JAWANDAS ANANDRAO DANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant, who is in custody since 23/11/2020, is seeking bail in connection with Crime 251/2020, registered with Police Station Rana Pratap Nagar, Nagpur, for offences punishable under Sec. 406, 409, 420, 120-B of Indian Penal Code ("IPC"), sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 and sec. 45(S) of Reserve Bank of India.

(3.) The crime is registered on the basis of report dtd. 13/11/2020, lodged by Mr. Ganesh Safale.