered with Nandurbar City Police Station, Dist. Nandurbar for the offences punishable under Sections 420 , 120-B of the Indian Penal Code and Sections 3 and 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (hereinafter referred to as the 'MPID Act').

(3.) The application filed by the present applicants under Section 439 of the Code of Criminal Procedure before the learned Additional Sessions Judge / Special Judge under the MPID Act has been rejected.