SANJAY S/O. ANILKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhangde, learned counsel for the applicant and Mr. Damle, APP for non-applicant/State.

(2.) The applicant has been arraigned in Crime No.550 of 2020 for the offence punishable under Ss. 406, 409 and 420 read with 34 of the Indian Penal Code, Sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (MPID Act) and Sec. 45 (S) of the Reserve Bank of India Act.

(3.) The FIR is dtd. 3/8/2020. The applicant has been arrested on 27/7/2021. The charge-sheet has been filed on 12/6/2021.