MAHESH CHIMANLAL SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.179/2018 registered with Manor Police Station, Palghar, dated 31/10/2018, under sections 420 r/w 34 of the Indian Penal Code, under sections 3 and 4 of Maharashtra Protection of Interest of Depositers (In Financial Establishments) (MPID) Act, 1999 and under sections 4, 5, 8 and 13 of Maharashtra Ownership of Flats Act. The Applicant was arrested on 17/04/2019 and since then he is in custody. Investigation is over and the charge-sheet is filed.

(2.) Heard Mr.S.V. Marwadi, learned counsel for the Applicant and Mr.Ajay Patil, learned APP for the State.

(3.) The prosecution case as mentioned in the charge-sheet is as follows: