PARAG VIJAYRAO BOBHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) This is a first bail application of accused/applicant namely Parag Vijayrao Bobhate after charge-sheet, who was arrested by the Awdhoot Wadi, Police Station, Yavatmal in Crime No. 1227/2017 relating to the offences punishable under Section 409, 420 read with Section 34 of the Indian Penal Code, Section 3 read with Section 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishment) Act, 1999 (short 'MPID Act'). The applicant/accused Parag has applied for regular bail during pendency of the investigation, however his bail application was rejected by the Special Court vide order dated 09.03.2020. He made second attempt for bail after filing of charge-sheet, however it was also rejected vide impugned order dated 02.06.2020.

(3.) Heard learned counsel for the respective parties and gone through the available record.