MAHIMA MUKESH JHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Naik, learned counsel for the applicant and Shri Jawade, learned A.P.P. for the State through Video Conferencing.

(2.) The applicant is said to be arrested on 26/09/2019 in connection with Crime No. 181/2019 dated 15/05/2019 registered at Police Station, Dhantoli, District Nagpur for the offence punishable under Sections 406 , 409 , 420 , 465 , 467 , 468 , 471 , 477(A) , 120(B) and 201 of the Indian Penal Code, Section 3 of the Maharashtra Protection of Interest of Depositors Act, 1999 and Sections 65 and 66(B) of the Information Technology Act, 2000.

(3.) The case of the prosecution is that at the instance of one Shrikant Supe, Sub-Auditor, Navodaya Urban Co-operative Bank Ltd., Nagpur, a report came to be lodged alleging therein many irregularities in various transactions due to which the Bank has suffered loss and the deposits of the investors were misappropriated during the period between 2015-16 to 2016-17.