DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail. The applicant has been arrested in connection with C.R. No. 187/2014, registered with Jawahar Nagar Police Station, Taluka and District Aurangabad, for the offences punishable under Sections 420, 406, 465, 467, 468, 471, 120B, 107, 109, 114 read with Section 34 of Indian Penal Code and under Section 66-D of Information Technology Act, 2000 and under Sections 4, 5 and 6 of Price Chits and Money Circulation Scheme (Banning), Act, 1978 and under Sections 3 and 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999.

(2.) Heard.

(3.) The learned APP would, on the other hand, submit that it is an economic offence. Over hundred of persons have invested their hard and money. They have nothing been paid back. It is not only crime committed by the applicant. There are five other crimes registered against him. The learned APP would further submit that the trial is underway and likely to be over, shortly. He, therefore, urged for rejection of the application.