RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is seeking bail in Crime No. 181/2019 registered at Police Station Dhatoli, Nagpur, District Nagpur, for the offence punishable under Sections 420 , 406 , 409 , 120(B) , 465 , 467 , 468 , 471 , 477(A) and 201 of the Indian Penal Code and Section 3 of the Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 and Sections 65 and 65(B) of the Information Technology Act, 2000.

(3.) Perused the application, affidavit-in-reply and the charge-sheet with the assistance of learned counsel for both the sides.