(1.) Present application has been filed by the original accused for suspending the sentence imposed on him by the Designated Judge under Maharashtra Protection of Interests of Depositors (in Financial Establishments) Act, 1999 (hereinafter referred to as "M.P.I.D. Act"), for the offence punishable under Section 3 of the said Act in Special (MPID) Case No.12/2016 dated 23.10.2019.
(2.) The present applicant has been sentenced to suffer simple imprisonment for six years and to pay fine of Rs.50,000/- (Rupees Fifty Thousand), in default to suffer further imprisonment for three months.
(3.) Heard learned Advocate for the applicant and learned APP.