SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for applicant and learned A.P.P. representing respondent - State.

(2.) Leave granted to correct the prayer clause.

(3.) The applicant has filed this application for release on bail in Crime No. I-393/2018 registered with police station Kotwali, Ahmednagar for the offences punishable u/s 406,409,420,467,468,471 read with section 34 of the Indian Penal Code and u/s 3 and 4 of the Maharashtra Protection of Interest of Depositors [in Financial Establishments] Act, 1999 [hereinafter referred to as 'M.P.I.D. Act']. After filing of charge sheet, the case is registered as Sessions Case No. 167/2019. The applicant has been arrested in the case on 11/07/2020. Since then he is in jail.