TRUPTI SUHAS BANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants have preferred these applications for bail under Sec. 439 of Cr.PC in connection with C.R. No. 375 of 2019 registered with Bhandup Police Station, Mumbai for the offences punishable under Ss. 406, 409, 420, 465, 467, 471 r/w. 120(B) of Indian Penal Code, 1860 (IPC). The First Information Report (FIR) was registered on 30/9/2019. The investigation was then transferred to E.O.W. Banking II vide C.R. No. 86 of 2019.

(2.) The brief facts of prosecution case are as under:

(3.) The applicants have preferred three separate applications for bail and urged various submissions in support of bail. Considering the fact that common issues are involved, in these applications, the same are heard and disposed of by common order. The submissions of learned advocates appearing for applicants are Ganesh Lokhande reproduced separately.