FAIZI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicants are seeking bail in connection with Crime 94/2020, registered with Police Station Tahsil, District Nagpur, for offences punishable under Sec. 406, 409, 420, 120-B read with sec. 34 of Indian Penal Code ("IPC') and sec. 3 of Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 ("MPID Act').

(3.) The prosecution case is that applicant 1 Faizi Moin Sheikh is a Director of Apang Bahuuddeshiya Seva Sahkari Sanstha Maryadit ("Society') and applicant 2 Rizwana Parvin Mohd Isak is the Secretary.