DURGA RADHAKRUSHNA CHODANEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 406, 420 read with 34 read with 120-B of the Indian Penal Code (hereafter ' IPC ' for short) registered on 1/3/2022 vide C.R. No.157/2022 with Dindoshi Police Station.

(3.) It is the allegation of the complainant that he wanted to transfer cash of Rs.2.00 crores to his nephew. Accordingly, he was informed that the applicant would be in a position to help him. The complainant met the applicant in the office where she was working. The applicant introduced the complainant to the co-accused and assured that money will be transferred. The money was handed over to the co- accused.