LAWS(BOM)-2023-9-343

APPA NARAYAN SONAWANE Vs. STATE OF MAHARASHTRA

Decided On September 15, 2023
Appa Narayan Sonawane Appellant
V/S
STATE OF MAHARASHTRA Respondents

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, 408, 409, 420, 467, 468 , 380, 120B of the Indian Penal Code (hereafter ' IPC ' for short) and under Ss. 3 and 4 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999, ("MPID Act", for short) registered on 13/7/2022 vide C.R. No.170 of 2022 with Deola Police Station, Nashik.

(3.) The applicant was arrested on 16/7/2022. It is the case of the informant that the applicant was a Cashier working in Bank of Maharashtra. In all there are five accused. The applicant is the accused No.3. The accused Nos.2 and 4 are already enlarged on bail. The total amount in respect of the accusation is Rs.2,41,00,000.00. So far as the present applicant is concerned, from the accusation prima facie it appears that his liability is Rs.1,16,000.00. Briefly stated it is the case of the prosecution that the employees of the Bank of Maharashtra by accepting cash amount to deposit in saving accounts, by accepting cheque in the name of Bank of Maharashtra and thereupon preparing bogus, fabricated FD receipts of the customers showing as a genuine FDRs, thereby cheating various bank customers for wrongful gain for themselves and wrongful loss of bank customers.