TUKARAM SHANKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant (accused No.5), apprehending arrest in connection with the investigation of Crime No.624 of 2020, registered with Shahupuri Police Station, Kolhapur under Section 406, 408, 420 read with Section 34 of the Indian Penal Code and Section 3 and 4 of the Maharashtra Protection of Interest of Depositors Act, 1999 ('MPID Act' for short) is seeking anticipatory bail.

(2.) I have heard the learned counsel for the applicant and the learned Additional Public Prosecutor. Perused record.

(3.) It appears that there are two entities namely Vision Green Agro Products, which is a proprietorship concern of which, the co-accused Vidya Khude is the Proprietor. The Second entity is V & K Agrotech Products Private Limited, which is a company registered under the Companies Act . Admittedly, the applicant is one of the Directors of the said company.