PRATIBHA SADANAND SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The petitioner has been made an accused in Crime No. 2 of 2020, Malad Police Station, Mumbai, in which offences punishable under Sec. 406, 409 and 420 read with 120 (B) of the Indian Penal code and Sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 have been registered against the petitioner and other accused persons.