SURENDAR GULABRAO POTEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these applications for anticipatory bail arise out of the same crime and as such the same were heard together and are being disposed of by a common order.

(2.) THE applicants apprehending arrest for offences under sections 406, 409 read with section 34 of I. P. C. , sought anticipatory bail which was rejected by the learned Additional Sessions Judge, Akola. The applicants have, therefore, approached this Court for anticipatory bail.

(3.) IN order to appreciate the submissions advanced by the learned Advocates for the applicants and learned P. P. , it is necessary to first give a brief background of the matter leading to the filing of F. I. R. By order dated 3-6-1995 passed under section 77-A of the Maharashtra Co-operative Societies Act, 1960 (hereinafter called the said Act), the Board of Directors of Akola Sahakari Sut Girni Maryadit, Akot, district Akola was abolished and the Board of Administrators was appointed for a period of six months. This order was continued for a period of about three years. The Board of Administrators consisted of, (1) Rameshwar Wasudeo Karale, Chief Administrator; (2) Surendra Gulabrao Potey, Administrator; (3) Nilkanth Trimbakrao Kukade, Administrator; (4) Arvind Wasudeo Tidke, Administrator; and (5) Madhukar Mahadeo Bodakhe, Administrator. The applicants before me are the administrators of the said Board.