GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) The applicant has approached this Court seeking bail in connection with First Information Report No. 0551 dated 28/12/2020, registered at Police Station, Hudkeshwar, filed'against him and co-accused persons under Sections'406,'409,'420'r/w'120-B'of the Indian Penal Code (IPC) and Section'3'of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (MPID Act).

(3.) The applicant is behind bars from 28th December, 2020. The applicant had approached this Court earlier by filing a bail application, but the same was withdrawn in the light of filing of charge-sheet with liberty to approach the Special Court. Pursuant thereto, the applicant moved a fresh bail application before the Special Court under the MPID Act, which stood rejected by order dated 05th May, 2021.