ASHOK SHANKARRAO DHAWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.P. Dharmadhikari, learned Senior Counsel with Shri D.V. Chauhan, learned counsel for the applicant and Shri S.M. Ghodeswar, learned A.P.P. for the respondent/State.

(2.) This is an application for grant of regular bail in Crime No. 181/2019 dated 15/05/2019, registered at Police Station, Dhantoli, District Nagpur City for the offences punishable under Sections 406 , 409 , 420 , 465 , 468 , 471 , 477A , 120B and 201 of the Indian Penal Code, 1860, Section 3 of the Maharashtra Protection of Interest of Depositors Act, 1999 and Sections 65 and 66B of the Information Technology Act, 2000.

(3.) Before approaching for regular bail, the applicant tried his luck for anticipatory bail, till up to the Supreme Court. The Hon'ble Supreme Court, while ismissing the S.L.P. bearing No. 7783/2019 dated 15/10/2019, passed the following order :-