ANIL GULAB KAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Court by order dtd. 27/7/2022 protected the applicant subject to conditions stated therein. It is implicit in condition (b) that the applicant shall cooperate with the investigation.

(2.) The concept of cooperation with the investigation has been interpreted by this Court in the order dtd. 8/8/2023 passed in the Anticipatory Bail Application No.1123 of 2023. In Paragraph 10 of the said order reads as under:

(3.) Learned APP states that the applicants have not submitted necessary documents to the Statutory Auditor. The Statutory Auditor sought extension of time to complete audit under Sec. 81 of the Maharashtra Cooperative Societies Act, 1960.